ASHISH GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Shashi Nandan, learned Senior Counsel assisted by Shri Ashish Kumar Singh, learned counsel for the petitioner, Shri Kaushalendra Nath Singh, learned counsel appearing on behalf of the respondent-Noida Authority and perused the record.

(2.) This is an application filed by the petitioner, Mr. Ashish Gupta seeking permission to leave the country to go to Germany and Holland. In this regard he has submitted that he needs to attend the Business Fair in Germany, scheduled to be held at Cologne, Germany between 09.01.2020 and 22.01.2020 and at Frankfurt, Germany between 05.02.2020 and 13.02.2020 and also to visit Holland to meet his prime customer Habufa in connection with his business.

(3.) The present writ petition has been filed for quashing of the recovery certificate dated 08.06.2019 and Recovery Citation dated 08.07.2019 issued against M/s Cloud Nine Project Pvt. Ltd., showing the petitioner and his brother to be Directors of the Company. A further prayer was made by the petitioner to direct the respondent no. 6 to release him from civil imprisonment as he was arrested on 25.07.2019 for committing default in making the payment as per the impugned recovery citation.