- (1.) We are in respectful agreement with the reasoning given and the order passed by Hon'ble Mr. Justice Arun Tandon, on the 2nd of August, 2006.
(2.) By that said order, the appellants have been permitted to challenge the voter list on the basis of which, the elections of the Society are, at long last, due to be held next Monday, i.e., 28.8.2006.
(3.) His Lordship had directed that if objections to the voter list are put up, then and in that event, the list of office bearers, who might be elected in the ensuing elections of 28.8.2006, shall be registered under Section 4 of the Societies Registration Act only after such objections are considered and decided. These membership disputes have been going on for a long time and the years span from 1994.;