ICICI BANK LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule in all the matters, returnable forthwith. Heard by consent.

(2.) The learned Counsel for the Petitioners seeks leave to withdraw the petitions in so far as Petitioner No. 1 is concerned with liberty to make an appropriate application before the learned trial Court. The petitions therefore stand disposed of as withdrawn in so far as Petitioner No. 1 is concerned. The petitions are therefore restricted only in so far as the case of the remaining Petitioners except the Petitioner No. 1 are concerned.

(3.) In all these matters Petitioners are either the Managing Directors or officers of the original Petitioner No. 1. Since the facts and issues are identical in all the matters, they are disposed of by this common order.