STATE BANK OF INDIA Vs. DISTRICT MAGISTRATE, LUDHIANA

JUDGEMENT

(1.) Since both the writ petition(s) (supra), involve common questions of facts and law, thus, they are amenable to be decided through a common verdict.

(2.) Be that as it may, the facts of both the writ petition(s) (supra) are yet required to be separately delineated.

(3.) That respondent No. 3-company became granted various credit facilities, thus by the lending institution concerned, but against various secured assets. On account of non-adherence to financial discipline by respondent No. 3, thus the apposite debt was on 30/12/2014, hence classified as Non Performing Assets.