LAKSHMI PULVERISERS AND ORS Vs. MANAGING DIRECTOR, TAMIL NADU INDUSTRIAL INVESTMENT CORPORATION LTD AND ORS

JUDGEMENT

(1.) Heard the learned counsels appearing on behalf of the parties concerned.

(2.) Since common issues are arising for the consideration of this Court, all these Writ Petitions are heard together and a common order is being passed.

(3.) It is found that in all the above Writ Petitions, various issues have arisen, relating to the actions initiated by the respondent banks concerned, under the provisions of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.