MATUNGA GYMKHANA Vs. SANDEEP P KISHNANI & ORS

JUDGEMENT

(1.) With consent heard finally at the stage of admission.

(2.) The appellant herein has assailed the order dated 16/01/2019 in Notice of Motion No.4465/2018 in Suit No.3087 of 2018, City Civil Court, Bombay. By the impugned order the learned Judge had stayed the effect and implementation of the decision of cancelation of the Plaintiffs' membership of Defendant No.1-Matunga Gymkhana, as communicated by letter dated 12th Nov. 2018.

(3.) The respondents are the plaintiffs in the suit whereas the appellant is the defendant and shall be hereinafter referred to as 'the plaintiffs' and 'the defendants' respectively.