- (1.) I respectfully agree with the conclusions arrived at by my learned brother Sen, J.
(2.) So far as the validity of Section 84-B of the Punjab Cooperative Societies Act, 1961 is concerned, it is enough to say that once the settlement between the parties was held to have been validly terminated by the management, there was no occasion for the High court to have considered the validity of the said section and/or to have declared it void. The judgment of the High court declaring Section 84-B as void and illegal is accordingly set aside herewith.
(3.) Accordingly, I agree with the Final orders proposed by learned brothers Sen and Majmudar, JJ;