BANWARI LAL KANCHAL Vs. BHARTENDU AGARWAL

JUDGEMENT

(1.) Heard Sri Anoop Trivedi, learned Senior Advocate assisted by Sri Rajieu Kumar Tripathi, learned Advocate for the appellant, Sri Sandeep Dixit, learned Senior Advocate assisted by Sri Vijay Dixit, learned Advocate for the opposite party No.1, learned Standing Counsel for opposite party Nos.2 to 4, Sri Gaurav Mehrotra, learned Advocate for opposite party No.5, Sri Amit Jaiswal, learned Advocate for opposite party No.6, Sri Vikas Vikram Singh, learned Advocate for opposite party Nos.7 and 8 and Sri Manu Dixit, learned Advocate for opposite party No.9.

(2.) These two intra-court appeals have been filed under Chapter-VIII Rule 5 of the Allahabad High Court Rules, 1952, challenging the judgment and order dated 19.8.2019 passed by learned Single Judge in Writ Petition No.5413 (M/S) of 2015 and Writ Petition No.5783 (M/S) of 2015.

(3.) Factual matrix of the case is that there is a registered society registered on 29.12.1998 under the provisions of Societies Registration Act, 1860. The registration of the society was renewed from time to time and the last renewal was granted vide order dated 29.12.2013 for the period of 5 years i.e., up to 28.12.2018. The object of formation of the society is given under the memorandum of association. The object of the society is to promote practical oriented business management information and computer application, education, training, research and development consultancy etc. It has further been provided to promote and manage educational and vocational institutions, schools/colleges affiliated to any approved educational body/authority within Union of India besides other objects as mentioned in the Memorandum.