Karnataka High Court
Shri C.N. Dinesh Malavaiah vs Indiranagar Club (Regd) on 17 March, 2010
Author: V.Jagannathan
Bench: V.Jagannathan
IN THE HIGH COURT OF KARNATAKA AT
DATED THIS THE 12% DAY op MARCH Qt:-{C3 " H
BEFORE
THE.' HONBLE MRJUSTICE v.§;a<:;§é;Ni#IAi*I1gé;;~:'_ _
M.FA.N-D. 12oa'.?2'eL.1Ko:Wc}
BETWEEN
1.sH1=z1<;:.N. DINE-SH 3/0sR1NAGAruLq1AvA1AH_ i % A' AGED ABOUT + R/ANO,488,3"""??L1f"?OSf3.i cm mm, H_.F-J...'*»vIJ ::fr;u3:_~1;..%&% " A mzvemzoara 5r%X)«fI)8'*~ t A r» &&&& (13? SHRI JA§;'AKu .' ADV. FOR' SHRI DAYANAHD S Pam;-5. A'E;>}e';}"' AND 1:» éH{I3IRFeNA€}fi~.R CLUB' (REGD) » Ivi£sIN,'4v47'H..CROSS, '--BM'u3Au':RE 560008 my HONY SE CRETARY . _ SHE'! GOWDA » {Ff-flT{ER"3 NAME NC71' KNOWN TO APF'ELL-ANT) % :MAJOR 'PRESIDENT, INDIRANAGAR CLUB (REGD ' Ar-5 .
k% MAIN. 4%: moss, HAL II STAGE, BANGALORE filfifléi
3. SHRIMNAGENDRA (FATHER"S NAME NOT KNOWN TO APPELLANT) AGE: :MAJI)R HONORARY SECRETARY gfiag 'M5-ill-I' Hvwswxluuna s.-u INDIRANAGAR CLUB (REGDJ MAIN, 477* CROSS, HAL II STAGE BANGALORE 560008 SHRI M D SRINIVASAN {FATHER'S NAME NOT KNOWNA'3t'«AI?PE;};L§xN_'1¥)Vv ACrE:MAJC)R VICE PRESIDENT V INDIRANAGAR CLUB(REGD) V. V '_ MAIN, 478 CROSS, HAL,H=STAGE._ BANGALORE 560008 DRMRRAMESH (FATHER'S NAME NOT KNOWN ;£&P'_PELLANT} ma;Mmo1:e- % % rHD1RAN.a<3A1--?*;%CALUB __(REG{D}Ij % 9TH MAIH, 4¢a%cF<c>ss,i%%%}1ALa STAGE BANGgLG22E "
SHRI s %Aé1F::>;;k% 3 V % % (FATHE R-"3 TO APPELLANT) MEIVEBER R-YEDIRANAGAR (REGD) A hmm,4'rH CROSS, HAL 1: STAGE » _BAHC_fPxI£>R'E._ 1550003 . - éaR1KRIs}mA REDDY {}«".4.*5'_'L"I'Ifi'1?'R".}';-': NAME NOT KNOWN TO APPELLANT} AGEz:fi/IAJDR 1 c;omm'11~:E MEMBER . EHDIRANAGAR CLUB (125913) ' MAIN, 4TH CROSS, HAL II STAGE BAN{}ALORE 560{D8 Q SHRI A A ANNAIAH (FATE-IER"S NAME NOT KNOWN TC) APPELLANT) AGELMAJOR COMMITTEE MEMBER INDRANAGAR CLUB (RE-GD} 9'1"" MAIN, 47" CROSS, HAL II STAGE WHIWIINBM ta I\llt.a.¢. ........ --
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11. BANGALORE 560008 SHRI A V GOPAL j (F'A'I'HER"S NAME NOT KNOWN IO AL AGEMAJOR COMMI'I'I'EE MEMBER -
mnmmaem CLUB (REGDJ . 97" MAIN, 4'1"" CROSS, HAL II STAGE BANGALORE 560008 A DRLCI-IANDR.A_MMA (FA'I'I-IER"S NAME HCII' AGE:MAJOR 1 * mnnznnaaz-arc. CLUB"{REQD}A._"=.. gm MAIN, ewfis: £085, 11 sTAGL: ' BANGALc:R3 5136003; ' (rrmtng we 1-IAME' I*IC'fIT'_'K1\IOWN To APPELLANT] AGE:=MAJs:)R" " ' '- CONIMFFFEE 'MEMBE % INDIRANA4GAR"CLL?B.{F;EGD) MAIN, *4-T._H CROSS, 'HAL II STAGE Bf;3§IGAl.ORE ' pg H'V'_1§iC.i -IP&RDER {FATHEH"S'['H.fiME NOT KNOWN TO APPELLANT) "AGE ;M.»wo1=:
C£3L{l§!i1*"I"JV MEMBER mnmmaem CLUB (REGD) ma 4TH crzoss, HAL 11 STAGE ~ _BANGA1.oRE 560008 s RAJKUMAR
--V(FA'I'fER"S NAME NOT KIIOWN TO APPELLANT) AGE:MAJOR COMMJ;'I'I'EE MEMBER IHDIRANAGAR CLUB {REGD} MAIN, 4TH CROSS, HAL II STAGE BANGALORE 560008 N. Eiihmfi l.E¢'IIt u;\num......n.-.» ...h .-... .. _
16.
