- (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the respondent nos. 1 & 2 and Shri Sachin Kumar holding brief of Sri Manoj Nigam for respondent no. 3.
(2.) Petitioner availed loan from the respondent no. 3, U.P. Sahkari Gram Vikash Bank Ltd. Admittedly, there was a default and the petitioner has been issued notice to repay the outstanding dues of Rs.3,88,720/-. When he failed to deposit the amount an order dated 22.06.2017 has been passed by the Regional Manager & Authorized Officer of the bank under Rule 28 of the U.P. Sahkari Gram Vikash Bank Ltd. Niyamawali, 1971 granting permission for sale of the property of the petitioner for realization of dues. At this stage, the petitioner has approached this Court.
(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.;