VEENU TEXTILES Vs. DELHI HINDUSTANI MERCANTILE ASSOCIATION

JUDGEMENT

(1.) The Petitioner is a member of the Delhi Hindustani Mercantile Association (Regd.), that is, Respondent No.l (hereinafter called the Association).

(2.) Respondent No.2 made an application on 16th Feb., 1989 for membership of the Association. After this application was processed, the membership of Respondent No.2 was approved by the Association on 17th Oct., 1992.

(3.) The constitution and rules of the Association provide, inter alia, for resolution of disputes. Art. 36 in this regard provides that:-