COMPUTER SOCIETY OF INDIA Vs. GAUTAM MAHAPATRA

JUDGEMENT

(1.) Heard learned Counsel for the appellant and learned Counsel for the respondents. By consent taken up for final disposal.

(2.) Leave to amend so as to enable the learned Counsel for appellant to delete respondents No. 2 to 6 is granted. Amendment to be carried out forthwith.

(3.) The challenge in this Appeal from Order is to an order dated 23/01/2020 passed by the trial Court restraining the appellant from declaring the result of the election till the decision of the Notice of Motion No. 755 of 2019 and not to take any policy decision as observed by this Court in Appeal from Order No. 702 of 2019 in Civil Application No. 836 of 2019. At the outset, it is pertinent to note that so far as Appeal from Order No. 702 of 2019 is concerned, the same was disposed of by this Court vide order dated 20/09/2019. I do not find any reference to the direction of this Court not to take policy decision in the order dated 20/09/2018.