Rajkumar Godara vs Union Of India
2021 Latest Caselaw 124 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 11535/2020

Rajkumar Godara

----Petitioner Versus Union Of India

----Respondent

For Petitioner(s) : Mr. Veyankatesh Garg (through VC) For Respondent No.3 : Mr. Sanjay Gupta (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/01/2021

Mr. Sanjay Gupta learned counsel appearing for the

respondent No.3 has submitted that the Bank is ready to re-

schedule the loan account of the petitioner subject to the condition

that the petitioner will approach it. Mr. Garg learned counsel

appearing for the petitioner has submitted that the petitioner is

ready to approach the bank for re-scheduling his loan account.

In view of the above, the petitioner may approach the

respondent No.3- bank authorities within a period of one week

from today and if the petitioner approaches respondent No.3, it

shall offer re-scheduling of the loan account of the petitioner and

if the petitioner accepts the same, then needful be done.

Let this matter be listed on 18.01.2021.

(VIJAY BISHNOI),J

122-akash/-

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