WPMS/295/2021
2021 Latest Caselaw 512 UK

IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL
       ON THE 25TH DAY OF FEBRUARY, 2021
                          BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
        Writ Petition (M/S) No. 295 of 2021


BETWEEN:

Inderjeet                                  ...Petitioner
       (By Mr. Sachin Kumar Sharma, Advocate)


AND:

State of Uttarakhand and others            ...Respondents

       (By Mr. Devesh Ghildiyal, Brief Holder for the State of
       Uttarakhand & Mr. Siddharth Jain, learned counsel for
       respondent No. 4 & 5 - Bank)

                       JUDGMENT

Petitioner took a loan (Cash Credit Limit) of `35,00,000/- from Punjab National Bank, Branch Laksar, District Haridwar. Since petitioner defaulted in repayment of the amount of loan, therefore, proceedings for recovery have been initiated against him. Thus, feeling aggrieved, petitioner has approached this Court.

2. After arguing for a while, learned counsel for the petitioner submits that petitioner is ready and willing to repay the entire loan amount, but some reasonable time may be given to him for the purpose.

3. Mr. Siddhartha Jain, learned counsel for the respondent-bank submits that if petitioner approaches

bank authorities by filing a representation, the same shall be considered, in accordance with law.

3.        Having     regard        to     the     facts    and
circumstances   of   the   case,    the       writ petition is

disposed of with liberty to the petitioner to approach the bank authorities by making representation within ten days from today. Along with representation, petitioner shall also deposit a sum of `1,00,000/- with the bank in order to show his bona fide. If petitioner makes such representation and also deposits `1,00,000/- within stipulated time, then the bank authorities shall consider petitioner's request, in accordance with law, within two weeks thereafter.

(MANOJ KUMAR TIWARI, J.) Aswal