N LAKSHMANAN Vs. GENERAL MANAGER RECOVERY INDIAN BANK

JUDGEMENT

(1.) HEARD the learned counsel appearing for the writ petitioners, the petitioners in various miscellaneous petitions in such writ petitions and the counsel appearing for the respondents.

(2.) WRIT Petition (MD)No. 4494 of 2007 has been filed by one of the shareholders of M/s. Sree Visalakshi Mills, which is a Private Limited Company. Such Private Limited Company has not been impleaded as a respondent in the said writ petition. The prayer in the writ petition is for issuing a writ of certiorarified mandamus for quashing the order dated 05. 04. 2007 issued by the Authorised Officer of the Indian Bank and for directing the Indian Bank and the Dena Bank to consider the proposal regarding revival of Sree Visalakshi Mills.

(3.) SHREE Visalakshmi Mills Private Limited, represented through its Director, who is none other than the brother of the writ petitioner in W. P. (MD)No. 4494/2007, has filed a separate writ petition in W. P. (MD)No. 6960 of 2007 for quashing the order dated 22. 06. 2007 made in (SARFAESI)-269/2007 by the Debts Recovery Appellate Tribunal.