ANAND VIPINCHANDRA SHAH Vs. AHMEDABAD GYMKHANA CLUB

JUDGEMENT

(1.) On 24th September, 2018, this Court passed the following order;

(2.) The opponent No.4, Ms. Falguni Dave, although requested by this Court to personally remain present in the Court, yet she thought fit not to honour the request of this Court. It appears, prima facie, that Ms. Dave might have been instructed by the opponents, more particularly, the former office bearers not to remain present in the fear that Ms. Dave, being the former employee of the club, may expose the former office bearers of their misdeeds in the administration of the club. To my surprise, one Ms. Manreet Soin appeared before this Court. Ms. Soin was the former honorary secretary of the Ahmedabad Gymkhana club. She has filed an affidavit, inter alia, stating as under;

(3.) Mr. Anuj Trivedi, the learned counsel appearing for the applicants has placed on record one more report of the administrators appointed by this Court. The report dated 24th September, 2018, reads as under;