GURSAHAB SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner had admittedly taken a loan from the Bank of India, Branch Sitarganj, District Udham Singh Nagar, which he could not repay. Subsequently, the recovery citation dated 16.05.2019 has been issued against the petitioner, which he has challenged before this Court by means of the present writ petition.

(2.) Learned counsel for the petitioner has given a statement that if the petitioner is given some reasonable time to repay the loan, he shall repay the entire outstanding loan amount. Learned counsel for the respondent-bank submits that the bank is willing to take the amount in installments. The entire outstanding loan of the petitioner as of now is Rs. 10,81,493/- (Rupees Ten Lakh Eighty One Thousand Four Hundred Ninety Three Only).

(3.) With the consent of all the parties, the matter stands disposed of with the following directions: