RAJESH CHANDRA, J. - (1.) THE petitioner took loan from the respondent no. 4 (Shriram Transport Finance Co. Ltd.) for purchasing a Truck. The petitioner committed default in payment of loan. Consequently, a Demand Notice dated 9th March, 2011 was issued to the petitioner. The petitioner had given reply dated 5-4-2011 to the said Demand Notice dated 9th March, 2011.
(2.) COPY of the said reply has been filed as Annexure 4 to the Writ Petition. The petitioner has filed the present Writ Petition, inter-alia, praying for directing the respondent no.4 (Shriram Transport Finance Co. Ltd.) to accept the balance amount in respect of the loan in easy instalments.
(3.) WE have heard Shri Shiva Kant Srivastava, learned counsel for the petitioner.;