Delhi High Court - Orders
Siddharth Sahib Singh vs Apex Council Of Ddca on 4 October, 2024
Author: Rekha Palli
Bench: Rekha Palli, Sanjeev Narula
$~1 to 3 (Spl. Bench)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 685/2023
+ LPA 824/2023 & CM APPLs.65124-26/2023
+ LPA 90/2024 & CM APPL. 6189/2024
SIDDHARTH SAHIB SINGH .....Appellants
Through: Mr.Samar Bansal with Mr.Zeeshan
Diwan, Mr.Shrutanjaya Bharadwaj, Mr.Ahmed
Faraz, Mr.Kaustubh Chaturvedi, Advs.
versus
APEX COUNCIL OF DDCA .....Respondents
Through: Mr.Rajeev Nayyar, Sr.Adv. and
Mr.Sandeep Sethi, Sr.Adv. with Mr.T.Singhdev,
Mr.Bhanu Gulati, Mr.Saurabh Chadha, Mr.Abhijit
Chakravarty, Ms.Riya Kumar, Advs.
SIDDHARTH SAHIB SINGH .....Appellants
Through: Mr.Samar Bansal with Mr.Zeeshan
Diwan, Mr.Shrutanjaya Bharadwaj, Mr.Ahmed
Faraz, Mr.Kaustubh Chaturvedi, Advs.
versus
APEX COUNCIL OF DDCA & ANR. .....Respondents
Through: Mr.Rajeev Nayyar, Sr.Adv. and
Mr.Sandeep Sethi, Sr.Adv. with Mr.T.Singhdev,
Mr.Bhanu Gulati, Mr.Saurabh Chadha, Mr.Abhijit
Chakravarty, Ms.Riya Kumar, Advs.
H. R. SHARMA .....Appellant
Through: Mr.Ankur Chawla with Mr.Akshay
Ringe, Ms.Megha Mukerjee, Ms.Prerna Mahajan,
Mr.Dhananjay Gupta, Advs.
This is a digitally signed order.
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The Order is downloaded from the DHC Server on 17/11/2024 at 13:37:21
versus
DELHI AND DISTRICT CRICKET ASSOCIATION & ORS
.....Respondents
Through: Mr.Rajeev Nayyar, Sr.Adv. and
Mr.Sandeep Sethi, Sr.Adv. with Mr.T.Singhdev,
Mr.Bhanu Gulati, Mr.Saurabh Chadha, Mr.Abhijit
Chakravarty, Ms.Riya Kumar, Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 04.10.2024
1. Mr.Ankur Chawla, learned counsel for the appellant in LPA No.90/2023 has submits that the term of the elected Office Bearers of the respondent no.1 cannot exceed 03 years and is, therefore, expiring on 28.10.2024. In support of his plea, he relies on a decision of the Apex Court in Board of Control for Cricket in India v. Cricket Association of Bihar & Ors.[(2018) 9 SCC 624] . Without prejudice to his rights and contentions in the present appeals, he urges that, in case, the respondent no.1 were to abide by the said timelines, there may be no necessity for deciding the present appeals on merits.
2. Learned senior counsel for the respondents pray for and are granted time to obtain instructions in this regard. They will also obtain instructions regarding the term of the present Ombudsman.
3. While granting time to the respondents, we make it clear that we have not expressed any opinion on the merits of the present appeals.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/11/2024 at 13:37:21
4. List on 18.10.2024 REKHA PALLI, J SANJEEV NARULA, J OCTOBER 4, 2024 sr This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/11/2024 at 13:37:21