LAWS(JHAR)-2008-9-106

TAUQUIR ALAM KHAN Vs. STATE OF JHARKHAND

Decided On September 12, 2008
Tauquir Alam Khan Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) HEARD the counsel for the appellant, but we find no substance in this appeal, which is directed against the order dated 30.1.2008 passed in WP(C) No. 5303/2007, by which the learned Single Judge has refused to entertain the writ petition, which was directed against the order of recovery of Rs. 10,14,835/

(2.) THE petitioner -appellant herein had admittedly taken loan from the respondent -Bank and the certificate proceeding had been initiated for recovery of the balance amount which was outstanding against the petitioner -appellant.

(3.) WE find no substance in this contention, as the amount to be recovered is not under challenge and merely for the recovery, the matter was not required to be referred to the Tribunal, when the outstanding amount is already under the limit. Therefore, we do not find any reason to interfere with the impugned order passed by the learned Single Judge. Consequently the appeal is dismissed.