JARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner seeks a direction to the police authorities to take action against respondents No. 2 and 3 - HDFC Bank and its authorities for their alleged act of taking physical possession of truck bearing registration No. PB23-F-5799 belonging to the petitioner and hypothecated with the respondent Bank.

(2.) NOTICE of motion was issued and in response thereto, learned counsel for the respondent Bank points out that the petitioner has consistently defaulted in payment of twelve monthly installments of Rs. 30,800/- each. In this manner, he is liable to pay a sum of Rs. 3,69,000/-.

(3.) IN order to show his bona-fide, the petitioner is ready and willing to pay Rs. 60,000/- without any delay.