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Judgment
9 paragraphs · 235 wordsManoj Kumar Tiwari, J
Heard learned counsel for the parties.
Petitioner took a housing loan from Uttarakhand State Cooperative Bank Ltd., Branch Kotdwar, District Pauri Garhwal in the year 2017.
Since there has been a default in repayment of the loan, therefore, respondent-bank has issued a notice to the petitioner, which is on record as Annexure-4 to the Writ Petition. Thus, feeling aggrieved, petitioner has approached this Court.
Learned counsel for the petitioner submits that, due to personal problems, petitioner could not repay the loan in time however, he is ready and willing to liquidate the loan, provided some reasonable time is given to him for the purpose.
Ms. Seema Sah, learned counsel appearing for the respondent-bank submits that if petitioner makes a representation with an offer to the Competent Authority in the bank, then the same shall be considered sympathetically.
In such view of the matter, the Writ Petition is disposed of with liberty to petitioner to make representation to the Competent Authority in the bank within one week from today. If, he makes such representation, the Competent Authority shall look into the offer made by the petitioner and take appropriate decision, in accordance with law, within two weeks thereafter.
For a period of three weeks, no coercive action shall be taken against the petitioner.
Let a certified copy of this order be issued today itself.