- (1.) The present petition is directed as against a recovery for the loan taken by the petitioner. Since the petitioner admits that he has taken the loan, this Court will not interfere with said recovery while exercising powers under Article 226 of the Constitution of India. However, the petitioner undertakes to clear of the dues as per instalments fixed by this Court. The petition is disposed of accordingly.
(2.) The petitioner will approach the respondent No. 1 with a certified copy of this order who shall indicate the specific amount due after deducting the amount, if any, paid by the petitioner. The Bank shall then divide the said amount in three equal instalments, the first of which shall be payable by 15th April, 1989, second by 15th June, 1989, and the last balance amount by the 16th August, 1989. In case the petitioner complies with the aforesaid conditions and pays accordingly, the recovery proceedings shall remain stayed. In case of default, the aforesaid order of stay of recovery shall stand automatically vacated and it will be open to the respondents to proceed against the petitioner and recover the amount in accordance with law. The amount may be deposited by the petitioner directly with the respondent No. 1. The writ petition is disposed of accordingly. A certified copy of the order may be give to the learned counsel within three days on payment of usual charges.;