AMIR EDUCATION SOCIETY Vs. DELHI PUBLIC SCHOOL SOCIETY

JUDGEMENT

(1.) The present Letters Patent Appeal is arising out of the order dtd. 1/4/2009 passed in W.P.(C.) No.12991/2018 as well as the order dtd. 15/12/2021 passed in Review Petition No.205/2021 The Amir Education Society Vs. The Delhi Public School Society.

(2.) The facts of the case reveal that the appellant before this Court/ The Amir Education Society is a society registered under the Societies Registration Act, 1860. It was registered on 5/8/2004 and the society is running Modern Delhi Public School located in Sector 87, Faridabad. The petitioner society has stated in the LPA is running the school for the last 18 years and provides all modern amenities to the students. The respondent/ The Delhi Public School Society is again a society registered under the Societies Registration Act, 1860 is running numerous schools under the name and style of Delhi Public School.

(3.) The order dtd. 1/4/2019 passed in W.P.(C.) No.12991/2018 is reproduced as under: