- (1.) With the consent of learned counsel for the parties, this Court heard the matter finally at this stage under the Rules of the Court and the same is being decided by this judgment.
(2.) The writ petition is directed against the order dated 14.12.2011 passed by Debt Recovery Appellate Tribunal, Allahabad (hereinafter referred to as "DRAT") in appeals No.R-22 of 2011, R-23 of 2011, R-24 of 2011 and R-25 of 2011 whereby all the four appeals filed by Ballia Etawah Gramin Bank (hereinafter referred to "BEG Bank") have been allowed. The petitioner has also challenged order dated 5.1.2012 dismissing its review application.
(3.) The facts in brief giving rise to the present dispute are as under:;