B. RAJU Vs. OFFICIAL LIQUIDATOR HIGH COURT

JUDGEMENT

(1.) Since these three Original Side Appeals are connected on factual matrix and on legal issues, they were heard together and are being disposed of by this common judgment.

(2.) These appeals presents certain interesting questions as to jurisdiction of the Tribunals constituted under the Recovery of Debts Due to Banks and Financial Institutions Act,1993 (hereinafter, in short, "RDB Act") and the Company Court(High Court) exercising jurisdiction under the Companies Act, 1956. In other words, it is RDB Act,1993 Vs. Companies Act,1956.

(3.) O.S.A.NO.389 of 2013 has been filed by respondents 1 & 2 in Comp.Appl.No.160 of 2013 in C.P.No.23 of 2003 wherein, the Company Court had transferred Appeal Nos. 1 & 2 of 2013 from Debt Recovery Tribunal[DRT] No.III, Chennai to the Company Court.