- (1.) Heard Shri Ramendra Asthana for the petitioner and Shri R.P. Pandey appearing for respondent Nos. 1 and 2.
(2.) Petitioner, who is a borrower having availed cash credit facility from the respondent-Bank after pledging the property in question as security for the same, has approached this Court seeking the following main relief. (a) issue a writ, order or direction in the nature of mandamus commanding the respondent Nos. 1 and 2 and their subordinates etc. to permit the petitioner to deposit Bank Draft dated 13.04.2016 (Annexure No. 8 to the writ petition) for Rs.4,65,931.00 drawn on Canara Bank in favour of Punjab National Bank Branch Kachcha Katra, Shahjahanpur and such other sums that may be found to be due from him.
(3.) The aforesaid relief is being claimed in the background of the following facts.;