AMARJEET SINGH S/O KULDEEP SINGH AND MALOOK SINGH S/O KULDEEP SINGH Vs. DISTRICT MAGISTRATE RAMPUR (U.P.),

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) BY means of this writ petition, the petitioners have sought a writ in the nature of certiorari quashing the impugned recovery citation dated 20 -8 -2010 issued by respondent No. 2 (Annexure -3 to the writ petition). The petitioners have further prayed for a writ of mandamus directing the respondents not to adopt any coercive measures against the petitioners in pursuance of the impugned recovery citation and to direct the respondents to permit the petitioners to repay the loan amount in instalments.

(3.) IN the course of arguments, learned Counsel for the petitioners submitted that the petitioners are ready and willing to repay the entire outstanding amount under the recovery citation along with recovery charges in easy instalments. On the other hand, learned Counsel for the respondent Bank Mr. Lalit Belwal has submitted that the respondent Bank would have no objection if the entire outstanding amount along with recovery charges is paid by the petitioners within a reasonable period of about 1,1/2 year, the first instalment to be paid within a period of six weeks.