MOHAMMED AMIN HAROON SOLKAR Vs. ASGAR MOHAMMED DABIR

JUDGEMENT

(1.) HEARD finally by consent of parties at the admission stage in view of urgency shown.

(2.) THE Petitioner, who is a member of Respondent No.4Kokan Mercantile Co-operative Bank Limited (The Bank) has challenged Award dated 18 March 2013 passed by a sole Arbitrator (Respondent No.2), appointed by the Central Registrar of Co-operative Society under the Multi-State Co-operative societies Act, 2002 (for short, Act of 2002).

(3.) THE Petitioner is a Member of Respondent No.4-Bank. Respondent No.1 is a sitting Director. Respondent No.2 is the Arbitrator. Respondent No.3 was the Returning Officer.