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PETITIONER: PATIALA CENTRAL COOPERATIVEBANK LTD.ETC.

       Vs.

RESPONDENT: PATIALA CENTRAL COOPERATIVEBANK EMPLOYEES UNION & ANR.ETC.

DATE OF JUDGMENT:       16/09/1996

BENCH: SEN, S.C. (J) BENCH: SEN, S.C. (J) JEEVAN REDDY, B.P. (J) MAJMUDAR S.B. (J)

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      I respectfully agree with the conclusions arrived at by my learned brother Sen,J.      So far  as the  validity of  Section 84-B of the Punjab Cooperative Societies  Act, 1961  is concerned, it is enough to say that once the settlement between the parties was held to have been validly terminated by the management, there was no occasion  for the  High  Court  to  have  considered  the validity of  the said  section and/or  to have  declared  it void. The  judgment of the High Court declaring Section 84-B as void and illegal is accordingly set aside herewith.      Accordingly, I  agree with the final orders proposed by learned brothers Sen and Majmudar,JJ.