Allahabad High Court
Ramphal Sonkar And Another vs Authorized Officer, Union Bank Of India ... on 24 June, 2022
Author: Sunita Agarwal
Bench: Sunita Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 32 Case :- WRIT - C No. - 17615 of 2022 Petitioner :- Ramphal Sonkar And Another Respondent :- Authorized Officer, Union Bank Of India And Another Counsel for Petitioner :- Shanta Prasad,Anil Kumar Yadav Counsel for Respondent :- Ashish Agrawal Hon'ble Mrs. Sunita Agarwal,J.
Hon'ble Vikram D. Chauhan,J.
The present petition has been filed challenging the auction notice dated 29.5.2022 issued by the respondent-Bank for recovery of it's dues to the tune of Rs.7,02,760/-.
Ms. Sudha Pandey, learned counsel for the respondent-Bank has stated that the auction in pursuance to the impugned notice has not materialized.
Learned counsel for the petitioners submits that the petitioners are ready to pay the dues of the Bank in easy installment along with interest for the delayed period.
Learned counsel for the Bank has no objection in case the amount is deposited by the petitioners.
Under the circumstances, it is directed that the petitioners shall deposit a sum of Rs.2,00,000/- within a period of one month from today with the respondent-Bank and thereafter shall pay the remaining amount in six equal monthly installments starting from 1st August, 2022. The Bank shall supply a copy of the statement of the account along with the details of present dues of the Bank within a week. Petitioners shall deposit the last installment along with interest for delayed period. In order to enable the petitioners to deposit the loan amount by installment, the Bank shall not proceed with the auction proceeding.
It is further made clear that in case the amount is not deposited by the petitioners with the Bank within the time granted hereinabove, Bank will be at liberty to proceed with the recovery proceedings and protection granted by this order to the petitioners shall stand automatically vacated.
With the aforesaid observations and directions, the writ petition is disposed of.
Order Date :- 24.6.2022 D. Tamang