DINESH CHANDRA TIWARI Vs. PRESIDING OFFICER

JUDGEMENT

(1.) As both the writ petitions are interconnected and common aspects are arisen for consideration, they are heard and disposed of by this common order.

(2.) Writ Petition (C) No.48 of 2021 has been preferred by the Petitioner being aggrieved by the order dtd. 16/12/2020 (Annexure P1) passed by the Debts Recovery Tribunal (henceforth 'the DRT'), Jabalpur sitting at Cuttack in S.A. No.134 of 2016, whereby the DRT has dismissed the SA/application moved by the Petitioner.

(3.) Writ Petition (C) No.2686 of 2022 has been preferred by the Petitioner being aggrieved by the order dtd. 19/5/2022 passed by the DRT, Jabalpur in S.A. No.133 of 2016, whereby the SA/application moved by the Petitioner has been dismissed by the DRT.