- (1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) Petitioner has availed the facility of loan for setting up a dairy from respondent no. 2, Bank. Admittedly petitioner has defaulted in payment of the instalment and the Bank has issued recovery certificate under Section 3 of U.P. Public Moneys (Recovery of Dues) Act, 1972 for recovery of outstanding dues as arrears of land revenue.
(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.;