Biswanath Somadder - (1.) At the time of hearing of the instant appeal, both the appellant, namely, Burdwan Central Cooperative Bank Limited and the respondent/writ petitioner, namely, Sukhen Biswas, submit that the order passed by the Assistant Registrar of Cooperative Societies dated 15th September, 2016, is wholly without jurisdiction.
(2.) In view of such submission, this Court is of the view that the appeal is required to be allowed and the impugned judgment and order dated 15th November, 2018, passed by the learned Single Judge in WP 21964 (W) of 2018 is liable to be set aside and is accordingly set aside.
(3.) As a consequence, the order dated 15th September, 2016, passed by the Assistant Registrar of Cooperative Societies, Katwa, is also liable to be set aside and is accordingly set aside.;