Anoop V. Mohta, J. - (1.) Admit
(2.) Heard finally by consent.
(3.) The petitioners have challenged the impugned award dated 21st April 2010 passed by the learned Arbitrator appointed under Section 84(4) of the Multistate Cooperative Societies Act, 2002 on the application/reference filed by the respondent/Bank in view of the dispute raised regarding various monetary claims.;