- (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 dated 01.05.2017 asking him to repay the outstanding dues of the bank to the tune of Rs.5,27,000/-.
(3.) Learned counsel for the petitioner states that the petitioner is ready and willing to pay the dues in instalments.;