S.P.MEHROTRA, ANIL KUMAR, JJ. - (1.) THE present writ petition has been filed under Article 226 of the Constitution of India, inter alia, praying for quashing the notice dated 6.6.2009 (Annexure-1 to the writ petition) issued by the respondent No. 3, inter afia, requiring the petitioner to deposit the balance amount due from the petitioner under Hire Purchase Agreement.
(2.) THE respondent No. 3 is Mahindra and Mahindra Financial Services Limited. We have heard Sri Manjit Singh, learned counsel for the petitioner and Sri Amol Kumar, learned counsel appearing for the respondent No. 3.
(3.) SRI Amol Kumar, learned counsel appearing for the respondent No. 3 raises a preliminary objection that the said Mahindra and Mahindra Financial Services Limited is a company incorporated under the Companies Act, 1956, and it is not covered within the definition of the word "State" as defined under Article 12 of the Constitution of India, and therefore, writ petition against the respondent No. 3 is not maintainable.;