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Judgment
Manoj Kumar Tiwari, J
Petitioner took a loan from Nainital Bank Limited, Branch Bazpur, District Udham Singh Nagar. Since he defaulted in repayment of loan, therefore,
a possession notice has been issued against him. Thus, feeling aggrieved, petitioner has approached this Court.
Learned counsel for the petitioner submits that petitioner is ready and willing to repay the entire loan amount; but, some reasonable time be given to
him 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, writ petition is disposed of with liberty to the petitioner to make representation to the
Competent Authority in the bank within 24 hours. Along with representation, petitioner shall deposit a sum of Rs. 10,00,000/- to show his bona fide.
The Competent Authority shall consider petitioner’s representation within ten days thereafter.