SHOEL TEXTILE Vs. BANGLADESH BANK

JUDGEMENT

(1.) Let the supplementary affidavit do form part of the main petition.

(2.) All these Writ petitions are heard together and disposed of by a single judgment as there are involved common questions of fact and law.

(3.) In writ petition No. 12210 of 2013 on an application under Article 102 (2)(a)(i) of the Constitution filed by the petitioners Shoel Textile Mills Ltd and another, Rule was issued in the following terms: Let a Rule Nisi be issued calling upon the respondents to show cause as to why respondent nos. 1-3 should not be directed to strike-off the name of the petitioners from the CIB list maintained by the respondent No. 3 in views of reschedulement of the written-off liabilities of the petitioners by the respondent nos. 4 and 5 through its board decision dated 23.05.2011 should not be declared to have been made without lawful authority and is of no legal effect.