- (1.) This petition filed under Article 226 of the Constitution prays for issuance of a direction to the respondent State Bank of India to settle the loan account bearing No. 300679670.
(2.) Brief facts of the case are that on 14.8.2006, the petitioner, which is a firm, availed CC limit of Rs. 10,00,000/- from the Dhuri Branch of the respondent Bank. Smt. Shila Devi, mother of the proprietor of the petitioner firm had given personal guarantee by securing House No. 13A/48, Railway Hospital Road, Dhuri. The petitioner could not pay the instalments due to loss in the business. The instant petition has been filed by the petitioner with the intention to clear the outstanding dues of the respondent Bank.
(3.) Mr. C.B. Goel, learned counsel for the respondents has placed on record a copy of the State of Account No. 30067967670, dated 7.1.2012, which is taken on record as Mark 'A'. As per the statement of account, the balance amount of Rs. 23,69,508.87 is due to the respondent bank as on 15.1.2012.;