S.P. Mehrotra, J. - (1.) The present writ petition, under Article 226 of the Constitution of India, has been filed by the petitioner, inter alia, praying for quashing the order dated 3.12.2003 (Annexure-3 to the writ petition).
(2.) It appears that the petitioner, Brahmawarta Commercial Cooperative Bank Ltd., Kanpur, is registered under the provisions of the U.P. Cooperative Societies Act, 1965 (hereinafter also referred to as "the Societies Act, 1965"), and is governed by the provisions of the said Act and the Rules framed thereunder and the bye-laws of the said Bank.
(3.) It may be mentioned that the averments in this regard have been made in paragraph 3 of the writ petition. In paragraph 4 of the counter-affidavit, filed on behalf of the respondent No. 1 (Rajendra Kumar Dixit), it is stated that "the contents of paragraph Nos. 3 of the writ petition are denied and reply of this contents will be at the time of hearing".;