CHANDANA BOSE Vs. SATURDAY CLUB LIMITED

JUDGEMENT

(1.) The Court: The petitioner has filed a suit in this Hon'ble Court. This application has been filed in the said suit. In the said suit the petitioner has filed this application inter alia praying for an injunction restraining the respondents from giving effect from acting on the basis of letter dated 22nd April, 2000 until the desposal of the suit and further prayed for an injunction restraining the respondents or anyone and each one of them from publishing or repeating or circulating or disseminating the libels contained in the said letter dated 22nd April, 2000 and a letter dated 20th May, 2000 and further the order of injunction restraining the respondents and each one of them from taking any further steps in respect of the complaints lodged by the respondents and/or their servants, agents and/or assigns dated 16th December, 1999, 7th January, 2000 and 6th March, 2000, further injunction restraining the respondents from holding any meeting or from conducting any disciplinary proceedings or taking any steps to suspend or expel the petitioner until the disposal of the suit.

(2.) The petitioner has also prayed for appointment of a Receiver over the vouchers, letters, correspondences, books of accounts and other documents relating to the subject matter of the said letter dated 22nd April, 2000 and further the Receiver be directed to take possession of all the cash payment vouchers issued in relating to the business affairs of the respondent Club, and further Receiver and/or Administrator be appointed to take charge of the business and affairs of the Saturday Club Limited. Further injunction has been prayed from restraining the respondents and each of them from utilising any of the funds or resources of the said respondent Club for the purpose of defending themselves in the said suit.

(3.) Facts of the case pleaded in the petition briefly are as follows: The petitioner is a Horticulturist by profession and involved and associated with several organisations like Horticultural Society of India, Rose Society, Dalhia Society and Puspa-Bitan etc. The petitioner is also associated with several non-Governmental organisations. The petitioner is highly reputed member of the Society and having a well respected social standing.