SIDDHAANT MOHTA Vs. DELHI GYMKHANA CLUB LTD.

JUDGEMENT

(1.) The dismissal of the application filed under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 ('CPC'), by the learned Single Judge in CS(OS) 224/2024, by order dtd. 18/10/2024 ('impugned judgment'), has led to filing of the present Intra-Court appeal by the appellants (plaintiffs).

(2.) The appellants' right to use the facilities of Respondent No.1 Company was suspended by notice and letter dtd. 8/3/2022 and was subsequently terminated by order dtd. 31/3/2022 issued by Respondent No.1 Company.

(3.) The appellants challenged the validity of the suspension and termination letter in CS(OS) 224/2024. By the present appeal, the appellants challenge the dismissal of the interlocutory applications filed under Order XXXIX Rules 1 and 2 of the CPC, wherein the plaintiffs/appellants had sought interim injunction and stay of operation of the notice dtd. 8/3/2022 and the order dtd. 31/3/2022.