- (1.) Leave granted.
(2.) We have heard the learned counsel for the parties.
(3.) These appeals emanate from the judgment and orders dated 16th June, 2010 passed by the High Court of Judicature at Madras in Writ Petition No.17016/2009 and Civil Revision No.2467 of 2009 and M.P. Nos.1 & 2 of 2009 in Civil Revision No.2467 of 2009 by which, while allowing the writ petition and the civil revision petition, the High Court has set aside the order passed by the Debts Recovery Appellate Tribunal ("DRAT").;