M P R S BANK Vs. VIJAYSINGH

JUDGEMENT

(1.) By this order following L. B. As. are being disposed of. The Bank has filed appeals against 24 petitioners who have also filed separ to appeals. As such, appeals filed by both the parties are show against each other. Smt. Manisha Wd/o Subhash Bhanwar has filed by the Apex Bank in this case. <FRM>JUDGEMENT_146_CTJ_1996Html1.htm</FRM> Subhash Bhanwar, husband of Smt. Manisha (Appellant in LPA No. 86/94 was appointed as driver. He died. As such, Smt. Manisha has filed MP. No. 194/93 for. being given appointment on compassionate ground.

(2.) National Co-operative Development Corporation (hereinafter referred to as ('NCDC) floated a scheme for constructing godown at various places. M. P. Rajya Sahakari Bank (Maryadit) (hereinafter referred to as the Apex Bank) was appointed as Executing Agency.

(3.) The petitioners were appointed and holding posts as show against each of the petitions as below. <FRM>JUDGEMENT_146_CTJ_1996Html2.htm</FRM>