G. RAJA Vs. SYNDICATE BANK

JUDGEMENT

(1.) THE orders at Annexures A and B, dated 8th July, 2009 are called in question in these writ petitions. By filing two applications, defendants 5 to 7 i.e., the petitioners herein prayed for recalling the orders dated 22.10.2008 and 11.11.2008.

(2.) THE original application is filed in the year 1998 by respondent 1-Bank for recovery of certain amounts of money from the petitioners and others. Matter is still pending since then till this day. After about 10 years of the trial, the petitioners herein had filed applications praying for permission to cross-examine the witnesses for the applicants. Said applications praying for cross-examination are dismissed. However, the petitioners continued to file applications after applications. Ultimately, the order dated 22.10.2008 is passed by the Debts Recovery Tribunal, Karnataka, Bangalore, refusing permission to cross-examine the witnesses of the applicants. Subsequently, one more application is filed to recall the order dated 22.10.2008. The same also came to be dismissed by the impugned order dated 8th July, 2009. Thereafter the matter is posted for judgment. When facts stood thus, the petitioners herein filed another application to recall the order dated 11.11.2008 by which the matter was posted for pronouncement of judgment. The said application came be dismissed by the order Annexure B.