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Reportable

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.3762-3764 OF 2014

R. Balakrishna Bhat & Ors. etc.                  ……Appellants

VERSUS

Bank of Baroda & Ors. etc.                ..…. Respondents

WITH

R.P.(C) NO.1202 OF 2017 IN C.A. NO.8422 OF 2013

AND

R.P.(C) NO.1201 OF 2017 IN C.A. NO.8424 OF 2013

JUDGMENT

Uday Umesh Lalit, J.

These appeals by special leave arise out of Judgment and Order dated

09.10.2013 passed by the High Court of Judicature at Madras allowing Writ

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Appeal Nos.1127 to 1129 of 2013 and dismissing Writ Petition Nos.6632 of

2007, 9952 of 2007 and 14983 of 2007.

2. The aforesaid Writ Petitions preferred by the present appellants were

allowed by Single Judge of High Court vide common Judgment and Order

dated 14.12.2012.  While setting aside the decision of the Single Judge, the

Division Bench relied upon its Judgment rendered in Writ Appeal No.355 of

2013  and  allied  matters  (Indian  Overseas  Bank  and  Another v.  C.R.

Chandrasekaran etc.)

3. Said Judgment  rendered in  Indian Overseas  Bank and Another v.

C.R.  Chandrasekaran  etc. by  the  Division  Bench  was  affirmed  by  this

Court in Civil Appeal Nos.8420-8421 of 2013 vide order dated 01.02.2017.

4. The controversy in the present  appeals  is  similar  to  that  arising in

Union Bank of India vs. United Bank of India Retirees’ Welfare Associations

and others which have been disposed of by us vide Judgment of even date.

Since the issues involved in the present matter are identical, these appeals

are dismissed in terms of our Judgment rendered in United Bank of India

and Others etc.

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5. The  appeals  and  review petitions,  therefore,  stand  dismissed.   No

order as to costs.

………………………J. (Adarsh Kumar Goel)

…………………..……J. (Uday Umesh Lalit)

New Delhi, May 16, 2018