Ram Payari vs The Hp State Co-Operative ...
2021 Latest Caselaw 36 HP

            IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                      CWP No. 6377 of 2020
                                                      Date of Decision: 01.01.2021




                                                                                         .
           Ram Payari                                                  .....Petitioner
                                             Versus





           The HP State Co-operative Agriculture and Rural Development Bank Ltd. & anr
                                                                                 ......Respondents





           Coram
          The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
          The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

           Whether approved for reporting?1
           For the petitioner:               Mr. J.L. Bhardwaj, Advocate.





            For the respondents:             Mr. Narender Singh Thakur, Advocate.

                                             (Through video conference)

           Sureshwar Thakur, Judge (oral)

The learned counsel appearing on behalf of the writ

petitioner, submits that, her representation (Annexure P-2), is awaiting

an adjudication being made thereon. He further submits that, till the

afore representation, is awaiting an adjudication being made thereon,

this Court may direct the respondents-Bank, to, not initiate any

coercive process(es), for, recovery of the outstanding loan amount(s),

hence, against the writ petitioner. The learned counsel appearing on

behalf of the respondents, on instructions, meted to him, by the

respondents-Bank, submits that, the afore submission, may be ordered

to be accepted.

2. Consequently, the writ petition is disposed of, with a

direction to the respondents-Bank, to, make a decision in accordance

Whether reporters of Local Papers may be allowed to see the judgment? Yes.

with the relevant norms and guidelines, upon, Annexure P-2. It is also

directed that till a decision is meted, upon, Annexure P-2, thereupto,

no coercive action shall be initiated against the writ petitioner, by the

.

respondents-Bank, to, recover the outstanding loan amount(s). All

pending applications stand disposed of.

Copy dasti.

(Sureshwar Thakur) Judge

1st January, 2021.

     (CS/raman)
                        r             to  (Chander Bhusan Barowalia)
                                                     Judge