WPMS/171/2021
2021 Latest Caselaw 464 UK

     IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
        ON THE 24th DAY OF FEBRUARY, 2021
                           BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


       WRIT PETITION (M/S) No. 171 of 2021


BETWEEN:
      Smt. Lalita                                 ....Petitioner
      (Mr. Amit Kapri, Advocate, holding brief of Mr. Deep
      Prakash Bhatt, Advocate)




AND:
      Authorized Officer, Uttarakhand
      Gramin Bank & another.                  ....Respondents

      (Mr. Anil Kumar Joshi, Advocate)


                          JUDGMENT

Petitioner took a loan from Uttarakhand Gramin Bank, Branch Motahaldu, Haldwani, District Nainital. Since she defaulted in repayment of loan, therefore, a possession notice has been issued against her. Thus, feeling aggrieved, petitioner has approached this Court.

2. Learned counsel for the petitioner submits that petitioner is ready & willing to repay the entire loan amount; but, some reasonable time be given to her for the purpose.

3. Mr. Anil Kumar Joshi, learned counsel appearing for the bank submits that, instead of

rushing to the Court, petitioner should have approached the bank authorities.

4.         Having        regard        to        the     facts      and
circumstances      of the     case,        the    writ petition is
disposed    of    with   liberty      to    petitioner        to   make

representation to Competent Authority in the bank, within one week from today. Along with representation, petitioner shall deposit a sum of ` 1,00,000/- to show her bona fide. If petitioner makes such representation and also deposits ` 1,00,000/- within stipulated time, the Competent Authority shall consider petitioner's representation and take appropriate decision, in accordance with law, within a period of ten days from the date of receipt of representation alongwith certified copy of this order.

(MANOJ KUMAR TIWARI, J.) Navin