MEMBERS OF GURUDWARA MANAGEMENT COMMITTEE Vs. GURUSHARAN SINGH

JUDGEMENT

(1.) The present writ petition is directed against the order dated 04.10.2019, passed by learned District Judge, Pali (hereinafter referred to as the 'Appellate Court') rejecting the petitioners' appeal, against the order dated 13.08.2019, passed by learned Civil Judge and Judicial Magistrate, Pali (hereinafter referred to as the 'trial Court'), vide which the petitioners' application for grant of temporary injunction under Order XXXIX Rule 1 and 2 of the Code of Civil Procedure has been partly allowed.

(2.) Briefly stated the relevant facts are that the petitioners had instituted a suit for injunction against the respondents - defendants seeking an order restraining them from holding election on the basis of notification dated 06.07.2019, issued by the Election Officer, Pali. Along with the suit so instituted, the petitioners also filed an application seeking temporary injunction and prayed that the defendants be restrained from holding election in furtherance of notification dated 06.07.2019 and till the elections are held in accordance with law, a Committee be appointed for management of Gurunanak Gurudwara, Pali.

(3.) Learned trial Court partly allowed the application for temporary injunction, vide order dated 13.08.2019 and permitted the petitioners - plaintiffs to use their franchise in the ensuing election of the Committee.