MANISH ISHWARLAL JAIN Vs. JALGAON ZILLA MADHYAVARTI SAHAKARI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith by consent of the parties.

(2.) The petitioners before this court are the persons who executed security bonds for the loan advanced to respondent No.2 Society by respondent No.1 bank. Respondent No.1 is the District Central Cooperative Bank. Respondent No.2 is the Society under the Cooperative Societies Act . Respondent No.3 is also one of the guarantors who has filed writ petition No.5117/2020. The present petitioners are respondent No.3 to 11 in the writ petition No.5117/2020 filed by the respondent No.3. Since both the petitions are filed challenging the same judgment and order passed by the learned Cooperative appellate court. [Respondent No.1 hereinafter referred to as 'Bank' and Respondent No.2 hereinafter referred to as the 'Society' for the purpose of convenience.]

(3.) The petitioners are aggrieved by the judgment and order dtd. 24/9/2021 passed in Appeal No. 42/2019 and Appeal No. 53/2019. The appeal No. 42/2019 was filed by the petitioners in WP/13219/2019 whereas the appeal No. 53/2019 was filed by petitioner in WP/5117/2020.