(1.) Heard learned counsel for the petitioners led by Mr. Y.V. Giri, learned Senior Advocate, learned counsel for the contesting respondents and Mr. Abhinav Srivastava, learned Amicus Curiae in all these writ applications.
(2.) Let it be recorded at the outset that in this batch of six writ applications, earlier five of them were tagged and heard on different dates by the Hon'ble Division Bench as per the then Roster. In the light of the change of Roster, these writ applications were listed before this Court. Vide order dtd. 18/4/2023 passed by the learned predecessor Court, CWJC No. 2808 of 2023 (Shivram Singh Vs. The State of Bihar and Others) has also been tagged with the lead case being C.W.J.C. No. 3456 of 2020. In this case no counter affidavit on behalf of the State Bank of India has been filed, hence, this Court thinks it just and proper to de-tag this case from the batch of cases in which the Bank and Finance Companies have taken a stand by filing a counter affidavit. It is once again placed on record that in C.W.J.C. No.3456 of 2021 and C.W.J.C. No. 8056 of 2022 the same and one Finance Company is the contesting respondent. Counter affidavit has been filed in C.W.J.C. No. 3456 of 2021 and the same stand has been taken in both the cases.
(3.) On the request of learned counsel for the parties, all these writ applications have been taken up together and are being disposed of by this common judgment.
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