VISION ORGANICS LIMITED Vs. IDBI BANK LTD

JUDGEMENT

(1.) As common questions of law and facts are involved in the above captioned two writ petitions, the same were heard together and are being disposed of by this common judgment and order.

(2.) The petitioners in both the writ petitions are common. The subject matter of challenge in both the writ petitions is the common judgment and order dated 20th September 2011 passed by the Debts Recovery Appellate Tribunal, Mumbai (at Koikata) in Miscellaneous Appeal Nos.136. 137, 138 and 139 of 2011 arising from an order passed by the Debts Recovery Tribunal -II, Ahmedabad in Claim Petition No. -Review Application Nos.6 to 9.

(3.) It appears that vide order dated 31st May 2011, the Debts Recovery Tribunal -II, Ahmedabad disposed of four Review Applications preferred by the petitioners - original borrowers) being Review Application Nos.6 of 2010, 7 of 2010, 8 qf 2010 and 9 of 2010. The petitioners are the original borrowers, they are the original defendants in a batch of O.A. Filed by the respondent - Bank before the Debts Recovery Tribunal -II, Ahmedabad. It also appears that the claim in each of the O.As is approximately Rs.58 crores. The Debts Recovery Tribunal -II, Ahmedabad decided the batch of O.As against the petitioners vide judgment, order and decree dated 17th September 2010. Thus, final orders came to be passed under Section 19 of the Recovery of Debts due to Banks and Financial Institutions Act, 1993 (for short, 'the RDDBFI Act')