JAMSHED M PANDEY Vs. INDIAN RENEWABLE ENERGY DEV

JUDGEMENT

(1.) This writ petition has been filed for a writ of certiorari setting aside the impugned order of the Debt Recovery Appellate Tribunal 7.6.2005, copy of which is Annexure P-7 to the writ petition. The petitioner has also prayed for quashing of the judgment and decree of the DRT-I Delhi dated 19.6.2003 in OA 237/2000.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Petitioner No.1 is a Director of petitioner No.2 which is a company registered under the Indian Companies Act. Petitioner No.1 is also a guarantor of petitioner No.2 which has been held liable for the decretal amount jointly and severally.