PRINCE CORRUGATED PACKAGING Vs. ANDHRA BANK

JUDGEMENT

(1.) Parties and issues being common, these three cases are amenable to disposal by way of this conjoined order.

(2.) W.P.No.5685 of 2019 was filed by Prince Corrugated Packaging, Hyderabad, a partnership firm, and J.Ravi Kumar, its Managing Partner. Their challenge was to the order dated 05.03.2019 passed by the Debts Recovery Tribunal-I, Hyderabad (for brevity, 'the Tribunal'), in S.A.No.457 of 2015. A consequential direction was sought to stay all further proceedings pursuant to the said order, including taking over of physical possession of Plot Nos.148 and 149 part, admeasuring 300 square yards (owned by M.Anantha Rao); Plot Nos.157 (southern part) and 160, admeasuring 300 square yards (owned by M.Kantha Rao); and Plot Nos.156 (southern part) and 157 (northern part), admeasuring 200 square yards (owned by M.Raja Ratnam) in Survey N0.118 of Medicapally Village, Ghatkesar Mandal, Ranga Reddy District. No interim orders were granted in this writ petition as I.A.No.1 of 2019, seeking interim relief on par with the consequential relief sought in the writ petition, was dismissed on 01.04.2019.

(3.) W.P.No.8240 of 2019 was filed by M.Raja Ratnam, M.Anantha Rao and M.Kantha Rao, the owners of the subject plots which find mention in the prayer in W.P.No.5685 of 2019, assailing the very same order dated 05.03.2019 passed in S.A.No.457 of 2015. They also sought the very same consequential relief in relation to the subject plots. No interim orders were granted in this writ petition also.