MUMBAI CRICKET ASSOCIATION Vs. RATNAKAR SHIVRAM SHETTY

JUDGEMENT

(1.) Rule, returnable forthwith. By consent heard finally in view of an urgency.

(2.) Respondents 2 to 18 are supporting members of Appellant original Defendant No.1 served privately and in view of averments made in para 4 and as the statement is made that they will file vakalatnama and as the same one Advocate appeared in the trial court, by Tuesday, 24 September 2013. They are formal parties. No separate reliefs claimed against these members. Mr. A.N. Narula, Advocate appeared for Respondent No.19. Respondent No.20 has now nominated Respondent No.1/original Plaintiff served.

(3.) The Appellant Mumbai Cricket Association (the MCA), Defendant No.1, has challenged Order dated 7 September 2013 passed by the Judge, City Civil Court, Greater Mumbai, in favour of Respondent No.1, Plaintiff, the operative part of which is as under :