Uday Umesh Lalit, J. - (1.) Leave granted.
(2.) These appeals challenge the decisions of the High Court of Judicature at Bombay, Nagpur Bench, Nagpur, namely, (i) Judgment and Final Order dated 21.09.2015 passed in Writ Petition No.1460 of 2006 and; (ii) Final Order dated 01.08.2016 passed in Miscellaneous Civil Application No.206 of 2016 in Writ Petition No. 1460 of 2006(D).
(3.) The facts leading to the filing of Dispute No.136 of 1989 under the provisions of Section 91 of the Maharashtra Cooperative Societies Act, 1960 ('the Act' for short) from which present appeal has arisen, as culled out from the decision of the Cooperative Court are as under:-;