MANNAWAR ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) PRESENT petition has been filed by the petitioner for quashing the impugned recovery citation dated 22.05.2010 issued by the respondent no.2.

(3.) ON the other hand, learned counsel for the respondent no.3 stated that respondent no.3 does not have any objection, in case, if the petitioner gives an undertaking that he will deposit the entire amount of loan alongwith interest and recovery charges in 4 installments.