MANSAROVAR PEARLS INDIA PVT. LTD. Vs. CANARA BANK

JUDGEMENT

(1.) Since, the issues raised in both the Writ Petitions are one and the same, they are being disposed of by this common order. W.P.No.15369 of 2025

(2.) This Writ Petition is filed by the petitioners/principal borrowers assailing the judgment dtd. 5/2/2025 passed in Appeal No.20 of 2024 by the Debts Recovery Appellate Tribunal at Kolkata (DRAT), which is preferred against the order dtd. 8/1/2024 in Review Petition No.3 of 2023 which was filed against the common order dtd. 22/5/2023 in Securitization Application (SA) No.87 of 2021 and Transfer Securitization Application (TSA) No.4 of 2021 (Old S.A.No.42/2021) passed by the Debts Recovery Tribunal-2, Hyderabad (DRT). W.P.No.24372 of 2025

(3.) This Writ Petition is filed by the auction-purchaser of 'A' schedule property seeking declaration of the action of the respondent No.1 Bank in not delivering the physical possession of the property bearing Shop No.20 situated at ground floor of 'Bhagyalaxmi Commercial Complex' admeasuring 162.50 sq. ft. situated at Gulzar Houz, Hyderabad as per the registered Sale Certificate bearing Doc.No.1250 of 2023 dtd. 12/6/2023, as illegal, arbitrary, with a consequential direction to RespondentBank to deliver physical possession of the said property to the petitioner.