LA-VISION Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ application, the petitioner has prayed for issuance of an appropriate writ for setting aside the certificate proceedings being Certificate case No. 30 (UB1) of 1992-93 as also the order dated 10-6-1993 whereby and whereunder the objections filed by the petitioner under Section 9 of the Bihar and Orissa Public Demands Recovery Act, 1914 (hereafter referred to as the said Act) was rejected the ground of being barred by limitation and the direction had been issued to pay 50% of admitted amount.

(2.) The fact of the matter is not in dispute.

(3.) The petitioner obtained loan from the respondent-Bank-Requistions. were sent by the said Bank before the Certificate Officer in Form No. 2 on 23-12-1992 against the petitioner and its partners wherein it was stated as follows: