(1.) THE issues raised in these writ petitions are common and the reliefs sought are also identical. THErefore these cases were heard together and are disposed of by this common judgment.
(2.) THE petitioners in these writ petitions are being proceeded against by the respondent Banks under the provisions of the SARFAESI Act and it is aggrieved by the said action, these writ petitions are filed.
(3.) IN so far as WP(C) No. 8343/12 is concerned, the reliefs sought are also similar.