Nirmala Mahar vs State Of Uttarakhand & Others

Pankaj Purohit, J

This writ petition has been filed under Article 226 of the Constitution of India, wherein the petitioner aggrieved by recovery being made against him pursuant to recovery certificate along with citation annexed as annexure no.1 in the writ petition.

Learned counsel for the petitioner submits at the outset that the petitioner has showed his willingness to deposit the entire amount in six easy installments.

Learned counsel for the respondent nos.2 & 3- Bank made a statement at bar that an amount of ₹17,54,175/- is outstanding against the petitioner and if the petitioner would pay the aforesaid amount within stipulated time, in six equal amount, the writ petition may be disposed of in that terms.

In view of the statement made by learned counsel for the respondent nos.2 & 3-Bank and in view of the fact that the petitioner is willing to pay the outstanding amount against him in six easy installments, the writ petition stands disposed of in the following terms as under:-

A. Petitioner shall pay an amount of ₹17,54,175/- outstanding against him in six easy quarterly installments of ₹2,92,362.5/- each. The first installment shall be paid on 30.06.2026.

B. The remaining five installments shall be paid by the petitioner on or before the last day of each subsequent quarter.

C. The last-sixth installment shall carry the entire balance including interest, if any.

D. If the petitioner fails to deposit any of the installments, as directed hereinabove, the respondent nos.2 & 3-Bank shall be at liberty to recover the balance amount in one go, in accordance with law.

E. Needless to say that any payment which has been paid by the petitioner shall be duly claimed/credited.