KUMANDAS VISANJI Vs. PUNJAB NATIONAL BANK, CORPORATE ESTABLISHED & CONSTITUTED UNDER THE BANKING COMPANIES (ACQUISITION AND TRANSFER OF UNDERTAKINGS) ACT, 1970

JUDGEMENT

(1.) Since both these petitions arise out of a common order passed by the Chairperson of the Debts Recovery Appellate Tribunal (hereinafter 'DRAT') but in two separate appeals No. 14/2018 and 15/2018, to avoid rigmarole we are disposing of both these writ petitions by this common judgment.

(2.) Heard. Rule in both the petitions. Rules are made returnable forthwith. Learned advocate Mr. Adwant waives service for respondent No. 1 and Mr. Deshmukkh, Senior Advocate waives service for respondent Nos. 2 and 3.

(3.) The questions that call for determination in these petitions are;