SIMONS FOOT WEAR PVT. LTD. Vs. INDIAN BANK

JUDGEMENT

(1.) W.P.No.33782/2013 has been filed for the issue of a Writ of Certiorari calling for the records relating to the orders dated 23.01.2012, 07.02.2012, 23.02.2012, 14.03.2012 and 24.06.2013 made in S.A.No.9/2012 by the Debts Recovery Tribunal - II, Chennai and quash the same. W.P.No.33783/2013 has been filed for the issue of a Writ of Certiorarified Mandamus calling for the records of the Debts Recovery Appellate Tribunal, Chennai from the 4th respondent relating to its order dated 27.09.2013 made in I.A.No.803/2013 in AIR No.608/2013 (S.A.No.9/2012) to quash the same and to direct the 4th respondent appellate tribunal to entertain petitioner's application for condonation of delay in filing the appeal, to condone the delay and to entertain the appeal and to dispose of the same on merits in accordance with law.

(2.) The facts leading to the filing of these writ petitions are as follows:

(3.) The prayer in the writ petition No.33782/2013 has been made based on the following contentions: