MINAR ISPAT PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner purchased the land and machinery from the 5th respondent and is engaged in the manufacture of iron and steel products. According to the petitioner, even after sale of the property to them, the 5th respondent still retains property having an extent of 2.055 acres of land. It is stated that the 5th respondent has committed certain defaults in repaying the dues of respondents 2 to 4 and that respondents are now initiating steps for realising of the dues by proceeding against the property sold to the petitioner.

(2.) THEREUPON the petitioner made representations for excluding the property sold to them and requesting that the proceedings be continued against the property of the 5th respondent. There was no response. It is in these circumstances the writ petition has been filed seeking direction to quash Ext.P7 notice and requiring the official respondents to proceed against the property of the 5th respondent.

(3.) IN that view of the matter I do not find any merit in the writ petition. Hence, the writ petition is dismissed.