- (1.) Heard learned counsel for the petitioner, Sri B.N. Singh and Sri Sunil Kumar, learned counsels for the respondent-bank.
(2.) Petitioner was a guarantor of a loan availed by his son and also a personal loan which he defaulted to pay in pursuance thereof recovery proceedings were initiated against him. Bank for realization of his dues has attached the salary account of the petitioner.
(3.) Learned counsel for the petitioner states that he is ready and willing to deposit the entire outstanding amount along with up to date accrued interest in instalments to be fixed by this Court. Learned counsel appearing for the respondent-bank has no objection.;