ISHWAR SINIGH, S/O SRI INDAL SINGH, R/O VILLAGE AHELI, TEHSIL SITARGANJ, U.S. NAGAR Vs. TEHSILDAR AND ANOTHER

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner, by means of this writ petition, has prayed for a writ, order or direction in the nature of certiorari to quash the recovery notice dated 26.11.2011 issued by respondent No. 1.

(3.) LEARNED counsel for the petitioner has submitted that the petitioner is ready to deposit the entire amount along with recovery charges and interest in easy equal installments. Learned counsel for the respondent Bank has also submitted that the Bank will have no objection, in case, the entire amount with recovery charges and interest is deposited in installments, but he submitted that the first installment should be deposited within a month.