REGENT COMPUTRONICS PVT. LTD.

SAI SEWA DAL Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

NARAYAN SINGH (DECEASED) VS. D.K.DAS [REFERRED TO]
BHARAT PETROLEUM CORPORATION LTD AND ANR. V. N.R.VAIRAMANI AND ANR. [REFERRED TO]
SHRI SATGURU JANARDAN SWAMI VS STATE OF MAHARASTRA [REFERRED TO]
NAVODAYA VIDYALAYA SAMITI VS. BHUPINDER KAUR [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
SANT SADGURU JANARDAN SWAMI MOINGIRI MAHARAJ SAHAKARI DUGDHA UTPADAK SANSTHA VS. STATE OF MAHARASHTRA [REFERRED TO]
G BASSI REDDY VS. INTERNATIONAL CROP RESEARCH INSTUTUTE [RELIED ON]
FEDERAL BANK LIMITED VS. SAGAR THOMAS [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]
COMMISSIONER OF ENDOWMENTS VS. VITTAL RAO [REFERRED TO]
K VENKATACHALA BHAT VS. KRISHNA NAYAK [RELIED ON]
BINNY LTD VS. V SADASIVAN [REFERRED TO]
S D SIDDIQUI VS. UNIVERSITY OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Rule. The learned counsel for the parties state that no other affidavits are to be filed and the matter be taken up for final disposal.

(2.) The learned counsel for the petitioner restricts his prayer to appointment of Mr.Justice K.Ramamoorthy (Retd.), who is appointed by respondent No.6 as observer for the election of management committee of respondent No.6 to be held on 6.10.2006, to be appointed as a Court observer/administrator giving him all necessary and incidental powers to ensure free and fair elections of respondent No.6 and till then management of Sai Temple at Lodhi Road, Delhi be also done by him.

(3.) Brief facts to comprehend the disputes are that the petitioner is a society registered under the Societies Registration Act and is engaged in doing various religious, charitable, social and secular activities and to provide all kind of related facilities to the devotees of all religious institutions, temples, gurudwaras, churches etc.

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SAI SEWA DAL Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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