S.L.Saraf, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner had taken a loan of Rs. 95,000 from respondent No. 3 on 15.2.1990 for purchasing a tractor. He has repaid the loan, but the loan amount of Rs. 1.15,587 (The amount should have been Rs. 37,382.69) is still continuing. If the balance is still due both on account of principal and interest, the bank is directed to make statement of account showing balance loan and interest due against the petitioner. The calculation be made by the bank on the basis of simple interest. On this calculation if any sum is due, the same shall be paid in six monthly instalments. Till then the recovery proceedings shall be stayed. In default of payment of instalments, the stay order shall stand automatically vacated.
(3.) With the above observations, this petition is finally disposed of. There is no order as to costs.;