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Bombay High Court: Strangers May be Impleaded in Co-Operative Society Disputes if Necessary - (13 Jul 2026)

TRUSTS AND SOCIETIES

Bombay High Court held that Co-operative Courts may implead persons who are not parties under the Maharashtra Co-operative Societies Act if their presence is necessary for effective adjudication. However, such power cannot be used to expand the dispute or the court's jurisdiction.

Tags : STRANGERS; CO-OPERATIVE SOCIETY; IMPLEADED  

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