BHUPAL RAM Vs. DISTRICT MAGISTRATE, BAGESHWAR & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Present petition has been filed by the petitioner seeking the following relief:

(3.) Brief facts of the case, as narrated in the writ petition, are that in the year 2013, the petitioner took loan of Rs. 5,00,000/- from the respondent bank, but the petitioner could not pay the due installments in time. Due to non-deposit of installment in time, the respondent no.3 has issued the impugned recovery citation dated 18.11.2016, through respondent no.2, against the petitioner. Hence, this writ petition.