- (1.) The petitioner has taken a loan amounting to Rs.13,30,000/- under the Pradhan Mantri Rozgar Yojna from the respondent Bank. The petitioner has not been able to repay the amount of loan. The petitioner in paragraph 10 of the writ petition has stated that he is willing and prepared to pay the entire amount in some easy instalments.
(2.) We have heard learned counsel for the petitioner as well as Kumari Meena Advocate representing the respondent Bank.
(3.) Learned counsel appearing for the respondent Bank states that the bank has no objection if the entire amount is paid in 12 equal monthly instalments along with up to date interest.;