GENERAL CO OPERATIVE BANK LIMITED Vs. SRM INDUSTRIES

JUDGEMENT

(1.) These three petitions are between the same parties and arise from common order passed by Gujarat State Co-operative Tribunal and hence they are heard and disposed of together by this common judgment.

(2.) The petitioner in each petition is the General Co-operative Bank Limited a duly constituted Co-operative Bank under the provisions of the Gujarat Co-operative Societies Act 1961 and it is aggrieved by the judgment and order of Gujarat State Co-operative Tribunal passed in the Revision Applications No. 27 58 and 59 of 1990 dated 20/08/1990. Such order of Tribunal is challenged under Article 227 of the Constitution of India by present petitions.

(3.) The relevant facts giving to the present petitions are as under: 1 The General Co-operative Bank in the table given here under:- ------------------------------------------------------------------------------------------------ Lavad Case No. Amount due and payable by Respondent Nos. 1 2 & 4 ------------------------------------------------------------------------------------------------ Arbitration Case No. 3678 of 1985 Rs. 731.181.86 as on 30/11/1985 Arbitration Case No. 3679 of 1985 Rs. 74566.86 ps. as on 30/11/1985 Arbitration Case No. 3682 of 1985 Rs. 74566.86 ps. as on 30/11/1985 ------------------------------------------------------------------------------------------------