M.Y.EQBAL, J. - (1.) SINCE these appeals arose out of the common judgment passed in W.P.C. No. 4386 of 2002 and W.P.C. No. 885 of 2007 both dated 19.4.2007, these appeals have been heard together and are being disposed of by this common order.
(2.) IN L.P.A. No. 227 of 2007, the appellant -Bokaro Roller Flour Mill have challenged that part of the judgment dated 19.4.2007 passed in W.P.C. No. 885 of 2007 whereby the learned Single Judge observed that petitioner will not be entitled to raise any claim on account of deposit of Rs. 2.5 lakhs which was deposited by the petitioner under 2004 One Time Settlement application (in short O.T.S. application). In L.P.A. No. 230 of 2007, the appellant -Bihar State Financial Corporation, is aggrieved by the same judgment dated 19.4.2007 passed in W.P.C. No. 885 of 2007 by which the learned Single Judge allowed the writ petition and directed the appellant -Corporation to adjust Rs. 15,00,000/ - deposited by the petitioner as condition of stay order passed in W.P.C. No. 4386 of 2002 under O.T.S. Scheme.
(3.) IN L.P.A. No. 285 of 2007, the appellant -Bihar State Financial Corporation is also aggrieved by the same judgment passed in W.P.C. No. 4386 of 2007 whereby direction has been issued to refund/adjust Rs. 15,00,000/ - deposited by the petitioner against further payment to be made under O.T.S. scheme.;