ANAND VIPINCHANDRA SHAH Vs. AHMEDABAD GYMKHANA CLUB

JUDGEMENT

(1.) By this Civil Application, the applicants - original appellants have prayed for the following reliefs:

(2.) The First Appeal was ordered to be admitted on 31/07/2018. The same was ordered to be posted for final disposal on 02/08/2018. In the wake of few developments, the First Appeal is taken up for final hearing, but for the present, an appropriate order on the Civil Application would meet with the ends of justice.

(3.) Having heard the learned counsel appearing for the parties and having considered the materials on record, what I have been able to discern is as under: 3. 1 The applicants are the members of the opponent no.1 - Ahmedabad Gymkhana Club having its premises opposite Camp Hanuman Cantonment, Ahmedabad. The Club is being operated by the Managing Committee in accordance with its bye-laws. 3. 2 Some time in August 2017, the Managing Committee of the Club issued a notice informing its members that the AGM would be convened on 17/09/2017. The election process and timetable was declared as follows:10/ 09/2017:Members contesting the elections had to submit their forms. In case of more than 6 members contesting the election, the names was to be posted on the Notice Board.