Madhya Pradesh High Court
M.P. State Cooperative Bank Mydt. ... vs Murarilal Khatik on 3 December, 2019
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1
THE HIGH COURT OF MADHYA PRADESH
M.P. No. 5245/2019
(M.P. State Coperative Bank Mydt., Bhopal Vs. Murarilal Khatik)
M.P. No. 5243/2019
(M.P. State Coperative Bank Mydt., Bhopal Vs. Krishnlal Yadav
and others)
&
M.P. No. 5244/2019
(M.P. State Coperative Bank Mydt., Bhopal Vs. Shrikant Pandey)
Jabalpur
Dated: 03.12.2019
Mr. S.M. Guru, learned counsel for the petitioners.
Mr. Anil Lal, learned counsel for respondent No. 1 in
M.P.No. 5245/2019, respondents No. 1 to 10 in M.P.No.5243/2019 and respondent No.1 in M.P.5244/2019.
Since common questions of law are involved in all these petitions, therefore, these petitions are heard analagously and decided by a common order.
All these petitions have been filed against the im- pugned order dated 13.05.2019 passed by the Joint Regis- trar, Cooperative Societies, Bhopal.
Admittedly, against the aforesaid order, the petitioner had also preferred M.P.No. 5246/2019 against one Sushil Kumar Kannongo, which came to be dismissed vide order dated 18.10.2019 passed by the Coordinate Bench of this Court.
Admittedly, in the present batch of petitions, identical order is under challenge, the only difference is that the re- spondents are different.
2In view of the same, since the aforesaid order dated 13.05.2019 has already been affirmed by this Court in M.P.No. 5246/2019 vide order dated 18.10.2019, the fate of these petitons is also sealed by the aforesaid order.
As a result, these petitons stand dismissed in terms of the order dated 18.10.2019 passed by this Court in M.P.No. 5246/2019.
C.C. As per rules.
(Subodh Abhyankar) Judge Vikram Digitally signed by VIKRAM SINGH Date: 2019.12.05 17:15:34 +05'30'