SHANTHI CHARITABLE TRUST Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Though the applications in IA.Nos.2, 3 and 4 of 2013 have been listed for consideration, keeping in view that the objections have been filed to the applications and also a list of documents have been filed on behalf of the respondents to take this Court to the root of the matter to find out as to whether the instant petitions merit consideration, the petitions are taken up for consideration.

(2.) At the outset, it is necessary to notice the prayers that have been made in the instant petitions inasmuch as the learned counsel for the petitioners places much reliance on the same to contend that the prayers 'A' and 'C' in any event would arise for consideration in the instant petitions, even if prayer 'B' cannot be considered. The prayers read as hereunder:

(3.) The learned Senior counsel representing the respondents would contend that when the prayer 'B' made in the instant petitions is to assail the order dated 16.05.2013 impugned at Annexure-L and in that regard, the petitioners were before a Division Bench of this Court as against the order of the Debt Recovery Appellate Tribunal ('DRAT' for short) in not entertaining the appeal without pre-deposit, this Court has dismissed the writ petition and therefore the other prayers which have been brought forth would also not arise for consideration.