NEW CLUB Vs. N. NARESH KUMAR

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.17.10.2020 passed in Interlocutory Application No.464 of 2020 in S.O.P.No.3 of 2020 on the file of XXVI Additional Chief Judge, City Civil Court, Secunderabad.

(2.) The petitioners in this Revision have filed the said O.P. against the respondents for a declaration that the findings given by Disciplinary Committee of the 1st petitioner - Club and the order dt.01.06.2020 passed by the said Committee, initially suspending and later terminating the primary membership of petitioner nos.2 to 9 of the 1st petitioner - Club, as illegal, null and void and non est in Law; and for a permanent injunction restraining respondent nos.1 to 5 from interfering with the day-to-day functioning and management of the 1st petitioner - Club by petitioner nos.2 to 9 as Members of Managing Committee of the Club.

(3.) The case of the petitioners in the O.P. was that the 1st petitioner - Club is a Society registered under the then Andhra Pradesh Societies Registration Act, 2001; that petitioner nos.2 to 9 and the 6th respondent were Members of the Managing Committee of the 1st petitioner - Club, and as per the Rules and Regulations of the Club, they would manage affairs of the Club; that Rule 10 of the Rules and Regulations of the Club empower the Managing Committee of the Club exclusively to take action against any member of the Club as per the opinion / findings of the Disciplinary Committee of the Club; and that respondent nos.1 to 5 were the nominated Members of the Disciplinary Committee of the 1st petitioner - Club.