RAVINDRA MANDAL Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

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

(3.) Brief facts of the case, as narrated in the writ petition, are that in the year 2008, the petitioner took loan from the respondent bank, but the petitioner could not pay the due installments in time, inasmuch as, he suffered setback in the agriculture produce due to drought. Due to non-deposit of installment in time, the respondent no.3 has issued the impugned recovery citation dated 07.09.2016, through respondent no.2, against the petitioner. Hence, this writ petition.