SANJEEV BHASKAR PATHAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Since the questions of law and fact involved in all these writ petitions are identical, all the petitions are being decided together by this common judgment.

(2.) For convenience of reference, Writ Petition No.10750 of 2022 is treated as the lead matter.

(3.) All these petitions are filed by managers of the respondent, Rupee Cooperative Bank Limited.