S RAVI Vs. TAMIL NADU ADVOCATES CLERKS ASSOCIATION

JUDGEMENT

(1.) O.A.No.629 of 2009 is filed seeking to grant a temporary injunction restraining the respondents 2 to 21 from in any way functioning as the office bearers of the first respondent association pending disposal of the suit. A.No.2675 of 2009 is filed seeking to appoint a fit person/election officer to conduct the election to the first respondent association for the year 2009-2010. Heard both sides.

(2.) FOLLOWING the foot steps of the associations of Advocates in litigating the elections to their associations before the Courts, it is the turn of the Advocate Clerks to come up with such pleas and that too for the second time. Seeing the array of counsels appearing in this case will show the keenness on an unwelcome litigation.

(3.) WHEN this matter came up on 1.7.2009, this Court directed both parties to appear and work for an amicable solution and the matter was directed to be posted on 6.7.2009. Subsequently, this Court also called all the parties to the dispute along with their counsels in the Chamber for finding out an amicable solution. Thereafter, this Court directed all the counsels appearing in the matter to meet in a common place, discuss the issue and to come up with a consensus. Accordingly, the parties to the suit discussed the matter on 4.7.2009 in the presence of one Senior Counsel. After the said meeting, three memos were filed by the 8th defendant, the plaintiffs as well as on behalf of defendants 7,12 and 13.