RANJITH IMPEX Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) C.R.P.No.2680 of 2009:The revision petitioner/respondent/defendant has filed this civil revision petition praying to set aside the order dated 22.07.2009 in I.A.No.439 of 2009 in O.A.No.101 of 2009 passed by the Debts Recovery Tribunal-II, Chennai.C.R.P.No.2681 of 2009:The revision petitioner/respondent/defendant has filed this civil revision petition praying to set aside the order dated 22.07.2009 in I.A.No.437 of 2009 in O.A.No.100 of 2009 passed by the Debts Recovery Tribunal-II, Chennai.

(2.) THE Debts Recovery Tribunal-II, Chennai, while passing order in I.A.No.439 of 2009 dated 22.07.2009, inter alia, has observed that it is 'convinced that a prima facie case is made out by the applicant bank and therefore, the respondent/defendant should be directed to furnish security for the suit claim of Rs.1,59,74,152/- on or before 14.8.09. Accordingly, IA.439/09 is allowed. Registry is directed to issue notice to the respondent directing him to furnish security for the OA claim of Rs.1,59,74,152/- on or before 14.8.09. Call on 14.8.09.'

(3.) EXPATIATING his arguments, the learned counsel for the petitioners urges before this Court that the Tribunal has not passed a speaking order in I.A.Nos.439 and 437 of 2009 and it has also failed to consider the lawyer's notice dated 19.07.2008 wherein everything has been explained and if the orders passed are allowed to stand then it will cause irreparable loss and hardship to the petitioners.