Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1909 OF 2016
(Arising out of SLP (C) NO. 3402 of 2016)
| APPELLAN | |
| DEODHAR AP<br>VERSUS<br>PARAG & ORS.<br>RE<br>WITH<br>CIVIL APPEAL NO.1911 OF 2016<br>(Arising out of SLP (C) NO. 3567 o<br>WITH<br>CIVIL APPEAL NO.1912 OF 2016<br>(Arising out of SLP (C) NO. 3987 o<br>J U D G M E N T<br>KURIAN,J. | AP |
1. Leave granted.
JUDGMENT
2. The appellants are before this Court aggrieved by the
order passed by the High Court, staying the declaration of
election of Director of respondent No.3-Bank in General
Category.
3. It is seen that the interim orders have been passed
just two days prior to voting. We find it difficult to agree
with the stand taken by the High Court that the result of
election should not be declared. Whether the writ petitions
could have been entertained at all is a larger question to be
considered by the High Court.
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4. Be that as it may, the impugned interim orders
dated 08.01.2016 in W.P.No.67/2016, W.P. No. 69/2016 and
W.P. No.66/2016 passed by the High Court are, therefore,
set aside. The Election Officer is directed to declare the
results of the election which have been kept pending
pursuant to the impugned order passed by the High Court,
making it subject to the result of the final outcome of the
writ petitions.
5. The appeals are allowed to the above extent with
no order as to costs.
.................J.
[KURIAN JOSEPH]
......................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
FEBRUARY 29, 2016
JUDGMENT
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