HARYANA CARROM ASSOCIATION Vs. ALL INDIA CARROMM FEDERATION

JUDGEMENT

(1.) In view of the reasons stated in the application, the delay of 37 days in filing additional counter affidavit is condoned.

(2.) Application is disposed of. CS(OS) 576/2018

(3.) The suit came up for hearing before this Court on 14/11/2018 when summons in the suit were issued to the defendants returnable on 22/1/2019. In I.A. 15492/2018 seeking ex-parte ad-interim injunction, this Court while issuing notice for the date fixed, permitted the election to be held on 18/11/2018, however, directed that the representatives of the plaintiffs shall be allowed to cast their vote separately, which shall be kept in a sealed cover and that the result of the election shall be subject to further orders that may be passed by this Court. Defendant No.1 and 7 were also directed to ensure that the complete record of the election including the electoral list, ballot papers are duly preserved and kept in a sealed cover for scrutiny of the Court, if so required. Further, I.A.15653/2018 was filed by the plaintiffs which came up for hearing on 16/11/2018, inter alia, praying directions to defendant No.1 to 9 to accept and include candidates nominated by the plaintiffs in the List of Nominated Candidates for contesting the elections on 18/11/2018 and include their names in Form-4. On the said application, this Court passed the ex-parte ad-interim order directing that the candidates nominated by the plaintiffs be also allowed to contest the forthcoming elections. This Court reiterated that all votes cast by the plaintiffs would be kept in a sealed cover.