K CHIDAMBARA MANICKAM Vs. SHAKEENA

JUDGEMENT

(1.) THESE writ appeals have been preferred by the appellant against the common order dated 9-3-2007 of the learned single Judge made in W. P. (MD) Nos. 634 and 635 of 2006.

(2.) BRIEF facts, sans unnecessary details, leading to the filing of these writ appeals are stated hereinunder :-

(3.) WE have heard Mr. AR. L. Sundaresan, learned senior counsel appearing for the appellant/auction-purchaser, Mr. R. S. Ramanathan, learned counsel appearing for the first respondents/borrowers and Mr. F. B. Benjamin George, learned counsel appearing for respondents 2 and 3/the secured creditor.