AADYA SILKS MILLS Vs. P SRINIVAS RAO

JUDGEMENT

(1.) While the writ petitioner has come up with the two Contempt Applications complaining of willful disobedience of the orders of this Court in two writ petitions, the bank has come up with two applications for review of the judgment rendered in two writ petitions. Therefore, all of them are taken up together for disposal.

(2.) Heard Mr. S. Rahul Reddy, learned counsel appearing for the borrower, who is the petitioner in the Contempt Applications and Mr. M. Srikanth Reddy, learned counsel for the bank, which is the petitioner in the review applications.

(3.) The petitioner in the Contempt Petitions, who was the petitioner in the main writ petitions, came up with the above writ petition challenging the order of the Debts Recovery Tribunal refusing to grant stay of further proceedings including sale and taking over physical possession. Those writ petitions were disposed of by this Court by a common order, dated 10.04.2019. The operative portion of the common order reads as follows: