Alok Kumar Basu, J. - (1.) Surendra Nagar Tea Estate Pvt. Ltd. along with others filed an application under Article 227 of the Constitution being registered as C.R. 1570 of 2002 and the New Red Bank Tea Company Pvt. Ltd. along with others also filed an application under Article 227 of the Constitution of India being registered as C.R. 1571 of 2002 challenging an identical order dated 22nd May, 2002 passed by Presiding Officer, Kolkata, Debts Recovery Tribunal No.1 in connection with C.A. No. 195 of 1998 O.A. No. 194 of 1998 respectively.
(2.) Since both the applications relate to identical order of the Tribunal and since common question of fact and law is involved, both the applications may be disposed of by a common order.
(3.) It would be quite relevant and also beneficial for disposal of the applications under consideration, if a brief statement of fact appearing from the applications is reproduced before discussing the points of fact and law raised and submitted by the respective parties.;