BOWRING INSTITUTE Vs. FLORALE INDIA PVT LTD

JUDGEMENT

(1.) Though this matter has come up for admission, as the lower Court records have been secured and the point involved is short, the matter is heard on merits by consent.

(2.) The parties will be referred to by the rank they held in the lower Court.

(3.) The respondent has filed a suit for declaration that the letter written by the defendant dated 9.1.1996 is null and void and the same is not binding on the plaintiff-company for a direction to the defendant to allow the plaintiff-company to enjoy the status as the corporate member of the defendant and allow the plaintiff to make the subscription as and when intimated by the defendant. Along with the plaint, the plaintiff also sought for an order of temporary injunction restraining the defendant from preventing the plaintiff from using the facilities available to a corporate member of the defendant-club pending disposal of the suit.