VISION EDUCATION SOCIETY Vs. REGISTRAR

JUDGEMENT

(1.) Petitioner and private respondents 4 to 6 and 8 are involved in a tussle for running the affairs of "Vission Education Society". It appears that the society was set up and Registered in 1996 to run a Management Institute which could not take off because of infighting between its members. Both sides are blaming each other for this and are making claims and counter-claims. In the present petition, petitioner is claiming to be the President of the Society and is wanting private respondents to be restrained from interfering in the affairs of the society and for handing over the charges and for direction to respondent 3 (bank) to allow petitioner to operate the account of the society.

(2.) Private respondents are disputing and resisting all this and pray for dismissal of this petition for its non-maintainability because of pendency of Civil Suit No. 210/2002 pending between the parties on the subject matter. Apart from this one Writ Petition C.W. No. 6591/89 is also pending.

(3.) While this matter wasbeing considered, both sides realised the futility of ongoing litigation between them and prayed for disposal of this petition by the following consent order: