GODWIN CONSTRUCTION PVT LTD Vs. COMMISSIONER MEERUT DIVI

JUDGEMENT

(1.) Heard learned counsel for the petitioner Sri Siddarth and learned standing counsel Sri Nimai Das.

(2.) This writ petition has been filed by the petitioner seeking writ of certiorari to quash the judgment and order dated 11.6.2012 passed by the respondent no.1 and the order dated 15.9.2010 passed by the respondent no.2 in a case executed against the petitioner in pursuance of security bond-cum-mortgage deed dated 19.12.2006.

(3.) The petitioner claims that the agreement made by it should be covered under the provisions of Article 57 of the Schedule 1-B of the Indian Stamp Act which reads as under: