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Judgment
12 paragraphs · 196 wordsManoj Kumar Tiwari, J
Petitioner took a loan from Uttarakhand Gramin Bank, Branch Motahaldu, Haldwani, District Nainital. Since she defaulted in repayment of loan,
therefore, a possession notice has been issued against her. Thus, feeling aggrieved, petitioner has approached this Court.
Learned counsel for the petitioner submits that petitioner is ready & willing to repay the entire loan amount; but, some reasonable time be given to
her for the purpose.
Mr. Anil Kumar Joshi, learned counsel appearing for the bank submits that, instead of rushing to the Court, petitioner should have approached the
bank authorities.
Having regard to the facts and circumstances of the case, the writ petition is disposed of with liberty to petitioner to make representation to
Competent Authority in the bank, within one week from today. Along with representation, petitioner shall deposit a sum of Rs. 1,00,000/- to show her
bona fide. If petitioner makes such representation and also deposits Rs. 1,00,000/- within stipulated time, the Competent Authority shall consider
petitioner’s representation and take appropriate decision, in accordance with law, within a period of ten days from the date of receipt of
representation alongwith certified copy of this order.