P SHAFEEQ AHMED Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Since the issue involved in all the above matters are common, all the matters are disposed of by this common order.

(2.) C.R.P.No.3086 of 2012 has been file by the petitioners-auction purchasers challenging the order passed in I.A.No.413 of 2011 in O.A.No.368 of 2007 on the file of the Debts Recovery Tribunal-III, Chennai.

(3.) C.R.P.No.3087 of 2012 has been file by the auction purchasers challenging the order passed in M.A.No.10 of 2012 in SR. No.3185 of 2011 in I.A.SR.No.3134 of 2011 in O.A.No.368 of 2007 on the file of the Debts Recovery Tribunal-III, Chennai.