CHANDRA PRAKASH AGRAWAL Vs. URBAN COOPERATIVE BANK LTD

JUDGEMENT

(1.) The present writ petition has been filed, interalia, praying for directing the Tehsil authorities not to execute the citation/ notice dated 7.2.2011 (Annexure - 1 to the writ petition ).

(2.) By order dated 17.3.2011, Sri Sujit Kumar Rai, learned counsel for the respondent no.1 was granted time to obtain instructions in the matter.

(3.) Sri Sujit Kumar Rai, on the basis of the instructions received by him, states that the petitioner had taken loan from the respondent no. 1. As the petitioner committed default in payment of loan the respondent no.1 referred the matter for arbitration under the U.P. Cooperative Societies Act, 1965 read with Rule-229 (1) (c) of the U.P. Cooperative Societies Rules, 1968. The arbitrator gave an award dated 16.8.2010.