REGENT COMPUTRONICS PVT. LTD.

B.C.Rana Appellant

V/S

Seema Katoch Respondents

Referred Judgements :-

BABOO DUTT SINGH V. MUGNEERAM [REFERRED TO]
MILLER V. THOMPSON [REFERRED TO]
MA KLA KHIN V. U KHIN MAUNG U [REFERRED TO]
GANGAPPAGOUDA V. BASSAYA [REFERRED TO]
POPAT AND KOTECHA PROPERTY VS. STATE BANK OF INDIA STAFF ASSOCIATION [REFERRED TO]
VISHNU DUTT SHARMA VS. DAYA SAPRA [REFERRED TO]
K DANIEL VS. T HYMAVATHY AMMA [REFERRED TO]
PANDEY SURENDRA NATH SINHA VS. BAGESHWARI PD [REFERRED TO]
CHUNNI LAL VS. NARSINGH DAS [REFERRED TO]
M G PERERA VS. ANDREW VINCENT PEIRIS [REFERRED TO]
WILLIAM FRANCTS OCONNOR VS. GORDON WALDRON [REFERRED TO]
DURAISWAMI THEVAN VS. KNKLLAKSHMANAN CHETTIAR [REFERRED TO]
ALI MOHAMMAD VS. MANNA LAL [REFERRED TO]
D V SINGH VS. PRITAM SINGH TANEJA [REFERRED TO]

JUDGEMENT

(1.) THIS order shall dispose of the application filed by the defendant nos. 1,2,4 and 6 under Order 7 Rule 11 r/w Section 151 CPC to seek rejection of the plaint.

(2.) BEFORE I proceed to deal with the genesis of the present application, it would be necessary to give a brief narration of the relevant facts of the present case.

(3.) TO highlight the irregularities and mismanagement on the part of the defendant no.1 and other members of the Managing Committee of the Society (other defendants), the plaintiff along with other members lodged a complaint dated 12.7.2007 with the Registrar Cooperative Society, CBI and other authorities for probing into the affairs of the said Society. The above complaint was signed by 21 members of the society.

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B.C.RANA Vs. SEEMA KATOCH

Referred Judgements :-

JUDGEMENT

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