SHIV KUMAR Vs. REGISTRAR COOPERATIVE SOCIETIES

JUDGEMENT

(1.) Present Public Interest Litigation has been filed seeking the following reliefs:-

(2.) We have heard the learned counsel appearing for the Petitioner.

(3.) Present petition has been preferred against an exparte Arbitration Award dtd. 25.04.2018 (Annexure - A to the memo of this petition) passed by Respondent No.1, whereby Petitioner has been directed to pay a sum of Rs.5,58,354.00 alongwith interest to Respondent No.3 against a loan of Rs.5 Lakh taken from Respondent No.3 on 08.09.2014 for a period of seven years.