Delhi High Court - Orders
Yash Nensee vs Equestrian Federation Of India Through ... on 3 March, 2023
$~31.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1199/2023
YASH NENSEE ..... Petitioner
Through: Mr. Gautam Narayan and Ms. Urvi
Mohan, Advocates.
versus
EQUESTRIAN FEDERATION OF INDIA THROUGH
ITS SECRETARY GENERAL AND ANR ..... Respondents
Through: Mr. Kirtiman Singh, Mr. Prateek
Dhanda, Mr. Waize li Noor,
Ms.Manmeet Kaur Sareen, Ms. Vidhi
Jain, Mr. Madhav Bajaj, Ms. Kunjala
Bhardwaj and Mr. Yash Upadhayay,
Advocates for respondent Nos. 1 to 3.
Mr. Ajay Digpaul, Mr. Kamal
Digpaul and Ms. Swati Kwatra,
Advocates for UOI.
CORAM:
HON'BLE MR. JUSTICE GAURANG KANTH
ORDER
% 03.03.2023 The hearing has been conducted through hybrid mode (physical and virtual hearing).
Arguments heard.
Judgment reserved.
Both the parties are directed to file their brief written synopsis during the course of the day, alongwith all the relevant judgments on which they have relied upon.
GAURANG KANTH, J MARCH 03, 2023 kd Signature Not Verified Digitally Signed By:KOMAL DHAWAN Signing Date:06.03.2023 18:09:42