K KATHIRVEL Vs. PHOENIX ASSET RECONSTRUCTION COMPANY

JUDGEMENT

(1.) In W.P.No.1270 of 2018, the petitioner has sought for a writ of mandamus, to direct the fourth respondent, to cancel the certificate of registration granted to the first respondent, under Section 3 of the Securitisation Act, and consequently, blacklist the first respondent.

(2.) In W.P.No.1271 of 2018, the petitioner has sought for a writ of certiorarified mandamus, to quash the assignment deed, dated 30/12/2010, by which Indian Overseas Bank, Chennai, has assigned the debt to Phoenix Asset Reconstruction Company Private Limited, Mumbai, first respondent, in both the writ petitions and registered as Document No.714 of 2012. Petitioner has also prayed for a direction to the Joint Sub-Registrar - I, DR Grade, Tiruchirapalli, third respondent and remove the entry from the register maintained in the office of the third respondent.

(3.) As facts and submissions are same, both the writ petitions are taken up together and disposed of by this common order.