GAYA RAM MAHOR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition has been filed by the petitioner seeking following relief; That, in the fact circumstances of the case the direction may kindly be issued the respondent No.5 bank that the representation submitted by the petitioner at annexure P/1 with stipulation time and in case if it is found that the petitioner is liable to be returned the amount and same is directed to be paid to them within time.

(2.) It is stated by counsel for the petitioner that he has submitted a detailed representation vide Annexure P/1 to the respondent No.5-Bank, but the same has not been decided till date and the respondent authorities are sitting tight over the matter. Thus, he has prayed that a time bound direction be given to the respondent no.5 to decide the representation of the petitioner.

(3.) On the other hand, learned Government Advocate has no objection to the innocuous prayer made by the counsel for the petitioner. He submits that the representation preferred by the petitioner shall be decided as expeditiously as possible.