SHARAD PAWAR Vs. JAGMOHAN DALMIYA

JUDGEMENT

(1.) Leave granted. These appeals have been filed against the impugned order of the learned Single Judge of the High Court of Calcutta dated 12-11-2008 passed in an application filed by Respondent 1-plaintiff under Section 340 CrPC in a pending suit bearing Civil Suit No. 22 of 2007.

(2.) Brief facts of the case are that the first respondent filed an original suit bearing Civil Suit No. 22 of 2007, before the High Court of Calcutta. The challenge in the suit was expulsion of the first respondent from the post of President of the Board of Control for Cricket in India (for short "BCCI").

(3.) Respondent 1-plaintiff had filed an injunction application, registered as GA No. 1545 of 2007 in CS No. 22 of 2007. The said injunction application was heard at length and was decided on 20-7-2007 by the learned Single Judge granting interim injunction in favour of Respondent 1-plaintiff in terms of Prayers (a) and (c) of the injunction application till the disposal of the suit.