(1.) Aggrieved by the rejection of his application for temporary injunction, the plaintiff in O.S.No.3797/2021 has preferred the above appeal.
(2.) The defendant/Bangalore Turf Club Limited is a club licensed under the Karnataka Race Course Licensing Act of the Government of Karnataka. It is governed by the Memorandum and Articles of Association. For the purpose of conducting race meetings, club has framed the Rules of racing. Those rules provide for registration of horses, conducting horse race, issuing licence to the trainers, jockeys etc.
(3.) The club organizes the horse race according to its calendar of events. As per those Rules and the Articles of Association, the business of club is managed by the members of the committee. Out of 14 members of the committee, 9 shall be the stewards and 5 shall be committee members. 6 out of 9 stewards and 4 out of 5 committee members shall be elected as club members at the Annual General Meeting. The Club has the Commissioner of Police, Bengaluru City and Additional Chief Secretary, Finance Department as Ex-Officio members (Stewards) of the Managing Committee of the club. As per Article 40(m) of the said Articles of Association, the Committee has the power to frame the rules and regulations for conducting racing, to alter or amend or suspend the said rules and regulations.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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