- (1.) Heard Sri R.K. Sharma, learned Counsel for the petitioner, Shri Nishant Shukla, who has filed caveat on behalf of the opposite party No. 8 and, Shri Vinay Sankar, learned Counsel for the Allahabad Bank, respondent No. 8. This matter came for admission on 17.2.2014 when the matter was adjourned for 17.2.2014 (i.e. today) to enable the Counsel for the Bank to seek instructions in this matter.
(2.) Today, when the case was taken up Shri Vinay Shankar has stated that he has been instructed that the account wherein recovery proceedings were initiated against the petitioner for nonpayment of an agricultural loan has been closed. No records are available regarding the said account and it appears that consequent to the recovery proceedings and subject to whatever was recovered, the account had been closed and if any balance remained unpaid the same must have been written off. He further states that in view of the instructions received, the respondent-bank is no longer interested in contesting this writ petition.
(3.) Learned Counsel for the petitioner states that the only contesting respondent in the writ petition is the respondent No. 8, Smt. Hind Kumari. She has purchased her land, subject matter of dispute in the instant writ petition, in the auction held in the recovery proceedings initiated for recovery of the agricultural loan advanced to the petitioner. The amount sought to be recovered was about Rs. 80,000/-. He further states that other private respondents, namely, 5, 6, 7 and 9 are only formal parties.;