RENUKA AGRO PVT. LTD. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) RULE . Rule is made returnable forthwith, heard finally by the consent of the parties.

(3.) THE petitioner company applied for loan facility before the Respondent bank. The respondent bank has sanctioned loan amount in favour of the petitioner company on 5th September, 2005. It appears that there is some dispute about repayment of the loan amount. Therefore, Respondent No.3 bank applied before the aforesaid authority for issuance of recovery certificate under section 101 of the Maharashtra Cooperative Societies Act, 1960 bearing Application No.667 of 2009 for recovery of amount.