PARESH NATH DAS Vs. THE REGISTRAR OF CO

JUDGEMENT

(1.) Parties/Parties are represented in the order of their name/names as printed above in the cause title.

(2.) Mr. Basu, Learned Counsel appearing for the petitioner submits that the Notice purportedly issued on behalf of the Respondent No.2/Cooperative Bank cannot be sustained in facts and in law.

(3.) Mr. Basu points out that the petitioner has completed the repayment of the entire loan amount taken by him from the Cooperative Bank of Rs. 2 lacs on the 18th of May, 2005. The entire loan was repaid by the end of the Financial Year in March, 2014.