PUNE ZILLA MADHYAVARTI SAHAKARI BANK LTD. Vs. HANUMAN VIVIDH KARYKARI SEVA SAHAKARI SANSTHA MARYADIT & ORS.

JUDGEMENT

(1.) Rule in each of these petitions. With the consent of and at the request of learned counsel for the parties, Rule is made returnable forthwith.

(2.) Learned counsel for the parties state and agree that common issues of law and fact arise in this batch of petitions and therefore, it would be appropriate, if this batch of petitions is disposed of by common judgment and order. For the sake of convenience, reference will be made to the facts and circumstances of Writ Petition No. 8235 of 2014.

(3.) In all these petitions, challenge is to the orders dated 1 August 2014 made by the Divisional Joint Registrar Cooperative Societies, Pune Division (respondent no.4) allowing the appeals instituted by respondent no.1 in each of these petitions and directing the petitioner to enroll respondent no.1, in each of these petitions, to membership of the petitionersociety with effect from 8 December 2009. The orders dated 1 August 2014 shall hereinafter be referred to as "impugned orders".