O. PANEERSELVAM Vs. AIADMK

JUDGEMENT

(1.) The present applications have been filed, seeking for grant of order of ad-interim injunction restraining the respondents/defendants from convening the General Council meeting of the AIADMK party, which is scheduled to be held on 11/7/2022 based on an unsigned notice dtd. 1/7/2022 issued without giving 15 days notice in advance of the date of meeting and also without express authorization of both Co-ordinator and Joint Co-ordinator of the AIADMK Party/1st respondent herein, pending disposal of the suit.

(2.) During hearing of the arguments advanced by the respective learned counsel for the parties, it is brought to the notice of this Court the order dtd. 6/7/2022 in SLP (c) No. 11237 of 2022 passed by the Hon'ble Supreme Court, touching upon the subject matter relating to the conducting of the General Council Meeting to be held on 11/7/2022, which is extracted as under:

(3.) Though very many arguments have been raised by the learned Senior counsel appearing for the applicants, having regard to the order passed by the Hon'ble Supreme Court, which explicitly stated that the meeting of the General Council of the AIADMK to be held on 11/7/2022 may proceed in accordance with law, this Court is not inclined to take a divergent view and grant interim injunction restraining the respondents/defendants from convening the General Council Meeting on 11/7/2022.