Allahabad High Court
Ram Vir Sharma vs State Of U.P. & Others on 15 June, 2010
Author: Sabhajeet Yadav
Bench: Sabhajeet Yadav
Court No. - 21 Case :- WRIT - C No. - 33781 of 2010 Petitioner :- Ram Vir Sharma Respondent :- State Of U.P. & Others Petitioner Counsel :- Pankaj Kuamr Tyagi,Smt. Archana Tyagi Respondent Counsel :- C.S.C.,Siddharth Hon'ble Sabhajeet Yadav,J.
Heard learned counsel for the petitioner and Sri Siddharth for the respondents.
It is stated that the petitioner has taken loan from the respondent no.2 through Kisan Credit Card. But due to some adverse situation he could not deposit some installments. On 3.3.2009 the respondent bank issued a recovery notice against the petitioner.
The petitioner is ready to deposit the same in easy installments. Therefore, the petitioner is to deposit the same in 20 equal quarterly installments. The first installment shall be paid by the petitioner within a period of three months from today. Rest of installments shall be paid at an interval of three months. In case the petitioner deposits the first installment within stipulated time, the recovery proceeding pending against him shall be suspended. No collection charges shall be realised from the petitioner.
It is made clear that in case of default in payment of any of the installments as aforesaid, this order shall stand automatically vacated and the respondent bank will be at liberty to realize the entire amount in accordance with law. With the aforesaid observation and direction, writ petition stands disposed of finally.
Order Date :- 15.6.2010 SL