SACHIDANANDA SAMAL Vs. SREE NEELACHAL SEVA SANGHA DELHI

JUDGEMENT

(1.) BY this order, I propose to decide two pending applications, i.e. I.A. No.5711/2012 under Order XXXIX, Rules 1 & 2 of the Code of Civil Procedure, 1908 (in short, called ,,CPC) filed by the plaintiffs and I.A. No.8116/2012 under Order XXXIX, Rule 4 CPC filed by the defendant Nos.4 to 15.

(2.) THE 56 plaintiffs filed the suit for declaration and mandatory injunction against the three defendants, namely, Sree Neelachal Seva Sangha (in short, called ,,Sangha), Sh. S.C.Nanda, Advocate and Sh. Gyan Prakash Thareja, Advocate (ADJ Retd.). The defendant No.1 is a society registered in the year 1967-1968 under the provisions of Societies Registration Act, 1860 and its affairs are being managed under the Memorandum of Association and Rules and Regulations. The defendant No.2 is a member of defendant No.1 who was appointed as Election Officer and defendant No.3 is the retired Additional District Judge, who was appointed as observer vide order dated 21st January, 2012 passed by the Civil Judge, Saket Courts, Delhi, for conducting the elections.

(3.) ON 10th April, 2012, an application under Order I, Rule 10 read with Section 151 CPC, being I.A. No.6369/2012, was filed by 12 interveners for impleadment as defendants. Another application, being I.A. No.8861/2012, under the same provision was filed by the three interveners on 8 th May, 2012 for impleadment as defendants in the suit.