- (1.) Heard learned counsel for the parties.
(2.) This is a writ petition filed by the petitioner challenging the citation dated 09.09.2004 issued by the respondent no. 3.
(3.) While entertaining the writ petition, this Court was pleased to pass an order on 16.09.2004, whereby an interim protection was granted restraining the respondents from proceeding any further with the recovery against the petitioner in pursuance to the impugned citation dated 09.09.2004.;