B SAKUNTHALA Vs. REGISTRAR

JUDGEMENT

(1.) The prayer made in this Writ Petition is to issue a Writ of Mandamus, directing the second respondent to permit the petitioners to cross examine P.W.1 - Bank witness or otherwise to defer the proceedings in O.A.No.50 of 2015 pending on the file of the second respondent till the disposal of the appeal in AIR No.118 of 2016 by the first respondent herein.

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

(3.) Learned counsel for the petitioners submitted that in view of the allowing the appeal filed against the SARFAESI proceedings initiated by the third respondent bank, it is necessary for the petitioners to cross examine the bank witness in respect of the accounts classified as Non-performing Assets. He further submitted that the petitioners have paid the entire dues to the third respondent- bank.