ESTATE OFFICER AND MANAGER RECOVERIES A P INDUSTRIES INFRASTRUCTURE CORPORATION LIMITED Vs. RECOVERY OFFICER DEBTS RECOVERY TRIBUNAL BANGLORE

JUDGEMENT

(1.) This batch of writ petitions and Contempt Case may be disposed of by a common order since the subject-matter that arises for consideration in all of them is one and the same and they are inter-related and interconnected. The parties in all the cases, except in W.P. No. 24115 of 1998, are also one and the same.

(2.) W.P. Nos. 14174, 24502 and 36133 of 1998 are filed by the Andhra pradesh Industrial Infrastructure Corporation Limited (APHC) whereas W.P. Nos. 25060 of 1998 and 17443 of 1999 are filed by the Syndicate Bank.

(3.) For the sake of convenience, we shall refer to the parties by their names i.e. APHC and Syndicate Bank instead of referring to them as petitioners and respondents. We shall refer to the M/s. United Auto Tractors Limited, who is the allottee of the land and principal borrower as 'the company'.