Sabyasachi Bhattacharyya, J. - (1.) Rvw 84 of 2018 and CAN 4502 of 2018 are taken up together for hearing, being directed against the same order - the former seeks review of an order dated June 15, 2018 passed in C.O. No. 993 of 2018 and the latter seeks recall of the same order.
(2.) The present review petition has been taken out by the opposite party no. 1 in C.O. No. 993 of 2018. The grounds of challenge to the order under review are primarily as follows:
(3.) That no third party (here the petitioner/present respondent no. 1, namely, CIC Steels Pvt. Ltd.) could be impleaded in a proceeding under Section 19 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (hereinafter referred to as "the DRT Act").;