MANOJ DEVRAJ GANWANI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Aggrieved by the Orders passed by the Debts Recovery Tribunal in two (2) Interlocutory Applications, directing them to disclose their personal assets on oath, the defendants No.9 and 10 in two (2) Original Applications filed by the State Bank of India under Section 19 of the Recovery of Debts Due to the Banks and Financial Institutions Act, 1993, have come up with these Civil Revision Petitions under Article 227 of the Constitution of India.

(2.) Heard Mr.Avinash Desai, learned Counsel for the petitioners.

(3.) The State Bank of India filed two (2) Original Applications in O.A.Nos.399 and 402 of 2017, respectively, for the recovery of (1) a sum of Rs.71,35,16,695/-, and (2) a sum of Rs.70,63,22,611/-. In both the Original Applications, three different Companies carrying on business in gold and gold ornaments were arrayed as defendants No.1 to 3. The companies which were arrayed as defendants No.1 to 3 were (i) Meena Jewellers Exclusive Private Limited, (ii) Meena Jewellers Private Limited, and (iii) Meena Jewellers and Diamonds Private Limited.