RAJEEV ANAND Vs. UNION OF INDIA

JUDGEMENT

(1.) In these petitions the main question which falls for determination is about the validity of Section 32-G of State Financial Corporation Act, 1951 (for short 'the Act') as also about the true scope and ambit of this Section.

(2.) One of the contention urged on behalf of the petitioners also is that Section 32-G applies in respect of dues from an industrial concern and does not cover the case of dues from a surety. Yet another contention urged is that specifying the procedure contemplated by Section 32-G is a condition precedent for invoking the said section.

(3.) In order to appreciate the questions it would be necessary to first briefly examine the scheme of some of the provisions of the Act.