Markandey Katju, J. - (1.) THE petitioner took a loan alongwith the father of respondents 4 to 6. He has challenged the recovery issued in respect of that loan. Learned counsel for the petitioner submitted that only his share of the recovery should be pressed against him. I do not agree with this contention. When two or more persons take a loan, the liability is joint and several and hence it is open to the respondents to proceed against any of the co -loaners.
(2.) AS regards the petitioner's claim under the Debt Relief Scheme, the petitioner may make representation an this connection to the respondent Bank and if he does so within two weeks from today, the same shall be decided within two weeks thereafter For a period of four weeks from today, the impugned recovery shall remain stayed. With these observations, the petition is finally disposed of.;