As per case facts, a dispute arose over membership in Malboro House Co-operative Housing Society for Flat No. 7. The original tenant, predecessor of the appellants, didn't contribute to the ... society's formation, claiming a lack of particulars, while other members paid. After years of society mismanagement and an administrator's appointment, the appellants sought membership and deposited the required amount. The Divisional Joint Registrar allowed their membership, citing an old resolution. However, the High Court quashed this Order, prompting the appeal to the Supreme Court. The question arose whether the Joint Registrar could accept a belated membership application from the appellants despite prior delays. Finally, the Supreme Court ruled that the High Court's reasoning was unsustainable and upheld the appellants' right to membership, recognizing the subsequent transfer of the flat and the new owner's membership, which was ratified by the society's General Body. It also allowed aggrieved members to seek enhanced interest for the delay.