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Judgment
9 paragraphs · 137 wordsManoj Kumar Tiwari, J
Heard learned counsel for the parties through video conferencing.
Petitioner took a loan from District Cooperative Bank, Branch Kotdwar, District Pauri Garhwal (respondent no.3 herein). Since he defaulted in
repayment of loan, therefore, proceedings for recovery of outstanding loan has been initiated by the bank against him. Thus, feeling aggrieved,
petitioner has approached this Court.
Having regard to the facts and circumstances of the case, writ petition is disposed of with liberty to the petitioner to approach the Competent
Authority in the Bank by making a representation. If such representation is made within ten days from today, the Competent Authority in the Bank
shall look into the matter and pass appropriate order in accordance with law within two weeks thereafter.
Pending applications, if any, also stand disposed of accordingly.