SUBBULAKSHMI Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) Both the civil revision petition and the writ petition relate to the common cause between the same parties. Hence they are taken up together and disposed of by this common order C.R.P.(NPD) No. 1819 of 2010:

(2.) We have heard Mr. R. Shanmugam, learned Senior Counsel for the petitioner and Mr. A.P.S. Kasturi Rangan, learned Counsel for the first respondent-bank.

(3.) The only question to be decided in the revision case is as to whether the application filed by the petitioner before the Recovery Officer to recall the earlier proceedings whereby the Recovery Certificate was issued is maintainable or not.