PREETAM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Present writ petition has been filed by the petitioner for the following reliefs:-

(3.) According to the petitioner, petitioner has taken agriculture loan of Rs.4,50,000/- from the respondent no.4- Bank. Petitioner has paid some of the loan amount but due to financial difficulties petitioner was not in a position to deposit the loan amount in time. Therefore, for the non payment of installments respondent no.3 issued Recovery Citation CRA No.06/0970 on 21.05.2010 against the petitioner amounting to Rs.6,17,920/- and Rs.58,534 including recovery charges.