Bombay High Court
Thane Football Club Pvt. Ltd Thr. ... vs The State Of Maharashtra Thr. Western ... on 21 April, 2022
Author: Madhav J. Jamdar
Bench: Revati Mohite Dere, Madhav J. Jamdar
17-ASWP-7996-2021.DOC
Dusane
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 7996 OF 2021
Thane Football Club Pvt Ltd & Anr. ...Petitioners
Versus
The State of Maharashtra & Anr. ...Respondents
BHALCHANDRA
GOPAL
DUSANE
Mr. Sachin H. Deokar for the Petitioners.
Digitally signed by
BHALCHANDRA
Smt. S.D. Vyas 'B' Panel a/w K.S. Thorat, AGP/State.
GOPAL DUSANE Ms. Prabha U. Badadare for Respondent No.2
Mr. Ajay L. Bhise for AIFF.
Date: 2022.04.22
20:13:56 +0530
CORAM Revati Mohite Dere &
Madhav J. Jamdar, JJ.
DATED: 21st April 2022
PC:-
1. At the outset, learned counsel for the Petitioners seeks leave to amend the cause title of the petition. Leave granted. Amendment to be carried out within one week.
2. Learned counsel for the Petitioners states that the aforesaid petition is rendered infructuous and as such on instructions seeks leave to withdraw the petition. He, however seeks liberty to make a representation to the Respondent No. 2- Western India Football Association (WIFA) with a copy to the All India Football Federation, with respect to the tournament, which is to be held in the first week of May, 2022. If such a representation is made, the Respondent No.2-WIFA to consider the same as expeditiously as Page 1 of 2 21st April 2022 17-ASWP-7996-2021.DOC possible and preferably within one week from the date of receipt of the representation.
3. The Petition is disposed of in the aforesaid terms.
4. All concerned to act on the authenticated copy of this order.
(Madhav J. Jamdar, J.) (Revati Mohite Dere, J.) Page 2 of 2 21st April 2022