M.KATJU, J - (1.) This writ petition has been filed for quashing the impugned recovery certificate dated 8-6-1998 in respect of electricity dues (Annexure-5 to the writ petition).
(2.) Heard learned counsel for the paties.
(3.) The petitioner alleged that the agreement for supply of electricity was between the company M/s. Bheem Cement Co; Ltd. and the U.P. State Electricity Board, and hence the dues cannot be recovered against the petitioner.;