ASUTOSH MISHRA Vs. R.M., RBI

JUDGEMENT

(1.) THIS petition seeks quashing of taking of coercive measures for recovery of loan amount.

(2.) ON an earlier occasion, the petitioner had filed a writ petition before this Court which was disposed of on 23.7.2012 with a direction to the Bank to take a decision on the representation of the petitioner for rephasement of the loan amount subject to the petitioner depositing a sum of Rs. 10 lacs. The petitioner deposited the said amount and sought rephasement. The Bank, however, asked the petitioner to give a proposal for return amount in installments. Against the said order, the petitioner has approached this Court.

(3.) WE have heard learned counsel for the parties.