YASWANT DALAL Vs. SWADESH JOSHI

JUDGEMENT

(1.) Heard both the learned Advocates at length.

(2.) Appeal heard finally at admission stage.

(3.) The Appellant-original defendant no. 8 in S. C. Suit No. 2450 of 2007 has preferred this appeal against the order passed in Notice of Motion whereby the Charity commissioner Bombay was requested to appoint suitable person from his office to hold election of defendant No. 1 Association within a period of 2 months and by way of interim arrangements officer from City Civil Court was appointed to take charge of the office of the defendant No. 1 Association with immediate effect and defendant Nos. 8, 9, 13, 15, 18 and 19 were directed to hand over the keys of the office of defendant No. 1 Association. The court also directed that on defendant's failure to hand over the keys the Court Officer to break open lock with police aid and parties to the suit were restrained from operating bank account of defendant No. 1 which is in the Saraswat bank, Fort Branch, Bombay. For the sake of convenience hereafter the parties shall be referred to as 'plaintiff and 'defendants'.