GAMMON INDIA LIMITED Vs. DEBT RECOVERY APPELLATE TRIBUNAL

JUDGEMENT

(1.) The petitioner has invoked the writ jurisdiction of this Court under Article 226 of the Constitution of India and has prayed for issuance of the writ of certiorari and prayed for quashing the order passed by the first respondent on 28th September, 2005.

(2.) The facts giving rise to the present petition are as follows:

(3.) The learned counsel for the petitioner Shri Kanade made three submissions: