MANJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This order will dispose of CWP No. 11205 of 2011 and CWP No. 16686 of 2012 as common questions of law and facts are involved in both the petitions. For convenience, the facts are taken from CWP No.11205 of 2011.

(2.) CWP No.11205 of 2011 has been filed by Manjit Singh son of Raghbir Singh. Rabhbir Singh was a Promoter/Director of M/s Raghbir Cycle Pvt. Ltd., Ludhiana. The petitioner pleads that he had resigned from the Company ten years ago, on acceptance of his resignation in Form No.32 by the Registrar of Companies.

(3.) The second petition i.e. CWP No.16686 of 2012 has been filed by Gulshan Kumar son of Walaiti Lal, Managing Director of M/s G.K. Housing and Developers Pvt. Ltd. Gulshan Kumar had purchased the property of M/s Raghbir Cycle Pvt. Ltd., at Gill Road, Ludhiana from Raghbir Singh, the father of the petitioner-Manjit Singh in CWP No.11205 of 2011, vide registered sale deed dated 14.2.2003. There is a recital in the sale deed that the premises are free from all encumbrances. There is also a recital therein that if there are any electricity dues outstanding against the Punjab State Electricity Board, then Raghbir Singh would remain bound to pay the same to the department.