Jasbir Singh,J - (1.) (Oral)
(2.) THIS writ petition has been filed with a prayer to quash Notice dated March 04,2004, Annexure P-1,vide which the petitioner was asked to appear before the Specified Authority,constituted under Section 32 (G) of the State Financial Corporations Act,1951. Instead of appearing there, the petitioner has filed this writ petition. Mr.Brar, counsel for the respondents states that as the petitioner has failed to appear before the Specified Authority, in consequence to the notice Annexure P-1, recovery procedings were initiated against him. In view of this, the writ petition petition is disposed of with liberty to the petitioner to appear before the Specified Authority, raise all objections which he has raised in this writ petition. The authority shall pass a speaking order disposing of the objections, if any, raised by the petitioner and only thereafter proceed further with recovery against the petitioner. The petitioner is directed to file objections within 15 days from the date of receipt of a copy of this order and the same shall be disposed of within one month thereafter.;