- (1.) This is an appeal filed by a Committee of Management of an institution established by a Society registered under the Societies Registration Act, 1860 through its alleged Manager Pan Singh.
(2.) It may be stated at the out set that the appeal has been preferred by Pan Singh who was not a party in Writ Petition No. 42809 of 2007 and a recall application filed by him has been rejected. The appellant has, therefore, sought leave to appeal against the order dated 23rd September, 2010 passed by the learned single Judge.
(3.) The filing of this appeal has to be understood in the backdrop of the litigation that has given rise to this challenge by Pan Singh.;