- (1.) We have heard Sri S.K. Pandey, learned Counsel for the petitioner, Miss Anamika Singh holding brief for Smt. Archana Singh, learned Counsel for the respondent No. 4-Allahabad Bank, and the learned standing counsel appearing for the respondents No. 1, 2 and 3.
(2.) The petitioner had taken loan from the respondent No. 4-Allahabad Bank for the purpose of running Motor Parts Shop. It appears that there was some default in the payment of the loan and consequently recovery proceedings have been initiated against the petitioner.
(3.) Sri S. K. Pandey, learned Counsel for the petitioner has stated that the petitioner is ready to clear off the entire dues of the Bank with up- to-date interest if time to deposit the same in instalments is granted.;