- (1.) Leave granted.
(2.) In this case the question which arose before the High Court concerned the validity of the Circulars dated 8th January, 2001 and 3rd October, 2002, issued by the Registrar of the Co-operative Societies stating that Section 101 of the Maharashtra Co-operative Societies Act, 1960 would continue to apply even after commencement of Multi- State Co-operative Societies Act, 2002. The said question has not been answered by the High Court.
(3.) At this stage it may be mentioned that the Multi-State Co-operative Act, 1984, when initially enacted, was stayed in some conjoint cases. However, that was not the position in the facts of the present case.;