REVD DR. VALSON THAMPU Vs. AJAY P. SINGHA

JUDGEMENT

(1.) CS (OS) No.2274/2009 was listed before the learned Single Judge for admission on 2.12.2009 and along therewith an application numbered as I.A.No.15562/2009 was listed seeking ad-interim injunction to restrain Dr.S.Y.Qureshi, defendant No.5, from acting as the nominee of the Principal on the governing body of Saint Stephens College Society. Ajay P.Singha, respondent No.1 in the instant appeal, was the plaintiff.

(2.) HAVING prior knowledge of the suit being filed but without there being any caveat lodged, some of the defendants appeared at the first hearing to oppose the injunction prayed for. In particular, the appellant who was impleaded as respondent No.4 seriously opposed the grant of an ad-interim injunction. It is apparent that the application seeking grant of ad-interim injunction was argued before the learned Single Judge without any pleadings on behalf of the defendants and on oral submissions made by the contesting defendants.

(3.) AS noted by the learned Single Judge in the order dated 02.12.2009, a position conceded by learned counsel appearing before him and before us in the appeal, as per the constitution of Saint Stephens College Society, vide Rule 1, the composition of the governing body of the Society has been provided for and as per Clause f of Rule 1, the Principal of the College is empowered to appoint one person to the governing body of the College Society.