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Judgment
Manoj Kumar Tiwari, J
Heard learned counsel for the parties through video conferencing.
Petitioner took a loan from HDB Financial Services Ltd., Branch Haridwar, however, she could not repay the same in time, therefore, recovery
proceedings have been initiated against her. Thus, feeling aggrieved, petitioner has approached this Court.
Learned counsel for the petitioner submits that as per the impugned order dated 15.07.2021, the amount outstanding against the petitioner is Rs.
19,33,735.18/-, which has been directed to be deposited within 60 days.
Learned counsel for the petitioner submits that petitioner is ready and willing to liquidate the loan and petitioner may be permitted to approach the
Competent Authority in the bank with her proposal.
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 HDB Financial Services Ltd. by making a representation. If petitioner makes such representation within two weeks from today, then the
Competent Authority in the Bank shall consider the same and pass appropriate order, in accordance with law within three weeks from the date of
receipt of representation along with certified copy of this order.