LAGADAPATI MADHUSUDHAN RAO Vs. BANK OF MAHARASHTRA

JUDGEMENT

(1.) The lis involved in both the writ petitions and the respondents are same, both the writ petitions were heard together and decided by way of this common order.

(2.) These two writ petitions are filed to declare the minutes of resolution/order of 3rd respondent dtd. 25/8/2022 communicated to the petitioner vide letter dtd. 14/9/2022 confirming the minutes and resolution/order of 2nd respondent in minutes of meeting No.15/2021-22, dtd. 9/12/2021 wherein the petitioner was declared as willful defaulter, as illegal and consequently quash the same.

(3.) Heard Sri P. Somasekhara Naidu, the learned counsel for the petitioners, Sri M. Raghavendra Satya Gopal, learned standing counsel appearing for respondents. Perused the record.