KOTAK MAHINDRA BANK LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) We issue Rule in all these Petitions, given our order of 25/11/2025.

(3.) The learned Counsel state that substantially similar issues of law and facts arise in all these Petitions and therefore, they could be disposed of by a common judgment and order.