NIKHIL CH. DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioners are common in both the petitions.

(2.) These petitions arise in common background. Petitioners had stood as guarantors for two housing loans obtained by respondent No.6 from Tripura Gramin Bank. The principal borrower has not repaid the sums with interest as agreed. The Bank is, therefore, proceeding against the principal borrower as well as the petitioners as guarantors.

(3.) On 24th January, 2020 following order was passed: