Biswanath Somadder - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) The instant appeal arises out of a judgment and order dated 20th December, 2018, passed by a learned Single Judge in WP 25262 (W) of 2018 (Aayakar Grihanirman Samabaya Samity Ltd. & Anr. vs. The Registrar of Co-operative Societies, West Bengal & Ors.). By the impugned judgment and order, the learned Single Judge was pleased to dispose of the writ petition by appointing a former Judge of this Court as an Arbitrator upon consent of the parties to decide the disputes raised in the pleadings filed before the earlier Arbitrator.
(3.) The present appeal has been preferred by the respondent nos.4, 5, 6 and 7 in the writ proceeding.;