Jeevan Singh Khetwal vs Punjab National Bank

Manoj Kumar Tiwari, J

Petitioner had taken a loan from Punjab National Bank, Branch Bageshwar. By means of this writ petition, petitioner has sought the following relief:

“I. a writ, order or direction in the nature of mandamus directing the respondent to issue the No-dues certificate against the loan accounts of the

petitioner.â€​

Learned counsel for the petitioner had submitted that although petitioner has re-paid the entire outstanding amount to the respondent-Bank; but,

‘No Dues Certificate’ has not been issued to the petitioner.

On 29.06.2021, learned counsel appearing for the respondent-Bank was asked to get instructions in the matter. Today, on instructions, Mr. Ashish

Joshi, learned counsel appearing for the respondent-Bank made a statement that concerned Branch has issued ‘No Dues Certificate’ to the

petitioner on 15.07.2021, which has been sent to petitioner’s address through registered post. He also apprised the Court that Competent Authority

in the respondent-Bank has granted approval for waiving off the system generated amount of Rs. 1,62,706.17. He further submits that now petitioner

is not liable to pay any amount to the respondent-Bank.

In such view of the matter, the writ petition is disposed of by recording the statement so made by learned counsel for the respondent-Bank.