HYDERABAD CRICKET ASSOCIATION Vs. CAMBRIDGE CRICKET CLUB

JUDGEMENT

(1.) All these civil revision petitions arise out of 3 O.P.Nos. 352,438 and 503 of 2002 on the file of the learned Chief Judge, City Civil Court, Hyderabad. Separate Interlocutory Application Nos. 842,925,926,927 and 1026 of 2002 are filed in the above mentioned O.Ps., respectively. All the Interlocutory Applications were disposed of by separate orders in I.A.No. 844 of 2002, common order in I.A.Nos. 925, 926 and 927 of 2002 and another order in I. A.No. 1026 of 2002 on the 1st day of May 2002.

(2.) Aggrieved by the above mentioned orders, various parties to the I.As., preferred these civil revision petitions; the details of which would be adverted to at an appropriate stage in this order.

(3.) The litigation revolves round the affairs of a registered society known as the 'Hyderabad Cricket Association' (hereinafter referred to as 'HCA') a body registered under the Andhra Pradesh (Telangana Area) Public Societies Registration Act, 1350 Fasli (since repealed by Andhra Pradesh Societies Registration Act, 2001).