DINESH KUMAR SHARMA,J. - (1.)The present writ petition has been filed for quashing of impugned notice dtd. 11/8/2022 passed bearing No.RO/Delhi(3)/RECOVERY/DSNHP/1701330 qua the petitioners for recovery of arrears due from M/s Picture Time Digiplex Pvt. Ltd. (respondent No.2) in respect of the Recovery Certificate RCC No. DSSHD/1701330/21/04/2022/510/35/249 dtd. 25/04/2022 amounting to Rs.12, 25,926.00 .
(2.)Learned counsel for the petitioner submits that petitioners were merely investors and were appointed as Director. The petitioner resigned on 19/3/2022 and they have no concern with the affairs of the company.
(3.)Learned counsel submits that that on account of the recovery certificate issued by the respondent No.1, the respondent No.3- HSBC, has made Account No. 051540193006 of Petitioner No.1 and Account No.051533784006 of Petitioner No.2 non operational.