FAIZ MOHAMMAD Vs. BANK OF BARODA, BRANCH BASKHARI

JUDGEMENT

(1.) S .M. Royekwar, learned advocate put in appearance on behalf of respondent no. 1 by filing his Vaklatnama, the same is taken on record.

(2.) THROUGH the instant writ petition, the petitioner has challenged the recovery certificate dated 1.8.2013 whereby the petitioner has been asked to pay the dues amounting to Rs.7,40,937/ -.

(3.) THE petitioner took a commercial loan for opening tent house under' Mukhya Mantri Gramoddyog Rojgar Yojna', but it appears that he could not run business and therefore, he also failed to re pay the loan properly. In default of making repayment of the loan, the Bank has issued recovery certificate as aforesaid. Admittedly, the petitioner's business has been closed. Therefore, due to financial constraints he is not in a position to repay the loan in terms of schedule provided by the Bank and seek sliberty of this Court to permit him to deposit the amount as shown in the recovery certificate within certain period.