ICICI BANK LTD. Vs. GURVINDER SINGH BHANDAL, ARUN KUMAR AND ANR., SHIV PAL SINGH CHAUDHARY, ASHOK SHARMA, BALJINDER SINGH, PANKAJ GARG AND MAINAWATI

JUDGEMENT

(1.) In all these writ petitions, the petitioner, ICICI Bank Limited has challenged orders of the Debt Recovery Appellate Tribunal dismissing the appeals filed by the petitioner against orders of the Debt Recovery Tribunal-1 Chandigarh, whereby the prayer of the petitioner for ex parte appointment of Receivers was declined, and notices were directed to be issued to the respective respondents.

(2.) The issues in all the writ petitions being identical, the same were heard together, and are now being disposed of by this common judgement and order.

(3.) The respondents in the writ petition approached the petitioner for finance for purchase of vehicles, particulars whereof have been given in the writ petitions. The respondents were advanced loans to purchase the vehicles on terms and conditions specified in the loan agreements.