HARNAM SINGH Vs. MANGAL DASS

JUDGEMENT

(1.) THE appellants herein are the defendants in the main suit pending before the learned 2nd District Judge, Jammu and is now posted for 24.2.2009 as stated by Mr. Johal. They claim themselves to be elected representatives/office bearers of the Jammu & Kashmir Sainik Cooperative House Building Society. The respondents herein (plaintiffs in the main suit) filed a suit for declaration challenging certain decisions including issuance of notice No.SCHBS/34 dated 26 August, 2008 adversely affecting the respondents/plaintiffs with an application for grant of temporary injunction. The suit was presented as Civil Original representative suit. The learned 2nd Additional District Judge, Jammu vide order dated 01-11-2008 while issuing notice to the appellants/ defendants temporarily restrained them from taking any decision in support of the notices, calling general body meeting or taking any policy decision and going ahead with allotment of any shop or space or accommodation in the Central Shopping Complex Sector G Sainik Colony, Jammu and allotment or any contract for construction in or upon same. The case was then listed for 17 -11 -2008. Aggrieved of the same, the appellants/defendants have filed the instant appeal praying for setting aside the said order primarily on the ground that as per section 70 of the Jammu & Kashmir Cooperative Societies Act, the disputes of the Society are required to be referred to Registrar for decision and the civil Court has no jurisdiction to entertain any suit or proceedings in respect of such dispute.

(2.) ON being pointed out to Mr. Johal, learned counsel for the appellants as to how this appeal is maintainable with regard to interim direction which was subject to the objections from the other side, he submits that in case interlocutory application is not finally disposed of within thirty days and the ex -parte temporary injunction is also not vacated, on expiry of thirty days, the ex -parte interim injunction order shall be deemed to be a final order and shall be appealable under Order 43 of Code of Civil Procedure. In support of his contentions, he has relied upon a judgment of Hon'ble Apex Court rendered in : (2000) 7 SCC 695, A. Venkatasubbiah Naidu v. S. Chhellapppan and others. However, Mr. Johal concedes that the appellants/defendants had appeared before the Court concerned on 17 -11 -2008 the first date fixed after passing of the impugned order.

(3.) MR . Johal then submits that even otherwise, the plaintiffs/ respondents have filed an application for withdrawal of the suit on the ground that during the pendency of the proceedings, with the intervention of the some respectable members of the society, an amicable settlement has been arrived at to which appellants/defendants have also submitted their 'no objection' to the said withdrawal. Since the Court below has granted permission to the respondents/plaintiffs to file the suit in representative capacity, the main suit cannot be dismissed as withdrawn without the leave of the Court and in this regard a notice has to be sent to such persons who are interested in the suit. All this process has to take a considerable period and, therefore, all these changed circumstances call for vacation of the stay order granted in favour of the plaintiffs/respondents.