SURENDRA KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel for the respondent nos. 1 and 2 and Shri Sandeep Singh, learned counsel for the respondent-bank.

(2.) Petitioner has approached this Court challenging the impugned demand notice dated 16.12017 for recovery of outstanding dues of Rs.24,00,574/-issued by the respondent no. 3.

(3.) Learned counsel for the petitioner states that he is ready and willing to deposit the entire outstanding amount along with up to date accrued interest in instalments to be fixed by this Court. Learned counsel appearing for the respondent-bank has no objection.