RAMDASPUR MULTIPURPOSE CO-OPERATIVE AGRICULTURAL SERVICE SOCIETY LIMITED RAMDASPUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this order, the following writ petitions shall stand disposed of:-

(2.) Learned counsel representing the parties being common are ad idem that all these writ petitions involve identical questions of fact and law and therefore, the writ petitions, in this bunch, can be conveniently disposed of by a common judgment.

(3.) Civil Writ Petition No. 170 of 2021 has been filed by 12 multipurpose Co-operative service Societies whereas Civil Writ Petition No. 173 of 2021 has been filed by 6 authorized representatives of the Central Co-operative Banks, who claim to be the elected Directors of the Punjab State Co-operative Bank Limited, Chandigarh -(hereinafter referred to as "the PSCB"). Civil Writ Petition No. 176 of 2021 has been filed by the Kapurthala Central Co-operative Bank and four other Societies whereas Civil Writ Petition No. 198 of 2021 has been filed by six Societies.