- (1.) The present writ petition has been preferred mainly against a letter written by Respondent No. 2 dated 25th February, 2011, which is Annexure-7 to the memo of the present petition. By this letter, it has been stated by the Finance Corporation to the present Petitioner that Respondent No. 1 will take steps for recovery of dues.
(2.) Counsel for the Petitioner submitted that as per the Industrial Policy of the State Government, Respondent No. 2 cannot recover dues unless and until the matter is finalised under the Industrial Policy by the State Government authorities especially by Respondent Nos. 4, 5 and 6.
(3.) Counsel for the Respondents submitted that the Court must lift the veil as there is no difference between the company and their Directors and the Directors are personally responsible for making payment of dues.;