A.K. Yog and V.N. Singh, JJ. - (1.) Heard Counsels appearing on behalf of the petitioner, on behalf of respondent No. 1 and the Standing Counsel on behalf of respondent Nos. 2 and 3.
(2.) This petition, under Article 226, Constitution of India, has been filed by one Purshottam Sutwala who seeks to impugn recovery certificate dated July 23, 2003/Annexure-4 to the writ petition.
(3.) It is not disputed that petitioner is the guarantor in respect of certain loans taken by the company, M/s. Meekan Transmission incorporated under Indian Companies Act, 1956 for manufacturing automatic gears in the factory situate at 19 kms stone, G.T. Road, Bhawanipur, Mandhana, Kanpur Nagar. Petitioner is also the Managing Director of the Company (writ para 3).;