Unknown vs State Of Uttarakhand And Others
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Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 23 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

                                                         2026:UHC:2038
HIGH COURT OF UTTARAKHAND AT NAINITAL
       Writ Petition Misc. Single No. 673 of 2026
                          23rd March, 2026
Gopal Batra                                       ............Petitioner

                               Versus

State of Uttarakhand and others               ..........Respondents
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Presence:-
Mr. D.N. Sharma, learned counsel for the petitioner.
Mr. Maneesh Bisht, learned B.H. for the State/respondent no.1.
Ms. Devika Tiwari, learned counsel for the Bank/respondent no.2.
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Hon'ble Pankaj Purohit, J.

This writ petition has been filed under Article 226 of the Constitution of India, wherein the petitioner aggrieved by recovery being made against him pursuant to recovery certificate along with citation annexed as annexure no.2 in the writ petition.

2. Learned counsel for the petitioner submits at the outset that the petitioner has showed his willingness to deposit the entire amount in six easy installments.

3. Learned counsel for the respondent no.2-Bank made a statement at bar that till 28.02.2026 an amount of ₹5,86,841/- is outstanding against the petitioner and if the petitioner would pay the aforesaid amount within a period of six months, in six equal amount, the writ petition may be disposed of in that terms.

4. In view of the statement made by learned counsel for the respondent no.2-Bank and in view of the fact that the petitioner is willing to pay the outstanding amount against him in six easy installments, the writ petition stands disposed of in the following terms as

2026:UHC:2038 under:-

A. Petitioner shall pay an amount of ₹5,86,841/- outstanding against him in six easy monthly installments of ₹97,806.83/- each. The first installment shall be paid on 30.04.2026.

B. Remaining five installments shall be paid by the petitioner on or before 30th day of each subsequent months.

C. The last-sixth installment shall be paid on 30.09.2026 which shall include the balance amount, if any.

D. If the petitioner fails to deposit any of the installments, as directed hereinabove, the respondent no.2- Bank shall be at liberty to recover the balance amount in one go, in accordance with law.

(Pankaj Purohit, J.) 23.03.2026 SK

2026:UHC:2038