Pinaki Chandra Ghose, J. - (1.) It appears in all these these matters the facts and circumstances are same and identical to each other.
(2.) In view of that, all these three matters are taken up by Court of the parties together and are disposed of by a common order as follows: The only question in these applications that whether this Court shall trv the suit after granting leave under section 446 of the Companies Act, 1956 or the suit should be tried before the Debts Recovery Tribunal.
(3.) The applications have been filed by the petitioner under section 446 of the Companies Act, 1956 praying for leave to institute suit against the Company in liquidation before the Debts Recovery Tribunal. The claims of the bank Inter alia on the ground of money lent and advanced by the Bank to the Company in liquidation.;