RAJESH KUMAR GANGTA Vs. UCO BANK AND ORS.

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) IT is seen that the Petitioner has submitted Annexure P -2, representation, which is to be considered by the second Respondent. There will be a direction to the second Respondent to look into Annexure P -2, advert to the submissions made therein and take appropriate action thereon in accordance with law, after affording an opportunity for hearing to the Petitioner, within a period of six weeks from the date of production of a copy of this judgment along with a copy of the writ petition by the Petitioner. In case, the Petitioner pays Rs. 50,000/ - within one month and Rs. 50,000/ - within another one month, further proceedings pursuant to Annexure P -1 will be deferred till orders, as above, are passed by the second Respondent.