- (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the respondent nos. 1 and 2 and Sri Anubhav Singh, learned counsel for the respondent No.3.
(2.) This petition has been filed challenging the demand notice dated 9.6.2017 as well as possession notice dated 12.01.2018 issued by respondent No.3 for recovery of dues. It has been stated in paragraph no.1 that this is the first writ petition against the recovery of proceedings.
(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.;