SURJEET SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Present petition has been filed by the petitioner for quashing the impugned citation dated 05.08.2016 issued by the respondent no. 2. Further prayer has been made for a direction to the respondents to make easy installments of the remaining amount of Rs. 14,30,707/-.

(3.) Brief facts of the case, as narrated in the writ petition, are that in the year 2009, the petitioner took loan to purchase a tractor/combine machine from the respondent bank, but the petitioner could not pay the due installments in time, due to loss in business and due to his ill health. Due to non-deposit of installment in time, the respondent no.3 has issued the impugned recovery citation dated 05.08.2016, through respondent no.2, against the petitioner. Learned counsel for the petitioner submitted that now petitioner is in a position to deposit the loan amount in installment. He also submitted that petitioner will also deposit the interest and recovery charges.