(1.) Since the issue involved in both the Writ Petitions are in connection with the same transaction, the Writ Petitions are disposed of by this common order.
(2.) The Writ Petition in W.P. No.18597/2011 has been filed by the petitioners, viz., Gurnam Singh Dhillon and Mrs. Rekha Gurnam, to issue of Writ of Certiorari, to call for the records and to quash the order dtd. 3/8/2011 in R.A. (S.A.) No.72 of 2010 on the file of the Debt Recovery Appellate Tribunal, Chennai.
(3.) The Writ Petition in W.P. No.18687/2013 has been filed by the petitioners, viz., Mrs. Pritipal Choudry and others, who are respondents 2 to 6 in W.P. No.18597/2011, to issue of Writ of Mandamus, forbearing the 1st respondent from issuing the sale certificate to the 4th respondent pursuant to the alleged auction sale conducted by the 1st respondent-bank on 28/1/2011, which was purchased by Col. S.S.Choudry, by a registered sale deed dtd. 5/8/1987.
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