- (1.) BY THE COURT:- Service on respondent No.2 being Arbitrator and respondent No.3 being Election Officer is dispensed with.
(2.) Matter is heard on merits.
(3.) Petitioner, who was then General Manager with Baran Nagrik Sahkari Bank Limited, has come up in this writ petition challenging the order passed by the Arbitrator dated 3/10/2002 and the subsequent order of the Cooperative Tribunal dated 23/3/2007 by which his appeal thereagainst was dismissed.;