.. V1. -7, SHRI V SRIRAMA REDDY (FA'I'HER"S NAME NOT KNOWN T0 APPE LLM! AGE:MAJOR " % COM2MI'I"I'EE MEMBER INDIRANAGAR CLUB (REGD) 9%: mm, 4% CROSS, HAL H A "E:
BANGALORE 560008 2 SI-[RI B N 3 REDDY, 1193 s/0 LATE B N N REDDY AGE: MMGR R/A 0.20, J.B.NA(3;?§;E.', HAL ' 31?}-v:3E, BANGALORE 560075 JAN'D GEJNFULLY ENWLOYBD AS DEPIJTY CON§hrflSVSIf.;?!{ER OF POLICE, [S(3[I'PIeE"'E21k$5'T] :iLEC'r'RQmc cm BANGALoRE5_6001o ; "
PROF' s NAGAPRAJA Rw:_DD¥* (FA'r'HETR*"a Nmf To APPELLANT) MEA: "
CARE:IN'DIRfii'3'AG % -.C_J'LUB (REGD) lvLaym--, 4T'H.VC'R;OS':~C3,__ }~£AL H STAGE BANGALQRE 550093.
333%: P' [PS ¢ {FA'I'HE17?"'S NAME NOT KNOWN T13 APPELLAHT) ~ A€}E:MAJOR., A C-ARE.Vt"'vIfiDIRE'1NAGAR CLUB (REGD) " 47'-"H CROSS, HAL H STAGE aaN<:gA;LQRE 560008 s_HRi HZC THIMMAIAH ~ V(FAfI'HEIi'"S NAME NOT KNOWN TO APPELLANT) '% =%A<3r:, :M1-LIOR
19. BARE: [HDIRARAGAR CLUB (REGD) A MAIN, -mt CROSS, HAL 1} STAGE BANGALORE 560008 '.31-{RI R C PURC)HI'I' (FAT?-IER"S NAME NOT KNOWN TO APPELLANT} AGE :15/IAJOR CAREJNDIRANAGAR CLUE {R'EG{)) % h lllnfifl lJt\lI;] s..nu..nn..;. u
--u-1. III!-I .. ,3--. u.- nnnlinlnnn mun uuuau ur KAKNATAKA HIGH COURT OF KARNATAKA HIGH COURT op [(A]zNA7A[m [-"G1-[1 pm-xnamrely tcrmixrmtcd on 7.2.2009 and 'C.'['1¢3;1.'V';$'-:_ri'.E3_ violation of relevant bye-laws of first The trial Court instead of taking mm ~ V on relymg' on the T ' *5 that aa the Committee c:0r1stii';L;'ta::<i given a report agajm; the oyaer of termination thercforc, dcimé' not put on hold by grant;i11g an ozfde1'__ of in favour of the appellant, ' '
4. T' learn;-.ad Sr.Counse1 Shri G.8uAk*.,1_rt:4;ran_. §i§1*'fii:é§:"1-égpondents 1 to 3 referring tr: that 'cfocfirfiénm produced along with the [%jV.é*B:%c*¢i5ii=V?11%h%é*éta¥fient%ML%§:ontenaed that the aPPe11ant's c2:VA<:':1Vc1a:gf,*tTA_ss.%é¢.t~:'r1ot. inspiring enough to grant an order 2 gf tA1éinpo.;*€aLr3;"" Aixfiunxztion, because the trial Court the appellant was in the habit of filing a é'ft<.=&§-Ar suit questioning the every order passed by the Conmlittec and appellant. mac did not appear Before the Managing Committee and did not respond to the shew cause notice issued to him. Moreover, appellant filed a suit in O,S.No.7899g'2008 and }.
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