ASSAM GRAMIN VIKASH BANK Vs. UNION OF INDIA

JUDGEMENT

(1.) This order will dispose of WP(C) Nos.3086, 4802, 4806, 4813, 5384, 5387, 5389, 5392, 5816, 5901, 6068, 6071, 6085, 6086, 6087, 6089, 6090, 6097, 6170, 6846, 6851 and 1930/2018.

(2.) Heard Mr. AD Choudhury, learned counsel for the petitioners; Ms. A Gayan and Mr. SK Medhi, learned Central Government Counsel for respondent Nos.1 to 4; and Ms. D Borgohain and Ms. J Purkayastha, learned counsel for the private respondents in all the cases.

(3.) In all the writ petitions, Assam Gramin Vikash Bank and its Chairman are the petitioners.