Allahabad High Court
Devendra Pratap Singh vs Regional Manager Baroda U.P. (Gramin) ... on 16 August, 2022
Author: Narendra Kumar Johari
Bench: Narendra Kumar Johari
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- WRIT - C No. - 4830 of 2022 Petitioner :- Devendra Pratap Singh Respondent :- Regional Manager Baroda U.P. (Gramin) Bank , Ayodhya And Others Counsel for Petitioner :- Ashutosh Kumar Singh Counsel for Respondent :- Prashant Kumar Srivastava Hon'ble Attau Rahman Masoodi,J.
Hon'ble Narendra Kumar Johari,J.
Heard learned counsel for the parties.
The petitioner being an erstwhile employee of Baroda Gramin Bank had obtained two housing loans. The petitioner has already attained the age of superannuation. Due to default on his part in repayment of installments, recovery proceedings have come to be initiated against him.
Sri Prashant Kumar Srivastava, learned counsel for the Bank on the basis of instructions has provided the details of two accounts against which a sum of Rs.2 lacs and 1.5 lacs respectively was advanced to the petitioner by way of housing loan.
At this stage, learned counsel for the petitioner without disputing the liability has prayed that he may be permitted to make a representation before the bank authority for furnishing him the statement of accounts so that he is able to pay off the outstanding liability without any further delay.
In case the petitioner makes a representation before the bank authority indicating his willingness to pay off the outstanding liability, the details of outstanding dues alongwith the statement of accounts shall be provided to him not later than a period of two weeks from the date of making a representation.
The petitioner on being furnished the necessary details as regards the outstanding liability shall pay the entire amount and a prayer for easy installments made, if any, may also be accommodated by the bank sympathetically and looking to the financial difficulty of the petitioner. The payment schedule provided by the bank for repayment of the outstanding dues shall be adhered to by the petitioner and in the event of default, it shall be open to the bank to proceed against the petitioner for recovery of the amount in accordance with law.
The writ petition is accordingly disposed of.
Order Date :- 16.8.2022/Shahnaz