CHET RAM Vs. MANAGING

JUDGEMENT

(1.) Heard.

(2.) By way of instant petition, the petitioner has prayed for following reliefs:-

(3.) Petitioner is a government servant and is due to retire on 30/4/2022. In 2009, petitioner stood guarantee for one Satya Prakash in respect of repayment of his loan of Rs.2,00,000.00 to respondent No.3-bank. Satya Prakash retired in the year 2014 and the loan obtained by Satya Prakash remained unpaid.