PRAHLAD RAI MUNKA Vs. ALLAHABAD BANK

JUDGEMENT

(1.) THIS pertains to the Miscellaneous Application filed Under section 26(2) of the Recovery of Debts Due to the Banks and Financial Institution Act, 1993 (hereinafter referred as the 'Act') by one Sri Prahlad Rai Munka for withdrawal of recovery certificate issued in O.A. No. 41/2001.

(2.) I have heard the arguments of parties. I have also perused the rejoinder of Bank, written submission of petitioner and other relevant case papers.

(3.) IN the present Miscellaneous Application the petitioner has taken the following grounds :