GURCHARAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A counter affidavit has been filed by the respondent no.2/Bank in the Court today. Same is taken on record.

(2.) HEARD learned counsel for the parties and perused the record.

(3.) MR. Mohd. Azim, Advocate appearing for the petitioners prayed that the petitioners are not getting sufficient earning to repay the huge amount in lump sum. He submitted that without issuing any notice, the Recovery Citation has been issued against the petitioners on 26.05.2010, by which a sum of Rs. 11,18,373/-plus other charges are sought to be recovered from the petitioners. He further submitted that the petitioners are ready to deposit the outstanding balance amount of loan in easy installments fixed by this Court until and unless the entire amount of loan with interest is deposited.