- (1.) On oral prayer made by Rohit Agarwal, learned counsel for the petitioner, he is permuted to implead District Co-operative Bank Ltd., Bijnor as party-Respondent No. 4 in the writ petition as well as in the stay application. Necessary impleadment will be done by the learned counsel for the petitioner during the course of the day. The present writ petition has been filed by the petitioner, inter alia, praying for quashing the determination of constituencies published on 13.1.2013 under Rule 440(7) of the U.P. Co-operative Societies Rules, 1968 for the election of the Committee of Management of District Co-operative Bank Ltd., Bijnor.
(2.) It appears that by the order dated 13.1.2013 issued by the respondent No. 3 under Rule 440(7) of the U.P. Co-operative Societies Rules, 1968, the constituencies for the election of the Committee of Management of District Co-operative Bank Ltd., Bijnor have been finalized. The petitioner has filed the present writ petition seeking the reliefs as mentioned above.
(3.) We have heard Sri Rohit Agarwal, learned counsel for the petitioner, the learned standing counsel appearing for the respondent Nos. 1 to 3 and Sri Sujit Kumar, learned counsel for the newly-added respondent No. 4.;