Section 94(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)(a)If [the Co-operative Court] [These words were substituted for the words 'the Registrar or the Co-operative Court', by Maharashtra 18 of 1982, Section 7(3)(a)(i).] is satisfied that a person whether he be a member of the society or not has acquired any interest in the property of a person who is a party to a dispute [it may order] [These words were substituted for the words 'he may order', by Maharashtra 18 of 1982 Section 7(3)(a)(ii).], that the person who has acquired the interest in the property may join as a party to the dispute; and any decision that may be passed on the reference by [the Co-operative Court] [These words were substituted for the words 'the Registrar or the Co-operative Court', by Maharashtra 18 of 1982, Section 7(3)(a)(i).] shall be binding on the party so joined, in the same manner as if he were an original party to the dispute.(b)Where a dispute has been instituted in the name of the wrong person, or where all the defendants have not been included, [the Co-operative Court] [These words were substituted for the words 'the Registrar or the Co-operative Court', by Maharashtra 18 of 1982, Section 7(3)(a)(i).] may, at any stage of the hearing of the dispute, if satisfied that the mistake was bona fide order any other person to be substituted or added as a plaintiff or a defendant, upon such terms as [it thinks just.] [These words were substituted for the words 'he thinks just', by Maharashtra 18 of 1982, Section 7(3)(b)(ii).](c)[The Co-operative Court may,] [These words were substituted for the words 'the Registrar, or the Co-operative Court may,' by Maharashtra 18 of 1982, Section 7(3)(c)(i).] at any stage of the proceedings, either upon or without the application of either party, and on such terms as may appear to 6[the Co-operative Court], to be just, order that the name of any party improperly joined whether as plaintiff or defendant, be struck out, and the name of any person who ought to have been joined whether as plaintiff or defendant or whose presence before [the Co-operative Court] [These words were substituted for the words 'the Registrar, or the Co-operative Court, as the case may be', by Maharashtra 18 of 1982, Section 7(3)(c)(ii).], may be necessary in order [to enable the Co-operative Court] [These words were substituted for the words 'to enable the Registrar, or the Co-operative Court', by Maharashtra 18 of 1982, Section 7(3)(c)(iii).] effectually and completely to adjudicate upon and settle all the questions involved in the dispute, be added.(d)Any person who is a party to the dispute and entitled to more than one relief in respect of the same cause of action may claim all or any of such reliefs; but if he omits to claim for all such reliefs he shall not forward a claim for any relief so omitted, except with the leave of [the Co-operative Court] [These words were substituted for the words 'the Registrar, or the Co-operative Court' by Maharashtra 18 of 1982, Section 7(3)(d).].
