NARAYANBHAI RAICHANDDAS PATEL Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) RULE. Mr. Bhatt learned Counsel waives service of notice of rule for respondent Nos. 1,2 and 3.

(2.) WITH the consent of the learned Counsel appearing for both the sides, matter is finally heard.

(3.) THE petitioner by this petition has prayed for the relief inter alia to direct respondent authority to provide the details of the actual amount due and payable in the loan account of the partnership firm of m/s. Krishna Petrochemicals. The petitioner has also prayed to declare that the action of the respondent corporation in demanding amount from the petitioner as arbitrary. The petitioner has also prayed to quash and set aside the letter dated 25. 7. 2008 Annexure-G, issued by the respondent corporation for demanding amount. The petitioner has also prayed to direct respondent corporation from the proceeding with the auction of the property under Section 29 of the State financial Corporation Act and to restrain corporation to dispossess the petitioner of the property in question.