Allahabad High Court
Netrapal Singh vs State Of U.P. And 3 Others on 7 April, 2023
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- WRIT - C No. - 11382 of 2023 Petitioner :- Netrapal Singh Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Rajesh Tewari,Jai Prakash Rai,Om Prakash Counsel for Respondent :- C.S.C.,Manoj Nigam Hon'ble Pankaj Bhatia,J.
Present petition has been filed by the petitioner challenging the recovery certificate dated 07.12.2022.
Learned counsel for the petitioner states that the petitioner is ready and willing to pay the entire outstanding in easy installments.
Learned counsel for the respondent has no objection to the said proposal.
In view thereof, the present petition is disposed off providing that the respondent/Bank, on the petitioner approaching, shall forthwith provide statement of account to the petitioner and the recovery issued against the petitioner shall not be affected subject to the petitioner depositing Rs.25,000/- on or before 30.05.2023.
The balance amount shall be paid by the petitioner in four equal installments. Meaning thereby, the first installment shall be paid by 31.08.2023, second installment by 30.11.2023, third installment by 29.02.2024 and the last installment alongwith interest shall be paid by 30.06.2024.
In case of default, the present order shall automatically come to an end.
It is made clear that the petitioner shall not be required to pay any recovery charges if the amounts are paid as directed above.
Order Date :- 7.4.2023 nishant