- (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the respondent no. 1 and Shri Sandeep Singh for respondent no. 2.
(2.) Petitioner availed loan from the respondent no. 2 Bank. Admittedly, there was a default and the petitioner has been issued demand notice dated 02.02.2018 asking him to repay the outstanding dues of the bank to the tune of Rs.5,00,273/-.
(3.) Learned counsel for the petitioner states that the petitioner is ready and willing to pay the dues in instalments. Learned counsel appearing for the respondent-bank has no objection.;