VIKRAM SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri Parikshit Saini, Advocate for the petitioner and Standing Counsel for the State.

(2.) BY the present writ petition, the petitioner has prayed for a writ of certiorari quashing the order dated 27th January, 2006 passed by respondent no.2 in Misc. Appeal No. 7/2003 - 04 Vikram Singh Vs. State of Uttaranchal (Annexure No. 7 to the writ petition).

(3.) BRIEFLY stated, the petitioner took a loan of Rs. 17,000/ - from the Punjab National Bank Civil Lines, Roorkee, on 20.11.1979 for running the Flour Mill, but due to some reasons, the petitioner could not repay the loan amount and on 26.10.1993, a recovery certificate was issued against the petitioner.