DEODHAR Vs. PARAG

JUDGEMENT

(1.) Leave granted.

(2.) The Appellants are before this Court aggrieved by the order passed by the High Court, staying the declaration of election of Director of Respondent No. 3 -Bank in General Category

(3.) It is seen that the interim orders have been passed just two days prior to voting. We find it difficult to agree with the stand taken by the High Court that the result of election should not be declared. Whether the writ petitions could have been entertained at all is a larger question to be considered by the High Court.