ROTARY CLUB BIRLA NAGAR GWALIOR Vs. ROTARY INTERNATIONAL

JUDGEMENT

(1.) Heard. This appeal has been filed by the appellants against the order dt. 5.8.2013 passed by the learned Single Judge in W.P. No. 5027/2013.

(2.) The question for consideration in the appeal is that whether the writ is maintainable against the respondent No. 1.

(3.) The appellant No. 2 was elected as President of appellant No. 1 Rotary Club, which is affiliated with Rotary International of District 3050. There was an election of the Club and in the aforesaid election it is alleged that Mr. R.S. Rathi was elected as President by playing fraud. Then a civil suit was filed in regard to election dispute. The trial court granted injunction in favour of appellant No. 2 vide order dt. 26.3.2013. It was vacated subsequently. Against the aforesaid order, an appeal (M.A. No. 446/2003) was filed, it was disposed of with the consent of the parties with the following directions:-