NARESH SHARMA Vs. P. R. VENKETRAMA RAJA

JUDGEMENT

(1.) The Appellants Mr.Naresh Sharma and Dr.Vipnesh Bharadwaj, who are defendants 1 and 2 in the Civil Suit in C.S.No.185 of 2020, have filed the present appeals against the order dated 28.08.2020, passed by the learned Trial Judge (Learned Single Judge) in O.A.Nos.310 and 312 of 2020, in the said civil suit.

(2.) The plaintiffs in the suit, Mr.P.R.Venkatarama Raja and four other plaintiffs, have filed the suit, seeking injunction against the defendants and for setting aside the minutes of the alleged meeting held on 22.04.2020, in which certain alleged affiliations and disaffiliations of the State Units of All India Chess Federation ('AICF', for short) was allegedly done.

(3.) The learned Single Judge, by the impugned order dated 28.08.2020, has only passed an ad interim order, to the effect that the Naresh Sharma vs. P.V.Venketrama Raja ad interim injunction as prayed for by the plaintiffs in the suit shall be maintained until further orders, as the learned Judge found that prima facie, a case of violation of bye laws for holding the meeting on 22.04.2020, was made out by the plaintiffs. However, we were informed by the learned Counsel that the said injunction application is coming up for final disposal before the learned Single Judge now, only three days hence, viz., 08.10.2020.