M.JAKIR HUSSAIN Vs. KARUR VYSYA BANK

JUDGEMENT

(1.) In these four Writ Petitions, same point arises for consideration and therefore, these Writ Petitions are being disposed of by this common order.

(2.) The respondent Bank sanctioned warehouse receipt loans of Rs.17,00,000/- on 11.01.2016 to the petitioner in W.P.No.14908 of 2019; Rs.11,40,000/- to the petitioner in W.P.No.14910 of 2019 on 08.02.2016; Rs.11,35,340/- to the petitioner in W.P.No.14911 of 2019 on 19.01.2016; and Rs.15,00,000/- to the petitioner in W.P.No.14912 of 2019 on 05.02.2016. The petitioners paid some of the loan instalments and thereafter they could not pay the same.

(3.) Therefore, the respondent Bank filed O.A.No.16 of 2019, O.A.No.149 of 2019, O.A.No.17 of 2019 and O.A.No.150 of 2019 before the Debts Recovery Tribunal-II at Hyderabad for recovery of the loan amounts advanced to the petitioners invoking the provisions of Recovery of Debts and Bankruptcy Act, 1993.