NIRBHAY NARAYAN SINGH SON OF LATE BINDA PRASAD SINGH Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, FINANCE DEPARTMENT, BIHAR, PATNA

JUDGEMENT

(1.) Heard Mr. Jitendra Singh, learned Senior Counsel assisted by Mr. Satyapal Singh and Mr. Shankar Kumar Thakur, learned Advocates on behalf of the petitioners and Mr. Parth Sarthy, learned Advocate on behalf of respondent nos. 2, 3 & 4 and Mr. Shakib Ayaz, learned A.C. to A.A.G.-XIII on behalf of the State.

(2.) This writ application has been preferred for the following reliefs: -

(3.) The two petitioners in the present case are ExDirectors of M/s Chorma Ice and Cold Storage Private Limited (in liquidation). They are facing a Certificate Proceeding vide Certificate Case No. 01/2008-2009 registered before the Certificate Officer, East Champaran, Motihari (respondent no. 5). The Certificate Officer has called upon the petitioners who are said to be the Certificate debtors to deposit the amount of Rs. 3,83,17,384.75 along with simple interest at the rate of 12% w.e.f. the date of institution of the Certificate Case till 11.06.2013.