MANOJ KANODIA Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) By means of this petition, petitioner has sought following relief:

(2.) Petitioner is a Director of a Company known as Cocksure Frozen Foods Private Limited, which is a company incorporated under Companies Act 1956. Petitioner is aggrieved by recovery citation dated 06.09.2017 issued by Tehsil Kaladhungi for recovery of Rs. 27,71,199/- from the petitioner.

(3.) It is the contention of learned counsel for the petitioner that instead of proceeding against the Company or assets of the Company, Uttarakhand Power Corporation Limited has illegally proceeded to recover outstanding dues of the Company from the petitioner.