WPMS/1460/2021
2021 Latest Caselaw 2693 UK

 IN THE HIGH COURT OF UTTARAKHAND
                         AT NAINITAL
            ON THE 29TH DAY OF JULY, 2021
                                BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

          Writ Petition (M/S) No. 1460 of 2021


BETWEEN:
       Padma Sharma                                     ....Petitioner
       (By Mr. Parikshit Saini, Advocate)


AND:
       H.D.B. Financial
       Services Ltd. & another                     .....Respondents
       (There is no representation for respondents. )




                                 JUDGMENT

Heard learned counsel for the parties through video conferencing.

2. Petitioner took a loan from HDB Financial Services Ltd., Branch Haridwar, however, she could not repay the same in time, therefore, recovery proceedings have been initiated against her. Thus, feeling aggrieved, petitioner has approached this Court.

3. Learned counsel for the petitioner submits that as per the impugned order dated 15.07.2021, the amount outstanding against the petitioner is ` 19,33,735.18/-, which has been directed to be deposited within 60 days.

4. Learned counsel for the petitioner submits that petitioner is ready and willing to liquidate the loan and petitioner may be permitted to approach the Competent Authority in the bank with her proposal.

5. Having regard to the facts and circumstances of the case, writ petition is disposed of with liberty to the petitioner to approach the Competent Authority in HDB Financial Services Ltd. by making a representation. If petitioner makes such representation within two weeks from today, then the Competent Authority in the Bank shall consider the same and pass appropriate order, in accordance with law within three weeks from the date of receipt of representation along with certified copy of this order.

(MANOJ KUMAR TIWARI, J.) Navin