KRISHNA BISAI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of the India seeking the following reliefs:-

(2.) Heard learned counsel for petitioner and learned counsel for the respondents.

(3.) The grievance of the petitioner is that the respondents are entitled to recover loan amount in terms of the loan agreements by following the procedure established under law and they are not having any right to recover the loan amount by using force or other methods which are unknown to Law.