SATYA SANDHI Vs. SATYA SANDHI AND ORS.

JUDGEMENT

(1.) By order dated 16.9.2009, the Hon'ble the Chief Justice assigned C.O. No. 2044 of 2009 to me. By a subsequent order dated 23.10.2009, it was directed that R.V.W. No. 45 of 2009 and CAN Nos. 6258 and 6259 of 2009 may be heard along with C.O. 2044 of 2009.

(2.) All the applications arise out of the same proceeding, i.e. Title Suit No. 1762 of 2007 pending in the Court of the learned Civil Judge (Junior Division), 2nd Court at Alipore, and having been heard together, shall stand disposed of by this common judgment and order.

(3.) The said suit was instituted by the two plaintiffs, viz. Satya Sandhi, a club registered under the Societies Registration Act and affiliated to the Cricket Association of Bengal (hereafter the CAB), having its registered office at 16A, Balu Hakkak Lane, Police Station - Karaya, Kolkata 700017 (represented by its President, Sri Paresh Chandra Ghosh) and its Vice -President (hereafter the plaintiffs) against the sole defendant i.e. the CAB for mandatory and permanent injunction. It has been prayed that the CAB be directed to record the registered office address of the first plaintiff and to send letters and correspondence to such address. It has also been prayed that the CAB be restrained from sending letters and/or correspondence in respect of the first plaintiff to any address other than the one mentioned in the cause title of the plaint.