Ram Das Joshi vs Gruh Finance Ltd
2022 Latest Caselaw 6073 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1812/2022

Ram Das Joshi S/o Shri Nand Kishore Joshi, Aged About 65 Years, By Caste Brahman, Resident Of Partaniyon Ka Mohalla, Village Ren, Tehsil Merta, District Nagaur (Raj.).

----Petitioner Versus

1. Gruh Finance Ltd., Through Its Chief Manager, Registered Office Gruh Netaji Marg, Mithakhali, Near Chah Rasta, Elisbrij, Ahmedabad (Gujrat).

2. Gruh Finance Ltd., Branch Office, First Floor, Ram Bhawan, Mirdha College Road, Water Works Circle, Nagaur Through Its Authorized Officer.

3. Bandhan Bank Ltd., Through Its Branch Manager, Branch Office, Bandhan Bank Ltd. First Flor, Ram Bhawan, Mirdha College Road, Water Works Circle, Nagaur (Raj.).

----Respondents

For Petitioner(s) : Mr. Brijesh Pareek

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/04/2022

This writ petition has been filed by the petitioner being

aggrieved with the order dated 11.01.2022 passed by the

Permanent Lok Adalat, Merta (for short 'the PLA') whereby, the

PLA while partly allowing the application filed by the petitioner

under Section 22 B of the Legal Services Authorities Act has

ordered that on depositing of Rs.2,37,618/- within one month, his

loan account would be regularized and he can deposit the due

amount as per the terms and conditions of the loan agreement.

(2 of 2) [CW-1812/2022]

The PLA has further observed that if the petitioner fails to

deposit the above-referred amount, the respondent-bank is liable

to recover the loan amount as per the rules.

After arguing the matter on merits for quite some time,

learned counsel for the petitioner has failed to satisfy this Court as

to how the order passed by the PLA dated 11.01.2022 is illegal.

In such circumstances, I do not find any merit in this writ

petition and the same is dismissed as such.

Stay petition is also dismissed.

(VIJAY BISHNOI),J

15-AjaySingh/-

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