Delhi High Court - Orders
The Young Mens Christian Association Of ... vs National Council Ymcas Of India & Ors on 28 February, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 148/2018
THE YOUNG MENS CHRISTIAN ASSOCIATION
OF ERNAKULAM & ORS ..... Plaintiffs
Through: Mr. P.I. Jose and Mr. Ramish Lakra,
Advocates.
Mr. Prashanto Chandra Sen, Sr.
Advocate with Mr. V. Shyamohan
and Mr. Akshat Gogna, Advocates for
YMCA Madras.
Versus
NATIONAL COUNCIL YMCAS OF INDIA & ORS. ..... Defendants
Through: Mr. Arvind Nayar, Sr. Advocate with
Mr. Manish Sharma and Mr. Puneet
Jaiswal, Advocates for D-1.
Mr. John Mathew, Mr. Aarush and
Ms. Liza Arora, Advocates in I.A.
4019/2023.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 28.02.2023 I.A. No. 4020/2023 (for exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of. I.A. No. 4019/2023 (for directions) Issue notice.
Learned counsel, as aforesaid, accepts notice on behalf of the non- applicants.
Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:01.03.2023 12:05:20Let reply, if any, be filed within a period of three weeks. Rejoinder thereto, if any be filed within a period of two weeks from today.
Learned counsel for the applicant submits that he will take necessary steps to implead the persons who are declared to have been elected, and whose election is sought to be impugned by the applicant.
It is also assured by learned counsel for the applicant that the fees of the Election Officer shall be paid in accordance with the directions contained in paragraph 5 of the order dated 11.01.2023.
List on 26th May, 2023, i.e., the date already fixed.
SACHIN DATTA, J FEBRUARY 28, 2023 AK Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:01.03.2023 12:05:20