KANDI FRIENDS EDUCATIONAL TRUST (REGD ) Vs. KULWINDER KAUR

JUDGEMENT

(1.) The application is for clarification of the order passed by this Court on 27.9.2007 in view of the communication of respondent No.1 dated 15.1.2008.

(2.) Before referring to the averments made in the application or the grievances therein, it is necessary to re-state certain facts. The petitioners are plaintiffs in Civil Suit No.190 dated 4.6.2005, wherein challenge is to the office order passed by defendant Nos.1 and 2 on 5.11.2004 to the effect that all receipts be deposited in the salary and petty expenses account.

(3.) In another Civil Suit No.506 dated 11.11.2003, the challenge was by the petitioners to the amendment of the Constitution of the Trust on 14.10.2003. In an interim application, the learned trial Court passed an order on 24.12.2003, directing the parties to maintain status quo after it was observed that Smt. Hardev Kaur wife of B.S.Randhawa cannot be restrained from attending the meeting of the Trust.