ARUN BHANSALI,J. - (1.) The matter comes up on an application filed by the respondents seeking vacation of the interim order dated 12/12/2019.
(2.) On 12/12/2019, after noticing the contentions on behalf of the petitioners, notices were ordered to be issued and it was ordered as under: has been filed in this matter. Please refer the same for further orders) "Meanwhile, effect and operation of the resolutions adopted qua agenda No.1 so also agenda No.7 of the meeting dated 04.11.2019 shall remain stayed." Submissions have been made by counsel for the respondents seeking to justify the resolutions passed in the meeting dated 4/11/2019 and it was submitted that filing of the petition merely to ensure continuance of the Ombudsman and Ethics Officer of RCA at the instance of the petitioner cannot be maintained inasmuch as once in the EOGM, a decision has been taken to appoint new Ombudsman and Ethics Officer after revoking earlier resolutions, the interest of the petitioners are not affected in any manner.
(3.) Further submissions have been made pertaining to availability of alternative remedy of arbitration and the fact that on account of not availing the same, the petition itself is not maintainable.;