RAJIV PODDAR Vs. CANARA BANK

JUDGEMENT

(1.) This writ petition has been filed for a writ of certiorari to quash the impugned order dated 15th June, 2005 passed by respondent No. 4, Debt Recovery Tribunal-I , Delhi in M.A. No. 53/2005 in O.A. No. 409/1996 (Canara Bank v. Sagar Construction Co. Pvt. Ltd.) and to delete the name of the petitioner from the recovery certificate.

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

(3.) The respondent No. 1, Canara Bank, filed original Suit No.27/1987 in the Delhi High Court for recovery of Rs.12,35,250.95 against respondents No. 2 and 3 and one Shri G.D. Poddar, who died during the pendency of the suit on 8th August, 1992. Copy of the plaint is Annexure `P? to the writ petition.