Banerjea, J. - (1.)The present appeal has been preferred by the International Society for Krishna Consciousness, a society registered under the Societies Registration Act, 1960 as also under Bombay Public Trust Act, 1950 (hereinafter referred to as ISKCON) and its Governing Council (Bureau) against a judgment and order dated March 7, 2002 passed by a learned Single Judge of this Court in G.A. No. 1896 of 2001 r; connection with G.A. No. 1896 of 2001 (connected with C.S. No. 253 of 2001).
(2.)By the impugned order the learned Judge has allowed the application for injunction made by the plaintiff/respondent Adridharan Das in the suit, for restraining the appellant herein from giving effect to the notice dated Feb. 2, 2001 and the resolution of the minutes of the meeting dated March 2, 2001 suspending the plaintiff to act as the temple president of the ISKCON till the disposal of the suit.
(3.)It is not disputed that the affairs of ISKCON are governed in accordance with its memorandum of association and rules and regulations.
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