SCOPE INTERNATIONAL PVT LTD Vs. M.M. GUPTA

JUDGEMENT

(1.) Writ Petition Nos.31090 and 21831 of 2013, have been filed against the order, dated 14/6/2013, in R.A.(SA) No.64 of 2011, on the file of the Debts Recovery Appellate Tribunal, Chennai.

(2.) Writ Petition No. 34813 of 2013 has been filed, to direct the first and second respondents herein, to release the property, situated at Second Floor, admeasuring 3403 sq.ft, including common area and easements, situated at Habibullah Road, R.S.No.30, T.S.No.8053, Block No.107, T. Nagar, Chennai 600 017, belonging to the petitioner Company herein and consequently, direct the first and second respondents, to handover the title deeds, in respect of the subject property, to the Maars Software International Limited.

(3.) The three writ petitions are being taken up together because they arise from the same set of facts and disposed of by a common order.