(1.) ISSUE notice to the defendants returnable on 15.01.2014 before the joint registrar by ordinary process, registered AD speed post and authorised courier.
(2.) I have heard detailed submissions of the plaintiff in person, who presses this application for grant of ex -parte ad interim orders of injunction. Since I am not inclined to pass ex parte ad interim orders of injunction, and detailed submissions have been made, I consider it appropriate to record my reasons therefor.
(3.) A permanent injunction is sought against the defendants to restrain them from entertaining, or accepting, or allowing any member of the defendant no.1 association from contesting the said forthcoming elections contrary to the rules. The plaintiff also seeks a mandatory injunction against the defendants requiring them to act according to the original rules/unamended rules and constitution of the Delhi High Court Bar Association, and to hold the election in terms thereof. The plaintiff also seeks a mandatory injunction against the defendants, thereby directing the defendants to allow the members of defendant no.1 to deposit the arrears of subscription within a reasonable time as per the practice adopted in the previous elections to enable them to cast their votes in the election strictly as per the un -amended rules/constitution. He also seeks a mandatory injunction to allow the plaintiff to file his nomination for the post of President of defendant no.1 association scheduled to be held in December 2013.