LAWS(MAD)-2003-9-112

R RAMAKRISHNA Vs. BHARAT SANCHAR NIGAM LIMITED

Decided On September 22, 2003
R.RAMAKRISHNA Appellant
V/S
BHARAT SANCHAR NIGAM LIMITED Respondents

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties. In this writ petition, the petitioner has prayed to call for the records relating to the demand Letter No. RD/P- 8230560/DEF/TR-III (C)/15 dated 26.11.2001 and quash the same.

(2.) The petitioner was the Managing Director of a Private Limited Company viz., Vibrant Investments and Properties Limited. Such company has been wound up under the orders passed by this Court in C.P. No.332 of 1999 dated 24.3.2000. It is stated that the Official Liquidator is now in-charge of such company.

(3.) The respondent has issued the impugned letter to the petitioner claiming that the amount, which was payable in respect of the telephones of the aforesaid Company, remain unpaid, and requesting the petitioner to pay the said amount threatening disconnection of the telephone of the petitioner on default.