DELHI LAWN TENNIS ASSOCIATION Vs. SHYAM MINOTRA

JUDGEMENT

(1.) This is an appeal directed against the order of the learned Single Judge dated 8th February. 1991. whereby the learned Single Judge confirmed the interim order made on 17.1.1991 and restrained the defendent appel- lant from holding extra ordinary general meeting in persuance to the notice dated 3/1/1991 and the learned Judge further restrained the Joint Secretary Mr. Shyam Minotra and the Treasurar Mr. Anil K. Khanna, respondent No. 4 from acting otherwise than the rules of the appellant Association during the pendency of the suit. The learned Judge further expressed that it would not beappropriate to declare the result of the voting at this stage on the first resolution in the notice dated 3.1.1991 regarding which the meeting was allowed to be held on 19.1.1991.

(2.) We may state a few relevant facts giving rise to the present appeal.

(3.) Delhi Lawn Tennis Association is a society registered under the Societies Registration Act, 1860. The President of the said Association received requisitions in writing from three affiliated clubs to convene extra ordinary general meeting to pass a vote of no confidence in the Hon. Secretary. Treasurer, Joint Secretary, the seven Vice President and seven members of the Council and in case the no confidence motion is passed, to elect the new Council. On receipt of these requisition the President issued a notice dated 3.1.1991 for calling the extra ordinary general meeting on 19.1.1991 at 10.30 a.m. at the office of the Association. It was specifically stated in the notice that the extra ordinary general meeting is convened for passing the following specific resolutions :