- (1.) The petitioner in this writ petition has challenged the recovery proceedings initiated at the instance of Respondent No. 2, Allahabad Bank.
(2.) Admittedly the petitioner has taken a loan from Respondent No. 2, Allahabad Bank Branch Bisanda, District Banda and has not repaid the same. If that be so, the recovery proceedings initiated against him cannot be said to be suffering from any error of law apparent on the face of the record requiring interference under Article 226 of the Constitution of India.
(3.) In the end the learned counsel for the petitioner has prayed that the petitioner is prepared to give an undertaking to this Court that he shall repay the entire outstanding demand within a reasonable time granted by this Court. We have heard Shri Shamsher Bahadur Singh, Advocate, appearing for Respondent No. 2, Allahabad Bank, on this question.;