CHHATTISGARH RAJYA SAHKARI AAVAS SANGH MARYADIT THR G P YADAV Vs. STATE OF CHHATTISGARH THR SECRETARY

JUDGEMENT

(1.) Heard.

(2.) Challenge in this batch of petitions is to the separate orders passed by the Chhattisgarh State Cooperative Tribunal dismissing the Revision Applications of the petitioner, by which, it had prayed for allowing the whole of its claim for recovery of its outstanding loan amount against the private respondents.

(3.) The facts and issues involved being common in nature in all the above writ petitions, they are disposed of by this common order.