DR. VENKATA RAMANA RAO Vs. UCO BANK

JUDGEMENT

(1.) Heard Mr. Vikram Poosarla, learned senior counsel representing Mr.Abhinay Reddy, learned counsel for the petitioner in W.P.No.1531 of 2023 and Ms. Shreya Devaki, learned counsel for the petitioner in W.P. No.1534 of 2023, Ms. Shalini, learned Standing Counsel appearing for respondent Nos.1 to 3, and Mr.Gadi Praveen Kumar, learned Deputy Solicitor General of India appearing on behalf of respondent Nos.4 to 6.

(2.) The grievance in both the writ petitions is one and the same and, therefore, they were heard together and disposed of by way of this common order.

(3.) FACTS OF THE CASE: