BLUE DIAMOND CONSTRUCTION Vs. SLUM REHABILITATION AUTHORITY

JUDGEMENT

(1.) Heard the learned Senior Counsel for the Petitioners, the learned Counsels for the Respondent No. 6, Respondents No. 1 to 3 and Respondent No. 4.

(2.) The learned Senior Counsel for the Petitioners points out that a General Body Meeting has been called by the Respondent No. 1-Slum Rehabilitation Authority on 22nd November 2018. He states that the 14 days notice of the General Body Meeting was to be given as recorded in the order dated 31st October 2018 of this Court, has not been given. This has been disputed by the learned Counsel appearing for Slum Rehabilitation Authority. The learned Senior Counsel for the Petitioners further states that the notice calling for the meeting was to be served upon the Petitioner's Advocate as per the said order of this Court and that this has not been complied with. He states that the meeting to be held on 22nd November 2018 ought to be deferred till the 14 days notice has expired.

(3.) The learned Counsel for the Respondent No. 6 points out that the above Petition is on board on 19th November 2018 and such application for deferring the meeting to be held on 22nd November 2018 as well as any application for ad-interim relief in the Petition can be made to the Regular Court and hence, there is no urgency in moving the Vacation Court.