M.Y.EQBAL, J. - (1.) HEARD Mr. Kalyan Roy, learned Counsel for the petitioner and Mr. A.K. Das, learned Counsel for the Bihar State Credit and Investment Corporation Ltd. I have also heard Mr. Delip Jerath, learned Counsel for the private respondent.
(2.) IN these writ petitions, since common question of law and facts are involved, they have been heard and disposed of by this common order In WPC No. 866 of 2006 the petitioner M/s Ankit Enterprises has challenged the order 31.10.2005 passed by respondent No. 2 Managing Director, Bihar State Credit and Investment Corporation Ltd. (in short BICICO), Patna whereby auction sale of assets of M/s Adarsh Paper Board Industries Pvt. Ltd. Jamshedpur in favour of the petitioner has been cancelled and the petitioner was directed to handover possession of the assets of the said company.
(3.) IN WPC No. 1129 of 2005 the petitioner M/s Adarsh Paper Board Company (P) Ltd has challenged the order of auction made in favour of M/s Ankit Enterprises;