V S RAMASUBRAMANIAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) All the above Writ Petitions are related to Madurai Urban Cooperative Bank Limited (hereinafter called 'the Bank') and as such they were clubbed together and disposed of by this Common Order.

(2.) Writ Petition Nos.20028 of 2001, 15079 of 2002, 19046 of 2003, 2 8262 of 2003, 25156 of 2003 and 21974 of 2003 have been filed by one Thiru V.S.Ramasubramaniam, who was the Ex.President of the above said bank (hereinafter referred to as 'the Ex.President').

(3.) Writ Petition Nos.22828 of 2003 and 24257 of 2003 have been filed by one Thiru P.Raju, who was the Ex.Director of the bank ( hereinafter referred to as 'the Ex.Director').