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Delhi High Court - Orders

The Delhi & District Cricket ... vs Sudhir Kumar Aggarwal & Ors on 13 March, 2020

Author: Najmi Waziri

Bench: Najmi Waziri

                              $~61 to 64
                              *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +    FAO 92/2020 & CM APPLs. 7342/2020, 7344/2020, 8623/2020,
                                   8624/2020, 8797/2020

                                   THE DELHI & DISTRICT CRICKET ASSOCIATION..... Appellant
                                                 Through: Mr. P. Chadambaram, Mr. Kapil Sibbal,
                                                 Sr. Advs. with Mr. Gautam Dutta, Mr. Ankur
                                                 Chawla, Mr. Jayant Mohan, Mr. Minakshi
                                                 Chatterjee, Mr. Sumit Kumar, Mr. Kwaja Siddiqui,
                                                 Mr. Akshay Sahni, Mr. Akshay Ringe, Advs.

                                                    versus


                                   SUDHIR KUMAR AGGARWAL & ORS                ..... Respondents
                                               Through: Mr. Ripu Daman Bhardwaj, Adv.
                                               Mr. Kirti Uppal, Sr. Adv. with
                                               Mr. Vishal Singh, Mr. Aditya Awasthi, Ms. Riya
                                               Gulati, Mr. Aditya, Advs.

                              +    FAO 108/2020 & CM APPLs. 8659/2020, 8661/2020, 9600/2020
                                   RAKESH BANSAL                             ..... Appellant
                                               Through: Mr. P. Chadambaram, Mr. Kapil Sibbal,
                                               Sr. Advs. with Mr. Gautam Dutta, Mr. Ankur
                                               Chawla, Mr. Jayant Mohan, Mr. Minakshi
                                               Chatterjee, Mr. Sumit Kumar, Mr. Kwaja Siddiqui,
                                               Mr. Akshay Sahni, Mr. Akshay Ringe, Advs.

                                                    versus


                                   SUDHIR KUMAR AGGARWAL & ORS                ..... Respondents
                                               Through: Mr. Ripu Daman Bhardwaj, Adv.
                                               Ms. Aakansha Kaul, Mr. Prabudh Singh, Mr.
                                               Menek Singh, Mr. T.S. Singh, Adv.
                                               Mr. Kirti Uppal, Sr. Adv. with


Signature Not Verified
Digitally signed By:KAMLESH
KUMAR
Signing Date:17.03.2020
15:10:19
                                                   Mr. Vishal Singh, Mr. Aditya Awasthi, Ms. Riya
                                                  Gulati, Mr. Aditya, Advs.

                              +   FAO 109/2020 & CM APPLs. 8663/2020, 9619/2020,
                                  VINOD K TIHARA                             ..... Appellant
                                               Through: Mr. P. Chadambaram, Mr. Kapil Sibbal,
                                               Sr. Advs. with Mr. Gautam Dutta, Mr. Ankur
                                               Chawla, Mr. Jayant Mohan, Mr. Minakshi
                                               Chatterjee, Mr. Sumit Kumar, Mr. Kwaja Siddiqui,
                                               Mr. Akshay Sahni, Mr. Akshay Ringe, Advs.

                                                  versus


                                  SUDHIR KUMAR AGGARWAL & ORS                ..... Respondents
                                              Through: Mr. Ripu Daman Bhardwaj, Adv.
                                              Ms. Aakansha Kaul, Mr. Prabudh Singh,
                                              Mr. Menek Singh, Mr. T.S. Singh, Adv.
                                              Mr. Kirti Uppal, Sr. Adv. with
                                              Mr. Vishal Singh, Mr. Aditya Awasthi, Ms. Riya
                                              Gulati, Mr. Aditya, Advs.

                              +   FAO 112/2020 & CM APPLs. 9022/2020, 9023/2020, 9024/2020
                                  SUDHIR KUMAR AGGARWAL & ANR                ..... Appellants
                                              Through: Mr. Kirti Uppal, Sr. Adv. with
                                              Mr. Vishal Singh, Mr. Aditya Awasthi, Ms. Riya
                                              Gulati, Mr. Aditya, Advs.
                                              versus

                                  RAKESH BANSAL & ORS                      ..... Respondents
                                              Through: Mr. Ripu Daman Bhardwaj, Adv.
                                              Mr. P. Chadambaram, Mr. Kapil Sibbal, Sr. Advs.
                                              with Mr. Gautam Dutta, Mr. Ankur Chawla, Mr.
                                              Jayant Mohan, Mr. Minakshi Chatterjee, Mr.
                                              Sumit Kumar, Mr. Kwaja Siddiqui, Mr. Akshay
                                              Sahni, Mr. Akshay Ringe, Advs.




Signature Not Verified
Digitally signed By:KAMLESH
KUMAR
Signing Date:17.03.2020
15:10:19
                                     CORAM:
                                    HON'BLE MR. JUSTICE NAJMI WAZIRI
                                                 ORDER

% 13.03.2020 CM APPLs.9601/2020, 9620/2020, 9025/2020 Allowed, subject to all just exceptions. The application stands disposed-off.

FAO 92/2020 & CM APPLs. 7342/2020, 7344/2020, 8623/2020, 8624/2020, 8797/2020 FAO 108/2020 & CM APPLs. 8659/2020, 8661/2020, 9600/2020 FAO 109/2020 & CM APPLs. 8663/2020, 9619/2020 FAO 112/2020 & CM APPLs. 9022/2020, 9023/2020, 9024/2020

1. It is agreed between the parties that till the next date of hearing DDCA be permitted to make payments apropos statutory liabilities, salaries of its employees, defray expenses for urgent needs such as travel and hotel expenses of the DDCA cricket team, selectors, coaches and support staff. It is so ordered.

2. Details of the expenses along with supporting documents shall be filed before Court on the next date.

3. Since at this stage, the objective is to safeguard the funds of the DDCA, it is agreed that cheques and/or banking instructions for the said payments, may be signed by Mr. Rajiv Bansal, Senior Advocate (Mob. 9810114141) and either Mr. Vinod K. Tihara or Mr. S. N. Sharma.

4. It is also agreed between the parties that till the next date, status quo in terms of aforesaid order shall be maintained.

Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:17.03.2020 15:10:19

5. List on 20.03.2020 at 2:00 pm.

6. A copy of this order be given dasti to learned counsel for the parties under the signature of the Court Master.

NAJMI WAZIRI, J MARCH 13, 2020 kb Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:17.03.2020 15:10:19