- (1.) Leave granted.
(2.) All these appeals have arisen from the judgment dated 25.03.2013 of the High Court in Writ Appeal Nos. 1807 of 2012 and 1856 of 2012. Those appeals arise out of an interim order dated 5th October, 2012 in I.A. No. 13197/2012 in W.P. (C) No. 16564/2012.
(3.) In the nature of the order we propose to pass in these cases, it is not necessary to go into the factual aspects of the cases. Suffice only to mention that the core issue pertains to the enrollment/expulsion of members in a Cooperative Society.;