VADODARA DISTRICT COOPPERATIVEMILK PRODUCERS UNION LIMITED Vs. P B WAGHADIYA JOINT REGISTRAR AND MEMBER BOARD OF NOMINEES

JUDGEMENT

(1.) Special Civil Applications No.5592, 5676, 5682 and 5684 of 2003 are filed under Article 226 of the Constitution of India challenging the order passed by the learned Registrar, Board of Nominees, Vadodara below an application Exh.5 in Arbitration Suits No. 419, 430, 431 and 432 of 2003 respectively filed by the present respondent No.2 who are the original plaintiffs in the respective suits. The petitioner has prayed for the dismissal of the said Arbitration Suits pending before the learned Registrar, Board of Nominees, Vadodara as per Annexure "A" and also prayed for quashing and setting aside the orders passed by the respondent No.1 as per Annexure "B" dtd. 15.04.2003 / 22.04.2003 and extension thereof, in the respective petitions.

(2.) Special Civil Applications No.7165, 7166 and 7176 of 2003 are filed by the petitioners, original plaintiffs in Arbitration Suits No. 432, 430 and 431 of 2003 respectively, challenging the order dtd. 20.05.2003 passed below an application Exh. 17 in each of the Arbitration Suits vacating the ex-parte ad-interim relief granted on 22.04.2003 and returning the plaint to the original plaintiffs. This Court has stayed the said order of the learned Registrar, Board of Nominees, Vadodara by an order passed on 28.05.2003. The respondents in all these three petitions have moved Civil Applications under Article 226 (3) of the Constitution of India for vacating the said ad-interim relief granted by this Court on 28.05.2003.

(3.) It is in the above premises and background, all these matters are heard together on 16.06.2003 and after hearing the learned advocates appearing for the respective parties in all these matters at length, all these matters are kept for orders today i.e. 20.06.2003. Since the parties were heard at length on the respective petitions and/or applications and since the parties have agreed that the matter should be disposed of finally looking to the urgency and the issue involved in the matter, all these matters are disposed of by this common judgment.