BARODA U. P. BANK Vs. KOMAL RAM

JUDGEMENT

(1.) Heard Mr. Gyan Prakash Srivastava, learned counsel for the petitioner, Mr. Shubham Kumar, learned counsel for respondent nos. 1/1 to 1/5, Mr. Anant Kumar Tiwari, learned counsel for respondent nos. 2 & 3 in the leading petition and Mr. Gyan Prakash Srivastava, learned counsel for the petitioner, Mr. Sri Narayan Mishra, learned counsel for respondent no.1, Mr. Anant Kumar Tiwari, learned counsel for respondent nos. 2 & 3 in the connected petition, i.e. Writ C No.20841 of 2024.

(2.) With the consent of learned counsel for the parties, both the aforesaid writ petitions are being heard finally without inviting counter affidavits in the matter.

(3.) Since common issues are involved in both the writ petitions, same are being disposed of by a common order. The facts stated in Writ C No.20839 of 2024 shall be treated as a leading petition.