S RAMESH Vs. REGISTRAR, DEBTS RECOVERY APPELLATE TRIBUNAL

JUDGEMENT

(1.) Material on record discloses that earlier Debts Recovery Appellate Tribunal, Chennai passed orders in IA No.372 of 2015 in AIR (SA) No.346 of 2015 dated 20.12.2016, directing the petitioner to deposit Rs.1.10 Crores and for non-compliance IA No.373 of 2015, has been dismissed, resulting in rejection of appeal AIR (SA) No.346 of 2015.

(2.) Being aggrieved two Civil Revision Petitions viz., CRP (NPD) Nos.285 & 286 of 2017 have been filed. In CRP (NPD) No.286 of 2017, petitioner has sought for an order to set aside the order dated 30.11.2016 passed by Debts Recovery Appellate Tribunal, Chennai in IA No.372 of 2015 in AIR (SA) No.346 of 2015. In CRP (NPD) No.285 of 2017 petitioner has sought for a prayer to set aside the order dated 20.12016 passed by Debts Recovery Appellate Tribunal, Chennai in IA No.372 of 2015 and AIR (SA) No.346 of 2015.

(3.) Taking note of the decision of the Hon'ble Supreme Court in Narayana Chandra Ghosh Vs. UCO Bank & Ors., (2011) AIR SC 1913, Mr.Jesus Moris Ravi, learned counsel, on instructions from the client Mr.S.Ramesh, present in Court, submitted that pre-deposit, as ordered by Debts Recovery Appellate Tribunal, Chennai, would be deposited with the Registrar of Debts Recovery Appellate Tribunal, Chennai, vide common order in CRP (NPD) Nos.285 & 286 of 2017, dated 27.01.2017, a Hon'ble Division Bench, to which one of us is a party [Hon'ble Mr.Justice S.Manikumar], ordered as hereunder