ALLAHABAD BANK Vs. RAJESH PAL

JUDGEMENT

(1.) Connect with Writ Petition No. 2584 of 2014 (Kamal Kumar Bhatu Vs The Debts Recovery Appellate Tribunal and 3 Others).

(2.) Both the writ petitions have been connected since they relate to the same proceedings, the same property, between the same parties and directed against the same judgment hence are being decided together by a common order passed in this writ petition.

(3.) Heard Sri P.N. Tripathi learned counsel for the Allahabad Bank in both the petitions Sri D. P. Tripathi holding brief of Sri K.K. Tripathi learned counsel for the auction purchaser K.K. Bhatu in both the writ petitions Sri Kaushal Kant learned counsel for the borrower Rajesh Pal in both the writ petitions and learned Standing Counsel.