BALAJI AGRO INDUSTRIES Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner has preferred this writ petition for the following reliefs:-

(2.) The notices were issued on 8/5/2019 and Mr. Jagdish Vyas was directed to accept notice, which he accepted and has completed his instructions.

(3.) The limited prayer of petitioner is that against the loan of Rs.18.00 Lacs plus he is prepared to pay 25% within 30 days from today; rest 25% within 30 days thereafter and complete dues shall be satisfied by him within three months from today.