DEEPAK Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vijay Bahadur, learned counsel for the petitioner and Sri Manoj Nigam, learned counsel for the respondent bank.

(2.) With the consent of learned counsel for the parties, this writ petition is being finally disposed of at this stage without calling for a counter affidavit.

(3.) By this writ petition, the petitioner has prayed for quashing recovery citation dtd. 19/12/2018 for Rs.1,89,340.00 plus other charges.