SOMARU PRASAD Vs. BRANCH MANAGER ALLAHABAD BANK

JUDGEMENT

(1.) By means of the present writ petition, the petitioner has challenged the recovery notice dated 14th August, 2003, issued by the respondent-bank for recovery of outstanding amount of Rs. 97,360.

(2.) The facts in brief are that the petitioner was granted loan of Rs. 93,000 by the respondent-bank on 3.11.1997 under Educational Employment Scheme for opening of a cloth shop. The loan was payable in instalments within five years. The petitioner initially deposited the instalments but later on he failed to do so. As a consequence, the bank issued the impugned notice dated 14.8.2003, requiring the petitioner to deposit the outstanding amount by 30,8.2003.

(3.) We have heard Sri Santosh Kumar, learned counsel for the petitioner and Sri Tarun Verma, learned counsel for the respondent-bank.