- (1.) We have heard Shri Sanjay Tripathi, learned Counsel for the Petitioner, the learned standing counsel appearing for the Respondent Nos. 1, 3 and 4 and Shri Shailendra Kumar Singh, learned Counsel for the Respondent No. 2.
(2.) The Petitioner had taken loan from the Respondent No. 2-U.P. Sahkari Gram Vikas Bank Limited for purchasing Tempo (Vikram). 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 Sanjay Tripathi, 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.;