M THIRUNAVUKARASU Vs. INDIAN PSYCHIATRIC SOCIETY TRIBUNAL

JUDGEMENT

(1.) THE Original Side Appeal No. 372 of 2007 is filed by the appellant/applicant/plaintiff as against the orders passed by the learned Single Judge in O. A. No. 874 of 2007 in C. S. No. 643 of 2007 dismissing the said application dated 01. 11. 2007.

(2.) THE appellant/plaintiff has filed a suit C. S. No. 643 of 2007 praying for a Judgment and Decree declaring the order of the first respondent/first defendant dated 04. 07. 2007 setting aside the election of the appellant/plaintiff as the Vice President of the Indian Psychiatric Society as null and void, illegal etc. , and for the grant of permanent injunction restraining the respondents/defendants their men, servants and agents or any one acting under them from in any way interfering with the functions of the applicant/plaintiff as the Vice President/president-Elect to the Indian Psychiatric Society for the years 2007-2008.

(3.) THE appellant/plaintiff has filed O. A. No. 874 of 2007 in C. S. No. 643 of 2007 praying for an order of injunction restraining the respondents/defendants, their men, servants, etc. in any way interfering with the functions of the applicant/plaintiff as the Vice President/president Elect of the Indian Psychiatric Society for the year 2007-2008 pending disposal of the above application. On 23. 07. 2007 in O. A. No. 874 of 2007 in C. S. No. 643 of 2007 an interim injunction was granted. The learned Single Judge while dismissing the O. A. No. 874 of 2007 has vacated the interim injunction and allowed the vacate stay application No. 6383 of 2007 filed by the second and third respondents.