Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1671 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 31851 OF 2011 ]
RAMADHAR SINGH & ORS. Appellant(s)
VERSUS
COMMITTEE OF MGT. S.M.S.P.S. ITALI& ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The issued raised in this appeal pertains to
election to the Committee of Management of Shri Manas
Shiksha Prasar Samiti, Itaili. The disputed election
was held on 01.04.2008. It is not in dispute that
the term of the Committee is for three years. There
were elections in 2011 and 2014 and another election
must be getting due as well.
JUDGMENT
3. In that view of the matter, we do not think that
anything on facts survives to be considered by this
Court in this appeal. The appeal is, accordingly,
dismissed.
4. We make it clear that the elected Committee in
office as on today will continue till their term is
over.
5. The learned counsel for the appellants submits
that Civil Suit being OS No. 1624 of 2009 filed by
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them, which is pending before the Civil Judge (Junior
Division), Mau, U.P. is not pressed. Accordingly,
the said suit being O.S. No. 1624 of 2009 on the file
of the Civil Court, Mau, U. P. shall stand dismissed
and consequently, shall stand struck off from its
files. The Registry shall communite this Judgment to
the Civil Court, Mau, U.P. forthwith.
6. We make it clear that in the nature of the order
we have passed, all other questions of law raised in
the appeal are left open.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
February 23, 2016.
JUDGMENT
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