SIRAJUDDIN QURESHI Vs. MATLOOB AHMAD

JUDGEMENT

(1.) The present appeal(s) have been filed by separate persons [who were impleaded as defendants in the suit] under Sec. 10 of Delhi High Court Act, 1966 read with Order XLIII Rule 1 Civil Procedure Code, 1908 ('CPC') being aggrieved by the order dtd. 10/10/2023 ('impugned order') passed by the learned Single Judge while disposing of I.A. Nos. 12600/2023, 16240/2023, 10160/2023 and 11575/2023 in CS(OS) 331/2023.

(2.) It is noted, at the outset, that all parties made their submissions with reference to the paper book of FAO(OS) 120/2023.

(3.) The present appeals emanate from a civil suit i.e., CS(OS) 331/2023 filed by two members of India Islamic Culture Centre ('Society') aggrieved by the functioning of the Board of Trustees ('BOT') of the Society. The plaintiffs in the suit i.e., Respondent Nos. 1 and 2 herein sought directions, inter-alia, for holding of fresh elections and a restraint against convening of a Special General Body Meeting ('SGBM') on 24/5/2023.