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Delhi High Court - Orders

Delhi Capital Badminton Association vs Badminton Association Of India And Ors on 25 August, 2022

Author: Yashwant Varma

Bench: Yashwant Varma

                          $~66
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     W.P.(C) 12330/2022
                                DELHI CAPITAL BADMINTON ASSOCIATION ..... Petitioner
                                              Through: Mr. Hariharan, Sr. Adv. with Mr.
                                                       Talha A. Rahman, Ms. Aakanksha
                                                       Sinh, Mr. Siddharth S. Yadav, Mr. M.
                                                       Shaz Khan and Mr. Rahul Sambher,
                                                       Advs.

                                                    versus

                                BADMINTON ASSOCIATION OF INDIA AND ORS.
                                                                          ..... Respondents
                                            Through: Mr. Nalin Kohli, Mr. Ankit Roy and
                                                     Ms. Nimisha Menon, Advs. for R-1.
                                                     Mr. Alok Bhalawat, Adv. for R-2.
                                                     Mr. Anil Soni, CGSC with Ms.
                                                     Rupali, Adv. for UOI.

                                CORAM:
                                HON'BLE MR. JUSTICE YASHWANT VARMA
                                                    ORDER

% 25.08.2022 CM APPL. 37003/2022 (for exemption) Allowed, subject to all just exceptions.

The application shall stand allowed.

W.P.(C) 12330/2022 and CM APPL. 37002/2022 (Stay) Notice. Since the respondents are duly represented by learned counsels, let counter affidavits be filed within a period of six weeks.

List again on 13.12.2022.

For the purposes of considering the prayer for interim directions and Signature Not Verified Digitally Signed By:NEHA Signing Date:25.08.2022 18:51:31 for the acceptance of the list of players who have been selected by the petitioner for participation in the North Zone Inter State Badminton Championship 2022 to be held at Jammu, the Court is of the firm opinion that the disputes inter se the associations and its office bearers should not result in the interest of the players being jeopardised. If the impugned directive were to hold the field, the players selected would loose a chance to participate in the tournament in question. Matter requires consideration.

In view of the above, it is provided that the list as prepared and drawn up by the petitioner may be duly honoured by respondent No. 1 as well as the Tournament Organiser subject to the final outcome of the writ petition.

YASHWANT VARMA, J.

AUGUST 25, 2022 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:25.08.2022 18:51:31