M.RAJENDRA KRISHNA Vs. ST VINCENT EDUCATIONAL SOCIETY

JUDGEMENT

(1.) The Civil Miscellaneous Appeal ('CMA') arises out of an order dtd. 7/7/2025 passed in I.A.No.1921 of 2024 in SOP.No.10 of 2024 by the learned VI Additional District and Sessions Judge, Ranga Reddy District at Kukatpally ('The Trial Court').

(2.) The appellant had filed SOP.No.10 of 2024 to declare the purported resignation of the appellant from the respondent No.1- M/s. St. Vincent Educational Society ('the Society') as being fabricated and not binding on the appellant, and also to declare the Resolutions dtd. 23/5/2024 and 30/5/2024 passed by the respondent Nos.2-7 in the 1st and 2nd Special General Body Meetings of the Society dtd. 23/5/2024 and 30/5/2024 respectively as being illegal, null and void.

(3.) The appellant filed an IA in the SOP under Order XXXIX Rules 1 and 2 read with Sec. 151 of The Code of Civil Procedure, 1908 seeking a direction on the respondent Nos.1 - 11 to maintain the status quo ante as prevailing prior to the purported resignation letter of the appellant dtd. 30/4/2024 which was accepted in the Resolution dtd. 23/5/2024 passed in the 1st Special General Body Meeting of the Society thereby permitting the appellant to continue functioning as the General Secretary and member of the respondent No.1 Society.