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Delhi High Court - Orders

Mr. Preminder Singh & Anr vs The Modern School, Delhi & Ors on 9 January, 2024

Author: Prathiba M. Singh

Bench: Prathiba M. Singh

                                    $~19
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +                        CS(OS) 257/2021, I.As. 6753/2021 & 6754/2021
                                                MR. PREMINDER SINGH & ANR.              ..... Plaintiffs
                                                             Through: Mr. Ashok Agarwal, Mr. Ankur
                                                                       Mahindro, Mr. Rohan Taneja, Mr.
                                                                       Ankush Satija, Mr. Mehul Jain, Ms.
                                                                       Monica, Advs. (M. 9911161630)
                                                             versus

                                                THE MODERN SCHOOL, DELHI & ORS.          ..... Defendants
                                                               Through: Mr. Rajiv Nayar, Sr. Adv. with Mr.
                                                                        Kamal Mehta and Mr. Akul
                                                                        Mehandru, Advs for D-1, D4 D11,
                                                                        & D14 (M. 9810249271)
                                                                        Mr. Ajay Verma, Sr. Adv. with Mr.
                                                                        Ishaan Verma & Ms. Diviani K.
                                                                        Verma, Advs for D-2,3,5-10 (M.
                                                                        9910665271)
                                                                        Mr. Bhavya Sethi, Adv. for D-14
                                                                        (M. 9811389644)
                                                CORAM:
                                                JUSTICE PRATHIBA M. SINGH
                                                         ORDER

% 09.01.2024

1. This hearing has been done through hybrid mode.

2. The present suit concerns the management of the governing body of the Defendant No. 1-society formed under the Society Registration Act, 1860. The Plaintiffs, members of the governing body of Defendant No. 1, have filed the present suit against the Defendants. The Plaintiffs seek inter alia a decree of declaration stating that the appointment of Defendant Nos. 7 to 9 as Trustees of Defendant No. 1 society is illegal, and in violation of the This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/01/2024 at 01:06:26 society's Memorandum of Association (MOA), and a permanent injunction to prevent Defendant Nos. 7-9 from acting as Term/Life Trustees of Defendant No. 1 Society.

3. The matter is for hearing on the interim application and due to a part heard matter, it is not possible to hear this matter. List for hearing on 16th April, 2024.

PRATHIBA M. SINGH, J.

JANURARY 09, 2024 dj/dn This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/01/2024 at 01:06:26