- (1.) LEAVE granted.
(2.) THE subject - matter of these appeals is a common judgment passed by the Division Bench of the High Court of Andhra Pradesh disposing of the five writ appeals. By the impugned order the High Court has in effect set aside the order passed by the Registrar under S.62 of the Andhra Pradesh Cooperative Societies Act, 1964 adding the present respondents as parties to the claim cases of the appellant. The appellant carries on the banking business. Claiming that Respondents 2 and 3 were members of the appellant, the claim was filed by it against Respondent 1, a firm and Respondents 2 and 3 on the ground that the firm had borrowed a sum of Rs 1 crore from the appellant Bank and had failed to repay the same despite demands. These facts are relevant for the purposes of ARC No. 68 of 1999 filed by the appellant before the Registrar. Substantially, similar facts formed the basis of the other four claims made by the appellant Bank against the respondent named therein.
(3.) THE five applications were filed on 17-9-1999. Applications were made for impleading the present respondents in the five cases by the appellant Bank as respondents between January and May 2001. All the applications were allowed by the Registrar on 12-2-2001. The decision of the Registrar was challenged under Art.226 of the Constitution before the learned Single Judge. The learned Single Judge dismissed the writ petition. The respondents preferred five separate appeals, which, as we have already noted, were disposed of by the impugned judgment.;