(1.) Instant writ petitions have been filed by the petitioners seeking to quash the common orders dated 19.11.2015, passed by the Debts Recovery Tribunal - III, made in MA No.119 of 2015, MA No.120 of 2015 & MA No.121 of 2015; MA No.116 of 2015, MA No.117 of 2015 & MA No.118 of 2015 and MA No.113 of 2015, MA No.114 of 2015 & MA No.115 of 2015 in IA No.599 of 2015 in RP No.204 of 2008 (DRC No.180 of 2008) in OA No.244 of 2008 respectively and consequentially forbear the respondents herein, their subordinates or delegates from interfering with petitioners' possession of property morefully described in the Schedule hereto.
(2.) As instant writ petitions have been preferred on the same set of facts, submissions being common, they are taken up together and disposed of by means of this common order.
(3.) Supporting affidavits read that there was no Presiding Officer in the Appellate Forum to challenge the common order dated 19.22.2015, made in MA No.119 of 2015, MA No.120 of 2015 & MA No.121 of 2015; MA No.116 of 2015, MA No.117 of 2015 & MA No.118 of 2015 and MA No.113 of 2015, MA No.114 of 2015 & MA No.115 of 2015 in IA No.599 of 2015 in RP No.204 of 2008 (DRC No.180 of 2008) in OA No.244 of 2008 and hence instant writ petitions have been filed.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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