REGENT COMPUTRONICS PVT. LTD.

SALMAN KHURSHID Appellant

V/S

DELHI PUBLIC SCHOOL SOCIETY Respondents

Referred Judgements :-

NAGAPPA V. MADRAS RACE CLUB [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPN. LTD V. B.N. GANGULY [REFERRED TO]
SARBJIT SINGH V. ALL INDIA FINE ARTS AND CRAFTS SOCIETY AND OTHERS [REFERRED TO]
SATYAVART SIDHANTALANKAR V. ARYA SAMAJ BOM [REFERRED TO]
T P DAVER T P DAVER VS. LODGE VICTORIA:S C BELGAUNM [REFERRED TO]
SIEMENS ENGINEERING AND MANUFACTURING CO OF INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
SWADESHI COTTON MILLS NATIONAL TEXTILE CORPORATION UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
K L TRIPATHI VS. STATE BANK OF INDIA [REFERRED TO]
INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA VS. L K RATNA [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. D T C MAZDOOR CONGRESS ANB [REFERRED TO]
LIC OF INDIA VS. CONSUMER EDUCATION AND RESEARCH CENTRE [REFERRED TO]
M H DEVENDRAPPA VS. KARNATAKA STATE SMALL INDUSTRIES DEVELOPMENT CORPORATION [REFERRED TO]
ESCORTS FARMS LIMITED VS. COMMISSIONER OF KUMANON DIVISION NAINITAL [REFERRED TO]
ZOROASTRIAN CO OPERATIVE HOUSING SOCIETY LTD VS. DISTRICT REGISTRAR CO OPERATIVE SOCIETIES [REFERRED TO]
D DWARAKANANTHA REDDY VS. CHAITNYA BHARATHI EDUCATIONAL SOCIETY [REFERRED TO]
DELHI ABIBHAVAK MAHASANGH VS. UNION OF INDIA [REFERRED TO]
PUNJAB BAGH COOPERATIVE HOUSING SOCIETY LIMITED VS. K L KISHWAR [REFERRED TO]
SHRIDHAR MISRA VS. JAICHANDRA VIDYALANKAR [REFERRED TO]

JUDGEMENT

(1.) BY this order, I shall dispose of LA. No. 10680/2008 filed by the plaintiff in CS (OS) No. 1844/2008 wherein the plaintiff has sought the ex parte stay of operation of letter dated 1st September, 2008 and the confirmation of the said order after notice.

(2.) THE Plaintiff herein has filed the present suit for declaration and mandatory injunction seeking prohibitory orders against his expulsion from the Delhi Public School Society (hereinafter referred to as the 'defendant society' ). By doing so, the plaintiff has assailed the letter issued by the chairman of the defendant society on 1st September, 2008 through which the plaintiff was informed of the reasons for his expulsion and thereafter called upon to withdraw from the society by invocation of Rule II (7) of Rules and Regulations of the defendant society. The plaintiff has challenged the said letter dated 1st September, 2008 on several grounds in the present suit. Along with the suit, the plaintiff filed the present application under consideration for stay of the operation of the impugned letter.

(3.) THE brief factual matrix which has led to filing of the present suit can be summarized as follows. The Plaintiff is stated to be a member of the defendant society since the year 1984. The plaintiff has made high claims about his immense contribution towards the defendant society and his tenure as a president of the same which initiated in 1993 and continued till 2004.

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SALMAN KHURSHID Vs. DELHI PUBLIC SCHOOL SOCIETY

Referred Judgements :-

JUDGEMENT

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