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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.3269 OF 2016 (Arising out of SLP (C) No. 17614/2013  

REGISTRAR OF CO-OPERATIVE SOCIETIES & ANR. APPELLANTS                                          VERSUS      T.K. KUNHIRAMAN & ORS.                 RESPONDENTS         

WITH CIVIL APPEAL NO.3270 OF 2016

(Arising out of SLP (C) No. 17632/2013  WITH

CIVIL APPEAL NO.3271 OF 2016 (Arising out of SLP (C) No. 17807/2013  

J U D G M E N T  

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  Coopeative Society.

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4. It  is  seen  that  on  09.05.2013,  this  Court  passed  an  interim order to maintain status quo as it existed on that  date. Since  the  writ  petition  itself  is  to  be  finally  decided by the High Court, we dispose of these appeals with a  direction to the High Court to dispose of the writ petition  ( C) No.16564 of 2012  expeditiously  and preferably within  six months from today. 5. The interim order dated 09.05.2013 will continue till the  disposal of the writ petition. 6. Needless to say that the writ petitin will be heard and  decided uninfluenced by any of the observations made either in  the impugned judgment or in the order passed by the learned  Single Judge.

.................J. [KURIAN JOSEPH]

  ....................J.           [ROHINTON FALI NARIMAN]

NEW DELHI;   MARCH 31,2016

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