VISNAGAR NAGRIK SAHAKARI BANK LTD. (UNDER LIQUIDATION) Vs. DEPOSIT INSURANCE AND CREDIT GUARANTEE CORPORATION

JUDGEMENT

(1.) As common question of law and facts arise in this group of Letters Patent Appeals and as such they arise out of the impugned common judgment and order passed by the learned Single Judge dated 23/02/2010 in Special Civil Application No.4260 of 2009 and Special Civil Application No.6978 of 2009, all these appeals are decided and disposed of by this common judgment and order.

(2.) Feeling aggrieved and dissatisfied with the judgment and order passed by the learned Single Judge in SCA No.4260 of 2009, the liquidator of the Visnagar Nagrik Co-operative Bank Limited (under liquidation) has preferred the present Letters Patent Appeal No.1300 of 2010.

(3.) The facts leading to the present Letters Patent Appeals in nutshell are as under