REVOCATION OF CONTINUING GUARANTEE

 

To: _________________________

M/s _______________ Pvt. Ltd. (Creditors)

Mumbai

 

Dear Sirs,

 

I, Mr. ___________, s/o Sh. ___________ r/o __________________  (Surety) hereby give you notice that from this day onwards all my liabilities under the Guarantee executed by me on __________day of _______in favour of ____________ (provide details of the beneficiary as well as the Principal Debtor) cease and terminate. I further declare that I discontinue and revoke the said Guarantee, whereby I had guaranteed to you the payment of all sums of moneys due to you on account of goods supplied to the Principal Debtor. Kindly take notice that subsequent to the date of this notice, any and all liabilities that I may have incurred under the said Guarantee with respect to all transactions between you and the Principal Debtor cease to exist and determine.

 

Dated this ____________ day of 20___

Sd/- __________________________

For Surety

 

___________