PEACOCK INDUSTRIES LTD Vs. BUDHRANI FINANCE LTD

JUDGEMENT

(1.) The questions raised in this group of writ petitions are common, the fact situation against which they are raised is similar and though the parties are different they all arise from somewhat similar orders and hence this group of petitions is being disposed of by common judgment.

(2.) The questions that fall for my consideration are as under;

(3.) I was given to understand by the learned counsel appearing for the petitioners in all the petitions that as the questions raised in this group of petitions are questions of law, reference to the facts of individual case is not necessary and accordingly I do not deem it necessary to narrate facts of each case for consideration of the questions that fall for my consideration. However, for the sake of convenience and brevity, I refer to the facts obtaining in the first writ petition no.1659 of 2005 and 3-4 other writ petitions to understand the fact situation against which the aforesaid questions have been raised.