STATE BANK OF INDIA Vs. SATISH KUMAR MITTAL

JUDGEMENT

(1.) In all these writ petitions, the petitioner/Bank has challenged the common order dated 11.02.2015 of Debt Recovery Appellate Tribunal, New Delhi (hereinafter referred to as "DRAT") in Miscellaneous Appeal No. 492/2013 in TA No. 02/2003, Appeal No. 493/2013 in T.A. No. 12/2002, Appeal No. 494/2013 in T.A. No. 7/2002 and Appeal No. 495/2013 in T.A. No. 8/2002.

(2.) The brief facts essential for disposal of these writ petitions are as under:-

(3.) Pursuant to these directions, the four suits, although given different T.As were tried jointly. The evidences recorded in one case were ordered to be treated as evidences in all the remaining cases.