Vinay Kawad vs Ummed Club (2025:Rj-Jd:28233)
2025 Latest Caselaw 1601 Raj

Rajasthan High Court - Jodhpur

Vinay Kawad vs Ummed Club (2025:Rj-Jd:28233) on 1 July, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:28233]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Misc. Appeal No. 2568/2024

Vinay Kawad S/o Sohan Lal Kawad, Aged About 50 Years, R/o A
122 Shastri Nagar District Jodhpur (Raj.)
                                                                    ----Appellant
                                      Versus
Ummed Club, A Society Registered Under The Provisions Of The
Societies Act Through Its Genral Secretary Sh Kapil Gupta
Having Its Registered Addressed At Near Gaushala Maidan
District Jodhpur
                                                                 ----Respondent


For Appellant(s)          :        Mr. Jagdish Vyas
                                   Mr. Nishit Shah
For Respondent(s)         :        Mr. V.D. Gaur



              HON'BLE MS. JUSTICE REKHA BORANA

Order

01/07/2025

1. The judgment in the present appeal was reserved on

07.04.2025.

2. However, an application under Section 151, CPC has been

filed on behalf of the respondents with a submission that in the

meeting held on 27.05.2025, a resolution was passed by the

Executive Committee of the Club for restoration of the

membership of the petitioner and in pursuance to the said

resolution, same has even been restored. The resolution dated

27.05.2025 has been annexed along with the application.

3. Counsel for the petitioner admits that the membership of the

petitioner has been restored and hence, the present petition has

rendered infructuous.

[2025:RJ-JD:28233] (2 of 2) [CMA-2568/2024]

4. In view of the above, the present misc. appeal is dismissed

as infructuous.

5. Stay petition and pending applications, if any, stand

disposed of.

(REKHA BORANA),J 189-praveen/-

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