SUBRATA TALUKDAR,J. - (1.) Party/Parties appear in the order of their name/names as printed above in the cause-title.
(2.) The short point urged by Mr. Bhattacharya, learned Senior Counsel in this writ petition, relates to the refusal on the part of the competent Respondent Authorities, representing the Respondent No. 1/Cooperative Bank, to permit the petitioners to file their nomination for participating in the election to the Board of Directors of the Respondent No. 1/Bank to be held on 3rd February, 2018.
(3.) Mr. Bhattacharya primarily argues that elections to the Board of Directors of the Respondent No.1/Bank were permitted to be held by orders of this Court in two connected writ petitions respectively dated 9th March, 2017 and 17th March, 2017 and, also respectively numbered as W.P. 6583(W) of 2017 and W.P. 5921(W) of 2017.;