- (1.) Heard learned counsel for the revisionists. None appeared on behalf of the respondent.
(2.) The order impugned dated 10.7.2012 in this case is an order passed rejecting the application under Order 7 Rule 11 Code of Civil Procedure (for short CPC), by which the Civil Judge (Senior Division), Gautambudh Nagar declined to reject the plaint.
(3.) The brief facts for deciding the present revision are that the plaintiff Sri Govind Sharma filed Civil Suit against Resident Welfare and Cultural Society (hereinafter referred to as the 'Society') and its secretary Sri Sunil Puri and President Sri R.K. Khosla for the relief that a prohibitory injunction be issued against the defendants restraining them for terminating the membership of the plaintiff from the membership roll of club 26. The relief for declaration or mandatory injunction against the defendants directing to quash the show cause notice dated 16.3.2012 was also sought. It was further prayed that Management Committee/defendant may be directed to amend Rule 8A of the memorandum of the Association of Club 26 in conformity with the provisions of Societies Registration Act.;