GTL INFRASTRUCTURE LIMITED Vs. CANARA BANK

JUDGEMENT

(1.) Rule. Respondents waive service. By consent of both sides, Rule is made returnable forthwith.

(2.) These two petitions were heard together and as they involve similar questions and issues, they are disposed of by this common judgment.

(3.) Writ Petition No.1893 of 2019 has been filed by GTL Infrastructure Limited, a company incorporated under the Companies Act, 1956 having its registered office at the address mentioned in the cause title. It has been filed against five Banks and Life Insurance Corporation of India Limited by impleading them as respondent Nos.1 to 6. The seventh respondent is a company registered under the provisions of the Companies Act, 1956 having its office at the address mentioned in the cause title. It has been impleaded because it is an Asset Reconstruction Company