- (1.) NOTICE on behalf of respondents No. 2 and 3 has been accepted by the learned Chief Standing Counsel, whereas on behalf of the opposite -party No. 1 has been accepted by Sri Sudeep Seth.
(2.) HEARD learned Counsel for the parties. With the consent of learned Counsel for the parties, this writ petition is being disposed of at the admission stage.
(3.) BY means of the instant writ petition, the petitioner prays for quashing of the Recovery Citation dated 16.4.2010 issued by opposite -party No. 3.;