IMPACT ENTERPRISES Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Present writ petitions have been filed by the petitioner under Article 226 of the Constitution of India assailing common orders dated 21.9.2015 (hereinafter referred to as the impugned order) passed by Debts Recovery Appellate Tribunal (in short "Appellate Tribunal").

(2.) In this case, appeals filed by the petitioner herein before the Appellate Tribunal were dismissed for non-prosecution on 13.4.2015. Relevant portion of the order dated 13.4.2015 reads as under:

(3.) The petitioners thereafter filed applications before the Appellate Tribunal seeking recall of the order dated 13.4.2015, which were also dismissed in default by the Appellate Tribunal on 19.8.2015. Thereafter the petitioner filed applications seeking restoration of appeals, however, the said applications also stand dismissed on 21.9.2015.