DEEPAK TALWAR Vs. ROTARY INTERNATIONAL

JUDGEMENT

(1.) By this application the plaintiff seeks two reliefs, namely, (a) direct defendant No.1 by way of an ad interim ex parte order to put in abeyance the order dated 25.2.2002, and (b) direct defendant No.1 by way of an ad interim ex parte order to complete the election review procedures in respect of the complaint petition filed by defendant No.2 on 8.1.2002 before 23-26 June, 2002 when the Rotary International Convention is scheduled to be held.

(2.) Adverting to the relevant facts, election for the post of District Governor nominee for the year 2002-2003 was held on 28th of January, 2001 in which the plaintiff was declared successful. The defeated candidate filed a complaint petition on 12/14th of March, 2001 against the election so held and on that complaint the Board of Directors vide their order dated 10.11.2001 set aside the elections held on 28.1.2001 and ordered for fresh elections to be held on 15.12.2001. Against the order dated 10.11.2001, instead of filing an appeal under the bye-laws, the plaintiff filed a suit No.2433/2001 before this Court. An application was made in the said suit seeking stay against holding of elections on 15.12.2001.

(3.) After hearing the parties, following orders were passed on 14.12.2001 and 19.12.2001 respectively. "S.No.2433/2001 & IA No.11046/2001 (14.12.2001) After hearing counsel for the parties at length, with the consent of the parties, let elections be held as scheduled. A direction is issued to defendant No.3 that he will compile the results of the elections, will not announce the same and the results shall be brought in Court in sealed envelop. Renotify on 19.12.01 for further direction."