Allahabad High Court
Man Singh vs State Of U.P. Thru Secy. And 3 ... on 14 May, 2013
Bench: Sheo Kumar Singh, Brijesh Kumar Srivastava-Ii
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 37
Case :- WRIT - C No. - 26988 of 2013
Petitioner :- Man Singh
Respondent :- State Of U.P. Thru Secy. And 3 Others
Petitioner Counsel :- Shiv Kumar Singh
Respondent Counsel :- C.S.C.,R.N. Singh
Hon'ble Sheo Kumar Singh,J.
Hon'ble Brijesh Kumar Srivastava-II,J.
Heard learned counsel for the petitioner, Sri R.N. Singh learned counsel who appears for the Bank and learned Standing Counsel.
Challenge in this petition is demand/recovery notice/recovery citation/citation by which a particular amount is sought to be recovered from the petitioner.
Counsel for the petitioner has made statement at the bar that this is the first writ petition against the recovery proceeding and this fact has also been stated in the writ petition.
Submission is that if reasonable time is allowed to pay the amount sought to be recovered, petitioner may be able to pay the same and irreparable injury on account of arrest and auction of property may be avoided.
To the aforesaid, learned counsel appearing for Bank submits that intention of the respondent bank has been never to cause any irreparable injury to the loanee rather the loan amount was advanced with the purpose to improve the petitioner's future prospects and thus if for justifiable reason the amount in terms of the agreement has not been paid and now petitioner has bonafide intention to pay the amount within a reasonable time then if that liberty is given, it will serve the interest of both sides i.e. petitioner may be saved from the rigours of coercive process i.e. arrest, auction of the properties and at the same time respondent bank will get its full amount with interest. Thus for grant of reasonable time, if that is to advance justice, respondents may not have any objection.
In view of aforesaid, this Court feels in the ends of justice that amount sought to be recovered be permitted to be deposited.
Accordingly, this petition is disposed of with the following directions-:-
i) Petitioner is to deposit entire amount directly in concerned Bank in six equal monthly instalments. In calculating the arrears the amount (if any) already paid will be adjusted.
ii) The first instalment may be deposited by 15th June, 2013, second instalment by 15th July, 2013, third by 15th August, 2013, fourth by 15th September, 2013, fifth by 15th October, 2013 and sixth by 15th November, 2013. These deposits may be made before the branch of the Bank from where the loan was taken. In case instalments are deposited in the Bank then no recovery charges will be taken from the petitioner in view of judgment dated 09.01.2013 given in Writ C No. 56175 of 2011.
iii) During period of deposit the recovery proceedings will be kept in abeyance. In case petitioner defaults in depositing any of the instalments within the above stipulated time, it will be open to the respondents to start recovery proceedings again by taking coercive process at once.
iv) Petitioner may file an application for supply of statement of account along with duly stamped self addressed envelope. In case any such application is filed, the concerned branch of the Bank will give the same to the petitioner after deposit of first instalment within fifteen days.
v) This order will not affect any auction if it has already taken place. In that event the petitioner may take appropriate legal proceedings to set aside the auction under U.P.Z.A. & L.R. Act and Rules ,1952 or file a suit in accordance with law.
vi) It is clarified that this order will not be operative and will not come in way of recovery process in any manner, if any other writ petition has been filed before this Court against the recovery proceeding for the loan amount.
vii) If any fact given from the side of the petitioner is found to be incorrect by the bank authorities, it will be open for them to move an application for modification/recall of the order.
With the aforesaid writ petition stands disposed of.
Order Date :- 14.5.2013
M.A.A.
