RAM CHARAN LAL Vs. REGISTRAR COOPERATIVE SOCIETIES
LAWS(ALL)-1984-8-63
HIGH COURT OF ALLAHABAD
Decided on
August 31,1984
RAM CHARAN LAL
Appellant
VERSUS
REGISTRAR COOPERATIVE SOCIETIES, U. P. LUCKNOW
Respondents
Referred Judgements :-
SRIMATI RAJ LAKSHMI DASI V. BANAMALI SEN [REFERRED TO]M. S. M. SHARMA V. DR. SHREE KRISHNA SINHA [REFERRED TO]
DARYAO HURMAT S O SATWA MAHENDRA LAL JAINI ROOP CHAND BRUHAN KUMAR SADASHIV RAMCHANDRA DALVI VS. STATE OF UTTAR PRADESH [REFERRED TO]
L JANAKIRAMA IYER S R KOOTHANANIAR PILLAI IN C A NO 77 OF 59 VS. P M NILAKANTA IYER:P M NILAKANTA IYER [REFERRED TO]
DEVILAL MODI VS. SALES TAX OFFICER RATLAM [REFERRED TO]
GULABCHAND CHHOTALAL PARIKH VS. STATE OF GUJARAT [REFERRED TO]
JODHAN VS. BOARD OF REVENUE [REFERRED TO]
SETH KERORIMALL VS. UNION OF INDIA [REFERRED TO]
JIWNANI ENGINEERING WORKS PVT LTD VS. UNION OF INDIA [REFERRED TO]
GOVINDAN GOPALAN VS. RAMAN GOPALAN [REFERRED TO]
MT BHAGWATI VS. MT RAM KALI [REFERRED TO]
G H HOOK VS. ADMINISTRATOR OF BENGAL [REFERRED TO]
T B RAMCHANDRA RAO VS. ANSRAMCHANDRA RAO [REFERRED TO]
KALIPADA DE VS. DWIJAPADA DAS [REFERRED TO]
SHEOPARSAN SINGH VS. RAMNANDAN PRASHAD NARAYAN SINGH [REFERRED TO]
JUDGEMENT
J. N. Dubey, J. -
(1.)THIS writ petition has been filed for quashing arbitration proceedings pending before the Deputy Registrar (Central) Cooperative Societies, Lucknow under section 70 of the U. P. Cooperative Societies Act (hereinafter referred to as the Act).
(2.)THE petitioner took a loan of Rs. 16,000/- from the U. P. Cooperative Bank Limited, Lucknow (hereinafter referred to as the Bank) on 27th October, 1960. Subsequently there arose some dispute regarding repayment of the loan and as such the matter was referred to arbitrator under section 70 of the Act on 20-5-1966. THE arbitrator gave his award on 30th November, 1966 for a sum of Rs. 15,949-76 against the petitioner and his surety. However, the award was not executed and at the instance of the Bank the matter was again referred to the arbitrator on 20th June, 1975.
The petitioner has come up to this Court under Article 226 of the Constitution for quashing the second arbitration proceedings.
(3.)WE have heard learned counsel for the parties and have perused the record.
(2.)THE petitioner took a loan of Rs. 16,000/- from the U. P. Cooperative Bank Limited, Lucknow (hereinafter referred to as the Bank) on 27th October, 1960. Subsequently there arose some dispute regarding repayment of the loan and as such the matter was referred to arbitrator under section 70 of the Act on 20-5-1966. THE arbitrator gave his award on 30th November, 1966 for a sum of Rs. 15,949-76 against the petitioner and his surety. However, the award was not executed and at the instance of the Bank the matter was again referred to the arbitrator on 20th June, 1975.
The petitioner has come up to this Court under Article 226 of the Constitution for quashing the second arbitration proceedings.
(3.)WE have heard learned counsel for the parties and have perused the record.
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