JAI KRISHAN Vs. JOGINDERA CENTRAL COOPERATIVE BANK LIMITED

JUDGEMENT

(1.) This review petition has been preferred by petitioner seeking review of judgment dtd. 10/8/2022 passed by this Court in CWPOA No. 5828 of 2019 whereby writ petition preferred by petitioners has been dismissed being not maintainable on the basis of pronouncement of Division Bench in LPA Nos 182 and 183 of 2008 adjudicated on the same subject matter.

(2.) No notice is required to be issued to respondent No.3, whose interest is the same as of the petitioners, and thus his presence is not necessary for adjudication of matter.

(3.) Review petition has been filed on the ground that now in view of order dtd. 12/8/2022 passed by the Supreme Court in Special Leave to Appeal (Civil) No. 4518 of 2016 titled The Kangra Central Cooperative Bank vs. State of Himachal Pradesh, writ preferred by petitioners would be maintainable.