RAJ KIRAN SAXENA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner had admittedly taken a loan from the Allahabad Bank, Branch Naugwathaggu, Khatima, District Udham Singh Nagar, which he could not repay.

(2.) Learned counsel for the petitioner has given a statement that if the petitioner is given some reasonable time to repay the loan, he shall repay the entire outstanding loan amount. Learned counsel for the respondent-bank submits that the bank is willing to take the amount in installments. The entire outstanding loan of the petitioner as of now is Rs.6,68,380/- (Rupees Six Lakh Sixty Eight Thousand Three Hundred Eighty Only).

(3.) With the consent of all the parties, the matter stands disposed of with the following directions:-