YASHPAL SINGH CHAMAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) (Stay Application No. 4027 of 2010) Heard learned counsel for the petitioner and the learned Additional Chief Standing Counsel for the respondent nos. 1 and 3 and perused the record.

(2.) By means of this writ petition, the petitioner has sought the following relief:-

(3.) According to the petitioner, he took a loan of Rs. 4,55,000/- in the year 2007 from the respondent no.4-Bank and the petitioner has been paying the instalments against the disputed loan amount, but due to some domestic problems, the petitioner could not deposit the instalment with the Bank, which ultimately gave rise to the impugned recovery citation dated 18-5-2010, issued by the Tehsildar, Tehsil Roorkee, whereby the petitioner has been asked to pay amount of Rs. 6,94,414-52 plus other charges by 25-5-2010. The petitioner is ready and willing to pay the entire outstanding amount in easy instalments.