Idbi Bank Officers Association vs Idbi Bank Ltd. And 3 Ors
2022 Latest Caselaw 12015 Bom

                                                          15. WP 1115-18.doc


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          ORDINARY ORIGINAL CIVIL JURISDICTION

                  WRIT PETITION NO. 1115 OF 2018

IDBI Bank Officers Association                     ...Petitioner
     versus
IDBI Bank Limited and Ors.                         ...Respondents


None for the petitioner.
Mr. Vishal Talsania i/by. Ms. Kanchan Pamnani for
Respondent No. 1.
Mr. A.A.Garge for Respondent No. 4 (Union of India)



                             CORAM: DIPANKAR DATTA, CJ. &
                                    ABHAY AHUJA, J.

                             DATE:       NOVEMBER 22, 2022.


P.C.:

1. None appears for the petitioner.

2. Mr. Talsania, learned advocate appearing for IDBI Bank Limited is present before us. He tenders a judgment and order dated 20th September, 2022 of a coordinate Bench in Writ Petition No. 2833 of 2012 (All India IDBI Officers Association vs. Union of India & Ors.) with connected matters and submits that since it has been held there that no writ petition would lie against IDBI Bank Limited, the writ petition may be disposed of in the light thereof.

3. We have read the judgment and order dated 20th September, 2022 passed by the coordinate Bench of this Court and share the views expressed therein. Since the writ petition would not be maintainable against IDBI Bank Limited,

15. WP 1115-18.doc

this writ petition stands disposed of with liberty to the petitioners to pursue their remedies in accordance with law before the appropriate Court.

Digitally signed by NIKITA NIKITA YOGESH

(ABHAY AHUJA, J.) (CHIEF JUSTICE) YOGESH GADGIL GADGIL Date:

2022.11.23 16:15:38 +0530