ASHOK K GHOSH Vs. ROTARY INTERNATIONAL

JUDGEMENT

(1.) This order will dispose of the application underOrder 39 Rules 1 and 2 read with Section 151, Civil Procedure Code moved by the plaintiffwith the following prayers :

(2.) Shri Ashok K. Ghosh, plaintiff, has filed a suit for declarationthat the election of Defendant No. 3 to the post of District Governor ofDistrict No. 3010 of defendant No. 1, held on 9-2-1992 be declared as voidand illegal and inoperative and for a decree of permanent injunction restraining the defendant No. 3 from acting as District Governor of Rotary DistrictNo. 3010 of Rotary International for the year 1993-94 in pursuance of theelection held on 9-2-1992.

(3.) Briefly stated, the averments made in the plaint have been thatthe plaintiff is the Chairman-cum-Managing Director of Prentice Hall ofIndia Pvt. Ltd., the largest publishing company in India and as publisher ofgreat repute the plaintiff has the privilege of receiving many awards from theprominent publishing associations of the country and the world.