ANIL KUMAR SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner took loan from the Respondent No. 3- union Bank of India for opening of Rice Mill in partnership. The petitioner is one of the partners of the said Mill namely Shivam Rice Mill.

(2.) The petitioner committed default in payment of loan. Consequently recovery proceedings purporting to be under the U.P. Moneys (Recovery of Dues) Act, 1972 were initiated. Recovery Citation dated 22.11.2010 (Annexure 1 to the Writ Petition) was issued in this regard.

(3.) The petitioner has filed the present Writ Petition, inter-alia, praying for quashing the said Recovery Citation dated 22.11.2010.