A.N.Roy, J. - (1.) This is an application, challenging the Award of an Arbitrator appointed under sections 86 and 87 of the West Bengal Co-operative Societies Act, 1973, which Award has been substantially upheld by the Tribunal also constituted under the said Act.
(2.) The said two Awards or Orders in effect rescind the order of expulsion passed against the respondent no. 5 by the Managing Committee of the Uttara Co-operative Housing Society Ltd.
(3.) By a show-cause notice, which is annexure A to the petition, the Co-operative asked for an explanation from the 5th respondent regarding persistent default of money payments. Thereafter, after giving a due hearing to the 5th respondent, the expulsion order was passed and the same is dated 10th July, 1984, and is annexure B to the instant petition.;