JITENDRA KUMAR Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Petitioner is a borrower, against whom recovery proceedings have been initiated by the lending bank.

(2.) In this writ petition, petitioner has challenged the recovery citation issued by Tehsildar, Haridwar.

(3.) Learned counsel for the petitioner submits that petitioner is ready & willing to liquidate the loan. He, therefore, submits that petitioner has submitted a proposal for One Time Settlement on 4/1/2022 and the Competent Authority in the respondent-Bank may be directed to take decision thereupon at the earliest.