Allahabad High Court
Vishwanath Dwivedi vs State Of U.P. And 3 Others on 14 March, 2023
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- WRIT - C No. - 5439 of 2023 Petitioner :- Vishwanath Dwivedi Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Sanjay Kumar Pandey Counsel for Respondent :- CSC,Abhishek Mishra Hon'ble Pankaj Bhatia,J.
The present petition has been filed by the petitioner challenging the recovery certificate dated 29.09.2022 whereby an amount of Rs.9,42,230/- was proposed to be recovered from him.
The Counsel for the petitioner states that the petitioner has suffered loss but is ready and willing to pay the entire outstanding in easy installments.
The Counsel for the respondent Bank Sri Anubhav Pandey holding brief of Sri Abhishek Mishra has no objection to the proposal made by the Counsel for the petitioner.
In view of above, the present writ petition is disposed off providing that the recovery issued against the petitioner shall not be affected subject to depositing Rs.1,00,000/- on or before 31.03.2023.
The remaining outstanding amount along with interest shall be paid by the petitioner within a year in four equal installments. Meaning thereby, the first installments shall be paid by 30.06.2023, the second installment by 30.09.2023, third installment by 31.12.2023 and the last installment by 31.03.2024.
In case of default, the present order shall automatically come to an end and the respondent Bank has right to recover the loan amount in accordance with law.
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 :- 14.3.2023 akverma