SOUMEN CHARBI Vs. REGISTRAR CO-OPERATION DIRECTORATE

JUDGEMENT

(1.) The defendant no. 1 in a dispute case filed under Section 102(1)(b) of the West Bengal Co-operative Societies Act, 2006 ( for short "the 2006 Act ") has filed the Civil Order no. 1425 of 2021 challenging an order dated March 26, 2021 passed by the Joint Registrar of Co-operative Societies in dispute case no. 01/RCS of 2021.

(2.) The said defendant also challenged a Memo no. 1345 (5) IV-04/21 dated July 27, 2021 issued by the Joint Registrar of Co-operative Society 's Co-operation Directorate and Arbitrator under Section 103 of the 2006 Act by filing the Civil Order no. 1437 of 2001.

(3.) By the order dated March 26, 2021 an interim order was passed restraining the operation of the 55 accounts attached with the plaint as Annexure A and the plaintiff bank was directed to make those 55 accounts inoperative till the final disposal of the dispute case.