NOTICE TO TERMINATE A GUARANTEE GIVEN TO A EMPLOYER

 

Registered A/D
Date_____
To
The _____(Address)
TERMINATION OF GUARANTEE

Dear Madam/Sir,
Under the instructions and for and behalf of my client, (Name, Address of Client) I hereby serve upon you the following notice:
That vide a guarantee dated ____ my client had endorsed to you the faithfulness of Mr. _____, S/o_____, R/o______, as the Finance Controller of your Company at ________and indemnified you for any loss or damage sustained by you by reasons of misappropriation or any other wrongful act of Mr. ____ as Finance Controller of your Company, in the course of his employment up to Rs ________.
Please take notice that my client now wishes to terminate and cancel the said guarantee Please note that from the date of this notice my client shall not be responsible and liable for any such loss or damage sustained by you owing to the conduct of said Mr. ______ as Finance Controller of your Company.
Kindly take notice.
Copy of this notice is retained in our records for further action if needed.

Yours faithfully,
Advocate