Karnataka High Court
Mr Karti P Chidambaram vs All India Tennis Association on 16 January, 2019
Author: H T Narendra Prasad
Bench: H. T. Narendra Prasad
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF JANUARY 2019
BEFORE
THE HON'BLE MR. JUSTICE H. T. NARENDRA PRASAD
WRIT PETITION No. 46262 OF 2014 (GM-RES)
BETWEEN:
Mr. Karti P. Chidambaram
Aged 43 years,
S/o P. Chidambaram
R/at No.16,
Pycrofts Garden Road,
Chennai - 600 006 ...Petitioner
(By Sri M.S.Pallavi Suniti, Advocate for
Smt. Nalina Mayegowda, Advocate)
AND:
1. All India Tennis Association,
A Society registered under the
Societies Registration Act, 1860
R.K. Khanna Tennis Stadium,
DLTA Complex,
Africa Avenue,
New Delhi - 110029
Represented by its
Executive Vice President &
Secretary General
2. Mr. Anil Khanna
Aged about Major
Father's name not known
to the Petitioner
President
All India Tennis Association
R.K. Khanna Tennis Stadium,
DLTA Complex,
2
Africa Avenue,
New Delhi - 110029 ....Respondents
(By Sri Ismail M Musba, Advocate for
Sri Sandesh J Chouta, Adv for C/R1;
R2 - Served but Unrepresented)
This Writ Petition is filed under Articles 226 and 227 of the
Constitution of India, praying to direct the R-1 not to give effect to
the decision to remove the petitioner from the position of vice
president of the all India Tennis Association, arrived at during the
Annual General Meeting conducted at Bangalore on 13.09.2014
and etc.
This Writ Petition coming on for Preliminary Hearing 'B'
Group this day, the Court made the following:
ORDER
Learned counsel for the petitioner has filed a memo stating that he may be permitted to withdraw the above writ petition as it has become infructuous.
Memo is placed on record. Accordingly, the above writ petition is dismissed as having become Infructuous.
Sd/-
JUDGE rv/gjm