TRIVANDRUM GOLF CLUB Vs. STATE OF KERALA

JUDGEMENT

(1.) Mr. Shyam Diwan, learned Senior Counsel appears for petitioner and Mr. Jayadeep Gupta, learned Senior Counsel appears for respondents/caveators - State of Kerala.

(2.) Heard. Leave granted. We have heard learned counsel for parties at length in instalments, on a number of days. Perused the records. Additional affidavit and counter affidavit have been filed during the course of hearing. Certain documents have also been filed by the appellant, which are taken on record.

(3.) Appellant feeling aggrieved and dissatisfied with the order dated 17.5.2010 passed by Division Bench of High Court of Kerala at Ernakulam in FAO No.63 of 2010 has preferred this appeal, which arose out of an order passed by Trial Court rejecting the appellant's prayer for grant of temporary injunction. Appellant has filed a suit for declaration challenging the order of respondent No.1 cancelling the Licencees' Agreement, entered between appellant and respondent No.1, on the ground that such a cancellation is violative of the terms of the Agreement as also principles of natural justice, hence it is null and void.