Supreme Court - Daily Orders
All India Football Federation vs Rahul Mehra on 10 November, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
SLP(C) 30748-30749/2017
1
ITEM NO.51 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal(C) Nos. 30748-30749/2017
(Arising out of impugned interim order dated 31-10-2017 in CM No.
46919/2016 and CM No. 19815 of 2012 in W.P. (C) No. 195 of 2010,
passed by the High Court Of Delhi At New Delhi)
ALL INDIA FOOTBALL FEDERATION Petitioner(s)
VERSUS
RAHUL MEHRA & ORS. Respondent(s)
(IA No.118219/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.118222/2017-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
Date : 10-11-2017 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s)
Dr. A.M. Singhvi, Sr. Adv.
Mr. Amarendra Sharan, Sr. Adv.
Mr. Debmalya Banerjee, Adv.
Mr. Manish Sharma, Adv.
Mr. Kartik Bhatnagar, Adv.
Mr. Amit Bhandari, Adv.
Mr. Avival Kapoor, Adv.
Mrs. Manik Karanjawala, Adv.
Ms. Yojna Goyal, Adv.
Ms. Saloni Aggarwal, Adv.
Mr. Premtosh Mishra, Adv.
Mr. Amit Anand Tiwari, Adv.
for M/s. Karanjawala & Co., AOR
For Respondent(s)
Mr. Rahul Mehra, respondent-in-person
SLP(C) 30748-30749/2017
2
UPON hearing the counsel the Court made the following
O R D E R
We have heard Dr. A.M. Singhvi and Mr. Amarendra Sharan, learned senior counsel appearing for the petitioner and Mr. Rahul Mehra, appearing in-person.
Considering the rival submissions, we are inclined to stay the operation of the impugned judgment and, in particular, the directions given by the High Court in paragraph 22 of the impugned judgment. We issue following interim directions:-
(i) Mr. S.Y. Qureshi, former Chief Election Commissioner of India, who has also served as Secretary in the Ministry of Youth Affairs & Sports, Government of India and Mr. Bhaskar Ganguly, former Indian Captain and International Football Player, 38, Nalta Mahajoti Road, Kolkata–700028, are appointed as the Committee of Administrators (Ombudsmen) for formulation of Constitution of the Federation which will be in consonance with the National Sports Code and the Model Guidelines for the conduct of its business, constitution of the Executive Committee and elections thereto, whilst ensuring that the status and membership of Petitioner Federation is not undermined in any manner in the International Body. They shall prepare the draft Constitution and submit the same within eight weeks along with their report, in a sealed cover before this Court.
SLP(C) 30748-30749/2017 3
(ii) While formulating the proposed Constitution, the Committee of Administrators (Ombudsmen) may take into account the suggestions given by Respondent No.1, if any.
(iii) After the report of the Committee of Administrators, along with the proposed Constitution, becomes available, further directions as may be necessary can be issued.
We place on record the stand taken by the Petitioner before us that the present elected body of the Petitioner-Federation is committed to extend its full cooperation to the Committee of Administrators for formulation of the proposed Constitution of the Federation which will be compliant in all respects and ensure transparency, accountability and observance of democratic values in the conduct of the business of the Federation.
As aforementioned, the directions issued in paragraph 22 of the impugned judgment shall remain in abeyance until further orders, subject to the above directions.
List after ten weeks.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar