Govind Kumar vs The Cooperative Societies
2022 Latest Caselaw 8226 Raj

(1 of 2) [CW-8734/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8734/2022

Govind Kumar S/o Shri Shankar Lal, Aged About 39 Years, By Caste Chhipa, Resident Of Purohito Ka Bass, Shanto Ka Bass, Village/post Netra, Tehsil Sumerpur, District Pali (Raj.).

----Petitioner Versus

1. The Cooperative Societies, Through Its Registrar, Nehru Sahkar Bhawan, Bhawani Singh Road, Jaipur.

2. The Managing Director, Pali Urban Cooperative Bank Ltd., Pali (Raj.).

3. The Branch Manager, Pali Urban Cooperative Bank Ltd., Sumerpur, Branch Pali (Raj.).

                                                                   ----Respondents


For Petitioner(s)           :     Mr. Akash Goyal
For Respondent(s)           :

HON'BLE MR. JUSTICE RAMESHWAR VYAS (VACATION JUDGE)

Judgment / Order

16/06/2022

Learned counsel for the petitioner submits that the petitioner

borrowed Rs. 4 lakhs from the respondent-Bank in the year 2016.

On account of financial crisis and COVID reasons, he could not

repay whole amount and able to pay only Rs. 3,94,000/- in

installments. Now, the property mortgage by him with the bank is

going to be auctioned by the bank today itself as the respondent-

Bank is demanding more than Rs. 4 lakhs, which is excessive

amount. He further submits that the petitioner is ready to settle

the amount with the respondent-Bank and is also ready to pay

Rs. 2 lakhs today itself.

(2 of 2) [CW-8734/2022]

Issue notice. Issue notice of the stay application also,

returnable on 13.07.2022.

Meantime and till next date, if petitioner deposits Rs. 2 lakhs

with the respondent-Bank as provisional amount today itself,

auction of the property in question shall remained stayed.

The petitioner shall file a representation regarding balance

outstanding amount before the respondent - bank, which shall be

considered in accordance with law.

List the matter on 13.07.2022.

(RAMESHWAR VYAS), VJ 153-mohit/-

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