- (1.) The petitioners, by way of instant petition, seek to invoke the writ jurisdiction of this Court, under Articles 226/227 of the Constitution of India, for issuance of a writ in the nature of Certiorari for quashing the order dated 17.7.2012-Annexure P-18, passed by the learned Debts Recovery Appellate Tribunal, Delhi, ('DRAT Delhi' for short), thereby allowing the appeal of the respondent corporation, enhancing the pendente lite and future interest from 10 % per annum to 14 % per annum and also for quashing the consequent demand notice dated 9.8.2012-Annexure P-19.
(2.) Facts first. This case has a long and chequered history.
(3.) Relevant facts for disposing of the issue involved in the present case, may be noted.;