CENTRAL BANK OF INDIA Vs. KAILASH CHANDRA GAUR

JUDGEMENT

(1.) The petitioner-Central Bank of India (for short 'Bank') is before this Court in W.P.No.9590 of 2006 assailing the order dated 21.07.2005 passed by the Debt Recovery Appellate Tribunal, Chennai (hereinafter referred to as 'the DRAT' for short) in R.A.No.7 of 2005 and in assailing the order dated 31.08.2005 passed by the DRAT in R.A.No.8 of 2005.

(2.) Since, R.A.No.7 of 2005 and R.A.No.8 of 2005 arise out of common order dated 21.11.2003 in O.A.No.382 of 1998 on the file of the Debts Recovery Tribunal at Bengaluru (hereinafter referred to as 'the Tribunal' for short), with the consent of the learned counsels, both the writ petitions are taken up together for hearing and disposed off by this common order.

(3.) For the sake of convenience and better understanding of the facts, petitioner in both the writ petitions is referred to as petitioner-Bank; respondent in W.P.No.9590 of 2006 is referred to as defendant No.6 and respondent in is referred to as defendant No.7