SYED MUNIR HODA Vs. BADER SAYEED

JUDGEMENT

(1.) APPLICATION Nos.4305 and 4306 of 2012 were filed by the 6th defendant in the suit to vacate the common interim order dated 19.01.2012 made in O.A.Nos.37 and 38 of 2012 in C.S.No.26 of 2012. Similarly, Application Nos.4307 and 4308 of 2012 were filed by the 1st defendant society to vacate the very same interim order dated 19.1.2012.

(2.) O .A.Nos.37 and 38 of 2012 were filed by two applicants, who are plaintiffs in C.S.No.26 of 2012 for the grant of an interim injunction restraining respondents 6 to 13 from acting as members of the general body of the first respondent's society and for an interim injunction restraining the 6th respondent from acting as a member of the executive council of the first respondent society.

(3.) IN view of the dismissal of O.S.A.No.287 of 2012, O.S.A.No.337 of 2012 also was dismissed for the very same reasons. It was thereafter these four applications came to be filed by the first and sixth respondents.