SURAT TENNIS CLUB Vs. NIKHIBHAI KAPADIA

JUDGEMENT

(1.) The learned advocate for the petitioner seeks permission to delete respondent No.1. Permission granted. The amendment in the cause title to be carried out immediately.

(2.) RULE. The learned advocate for the respondent is directed to waive service. In light of the narrow scope of the controversy between the parties, the petition is taken up for final hearing and disposal today.

(3.) This petition challenges order dated 11.12.2006 made by the Joint Charity Commissioner in Suo Motu proceedings being Application No.11 of 2006 as well as Judicial Misc. Application No.12 of 2006 whereunder various directions have been issued, the principal being that the petitioner-Trust must not permit any of the Members of the Club, run by the Trust, to play the game of Rummy.