Rajeev Gupta, C.J. - (1.)SRI Navneet Kaushik, Advocate for the Appellant.
Sri Ashish Joshi, Brief Holder for Respondents 1 and 2.

None for Respondent No. 3.

They are heard on admission.

(2.)APPELLANT Anand Prakash has filed this Special Appeal against the impugned judgment dated 23 -11 -2007 passed in Writ Petition No. 2352 (M/S) of 2007.
Appellant Anand Prakash had filed the writ petition for the following reliefs: I. Issue a writ, rule, order or direction in the nature of Certiorari quashing the impugned recovery notice dated 1 -11 -07 (Annexure -2) passed by Respondent No. 2.

II. To issue a writ order or direction fixing easy installments for paying the balance loan amount.

III. Issue any other order or direction, which this Hon'ble Court may deem fit and proper under the circumstances of the case.

IV. A ward cost of the petition in favour of the Petitioner.

(3.)THE Petitioner, in substance, was seeking quashing of the recovery notice dated 01 -11 -2007, whereby the sum of Rs. 8,83,315/ - plus expenses were sought to be recovered from the Petitioner. In addition, the Petitioner was also seeking a writ of mandamus directing the Respondents to fix easy instalments for re -payment of the loan amount, which was sought to be recovered by the Bank.
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