M.M.DUTT, J. - (1.) The appellants, the Howrah District Co-operative Bank Ltd., hereinafter referred to as the "said Bank" and its Executive Officer have preferred the appeal against the judgment and order dt. Nov.13, 1984 of B.C. Basak, J.
(2.) The Bagnan Thana Agricultural Primary Co-operative Society Ltd., hereinafter referred to as "the said Society", is a Society registered in accordance with the provisions of the West Bengal Co-operative Societies Act, 1973, hereinafter referred to as; "the Act". The said Society is a marketing Society within the meaning of R.2(3) (iv) of the West Bengal Co-operative Societies Rules, 1974, hereinafter referred to as "the Rules".
(3.) The said Society is affiliated to the said Bank as a member and shareholder thereof. The said Bank is a registered Co-operative Society and is also a Central Co-operative Bank within the meaning of S.2(f) of the Act. It may be stated here that a Government Officer has been appointed the Executive Officer of the said Bank at the request of its managing committee under S.24 of the Act.;