VIPUL SAH Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Petitioner is a borrower, who is facing recovery proceedings. By means of this writ petition, petitioner has challenged recovery citation issued by Tehsildar, Bageshwar for recovery of a sum of Rs.3,00,000.00 + other expenses/charges.

(2.) Learned counsel for the petitioner submits that petitioner had applied for loan under Pradhan Mantri Rojgar Yojna and he was sanctioned a loan of Rs.2,00,000.00. He further submits petitioner was regularly depositing the installments, however, due to lockdown imposed due to COVID-19 Pandemic, there has been default in re-payment of the loan, consequently, respondent-Bank has issued recovery certificate. Learned counsel for the petitioner further submits that petitioner is ready and willing to re-pay the entire outstanding amount and he prays that petitioner may be permitted to deposit the outstanding amount in easy installments.

(3.) Learned counsel for the respondent-Bank submits that, having regard to the willingness shown by the petitioner to re-pay the entire outstanding amount, some rasonable time may be given to the petitioner.