(1.) THE plaintiff, a practicing advocate, has filed the present suit against the defendant, Delhi Bar Association, for mandatory injunction.
(2.) IT the case of the plaintiff that the defendant is governed by a Constitution which is amended from time to time and that the last amendment was carried out by the general body of the defendant in its meeting on 12th January, 2010. As per the Constitution of the defendant, the defendant has to be governed by a committee elected by the members of the defendant in the elections held every two years.
(3.) THE Constitution of defendant further stipulates certain dates on which certain steps have to be taken so as to ensure that the elections are held before the 25th January of the election year. The same are mentioned as under: <FRM>JUDGEMENT_414_ILRDLH24_2014.htm</FRM>
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN