Chattisgarh High Court
Mukesh Kumar Agrawal vs The Jammu And Kashmir Bank Ltd. 17 ... on 29 January, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No. 169 of 2018
Mukesh Kumar Agrawal, S/o Shri Suresh Kumar Agrawal, aged about 32
years, R/o Ramkunj Niwas Bhainsthan, Agresen Marg, Raipur (C.G.)
---- Petitioner
Versus
1. The Jammu and Kashmir Bank Ltd. Through its Branch Manager, Raipur
Branch, District Raipur (C.G.)
2. R.K. Jain Construction, through its Proprietor, Shri Vikas Jain, Raipur District
Raipur (C.G.)
For Petitioners : Mr. Mateen Siddiqui, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal
Order On Board
29/01/18
1. Learned counsel for the petitioner would submit that the entire loan
amount has been paid by the petitioner to the respondent No. 2 and even
the housing construction has been constructed, therefore, the recovery of the loan amount be stopped and it be returned to the petitioner.
2. Be that as it may, the petitioner is at liberty to make a representation before the respondent No. 1 who shall consider the grievance of the petitioner and take a decision on it expeditiously within a period of four weeks from the date of copy of representation along with certified copy of this order.
3. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Priyanka