SATYA POOT MEHROTRA,S.C.AGARWAL,J - (1.) WE have heard Sri Balendra Kumar Singh, learned Counsel for the petitioner, the learned Standing Counsel appearing for the respondent Nos. 1 and 1 and Sri Shailendra Kumar Singh, learned Counsel for the respondent No. 3-Uttar Pradesh Sahkari Gram Vikas Bank.
(2.) THE petitioner had taken loan from the respondent No. 3-Uttar Pradesh Sahkari Gram Vikas Bank for purchasing of a Tempo. It appears that there was some default in the payment of the loan, and consequently recovery proceedings have been initiated against the petitioner. Sri Balendra Kumar Singh, learned Counsel for the petitioner has stated that the petitioner is ready to clear off the entire dues of the Bank with up-to-dale interest if time to deposit the same in instalments is granted.
(3.) SRI Shailendra Kumar Singh, learned Counsel appearing for the con­testing respondent No. 3-Bank has no objection to the aforesaid request.;