V.K. KENNEDY KUMAR Vs. STANDARD CHARTERED BANK

JUDGEMENT

(1.) W.P. No. 31639 of 2015 has been filed by the petitioner to issue Writ of certiorari to call for the records of the 3rd respondent relating to the order dtd. 14/9/2015 passed in RA(SA). No. 120 of 2010 in setting aside the order dtd. 13/4/2010 passed by the Debts Recovery Tribunal in S.A.No.19 of 2010 and to quash the same.

(2.) W.P. No. 31640 of 2015 has been filed by the petitioner to issue Writ of certiorari to call for the records of the 3rd respondent relating to the order dtd. 14/9/2015 passed in RA(SA). No. 121 of 2010 in setting aside the order dtd. 13/4/2010 passed by the Debts Recovery Tribunal in S.A. No. 20 of 2010 and to quash the same.

(3.) Since the issues involved in both the Writ Petitions are identical between the same parties, the Writ Petitions are disposed of by this common order.