G. ANIL CHAND Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) All the above three writ petitions were heard together and are being disposed of by this common judgment and order.

(2.) We have heard Sri R.Sushanth Reddy, learned counsel and Sri Vivek Jain, learned counsel for the petitioners in W.P.No.23804 of 2018 and W.P.No.23805 of 2018; Sri Ashwin Kumar Jaiswal, learned counsel for the petitioners in W.P.No.25432 of 2018; and Sri Sharad Sanghi, learned counsel for the respondents in all the writ petitions. W.P.No.23804 of 2018:

(3.) This writ petition has been filed by G.Anil Chand and G.Ramesh Kumar assailing the legality and validity of the order dtd. 2/5/2018 passed by the Debts Recovery Appellate Tribunal, Kolkata, in Appeal No.207/2017/532-534, confirming the order dtd. 23/5/2017 passed by the Debts Recovery Tribunal-II at Hyderabad (Tribunal) in S.A.No.651 of 2017.