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The Sports Development Authority Of ... vs The Tamil Radhasoami Satsang Assn. on 20 May, 2022

Bench: Ajay Rastogi, Vikram Nath

     ITEM NO.6                               COURT NO.11                  SECTION XII

                                   S U P R E M E C O U R T O F        I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                    No(s).   7808/2022

     (Arising out of impugned final judgment and order dated 20-09-2021
     in CRPNPD No. 3445/2015 passed by the High Court Of Judicature At
     Madras)

     THE SPORTS DEVELOPMENT AUTHORITY OF TAMIL NADU                        PETITIONER(S)

                                                     VERSUS

     THE TAMIL RADHASOAMI SATSANG ASSN.                                    RESPONDENT(S)

     (FOR ADMISSION and I.R. )

     Date : 20-05-2022 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE AJAY RASTOGI
                             HON'BLE MR. JUSTICE VIKRAM NATH


     For Petitioner(s)                 Mr.   Amit Anand Tiwari, AAG
                                       Mr.   D.Kumanan, AOR
                                       Mr.   Sheikh F. Kalia, Adv.
                                       Ms.   Mary Mitzy, Adv.
                                       Ms.   Devyani Gupta, Adv.
                                       Ms.   Tanvi Anand, Adv.

     For Respondent(s)                 Mr.   Nishit Agrawal, AOR
                                       Mr.   Harsh Mishra, Adv.
                                       Mr.   Shrey Kapoor, Adv.
                                       Ms.   Upasna Agrawal, Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

We have heard the learned Counsel for the petitioner and find no reason to interfere in the order(s) impugned.

The Special Leave Petition is, accordingly, dismissed.

Pending application(s), if any, shall stand disposed of.

     (BEENA JOLLY)                                                 (ASHWANI THAKUR)
     COURT MASTER (NSH)                                       ASTT. REGISTRAR-cum-PS