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Indian Olympic Association vs Union Of India on 13 February, 2015

Bench: Kurian Joseph, C. Nagappan

                                                    1


     ITEM NO.23                             COURT NO.13               SECTION XIV

                                 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)......CC                  No(s).
     2343/2015

     (Arising out of impugned final judgment and order dated 09/05/2014
     in WPC No. 2310/2012 passed by the High Court Of Delhi At New
     Delhi)

     INDIAN OLYMPIC ASSOCIATION                                       Petitioner(s)

                                                   VERSUS

     UNION OF INDIA                                                   Respondent(s)



     (with appln. (s) for c/delay in filing slp)


     Date : 13/02/2015 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE KURIAN JOSEPH
                           HON'BLE MR. JUSTICE C. NAGAPPAN

     For Petitioner(s)                Mr.   Gopal Subramanium, Sr. Adv.
                                      Mr.   Hrishikesh Baruah,Adv.
                                      Mr.   Hemant P., Adv.
                                      Mr.   Parth Goswami, Adv.
                                      Mr.   Vanshdeep Dalmia, Adv.
                                      Mr.   Ishan Das, Adv.

     For Respondent(s)


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

Delay condoned.

Learned Senior counsel appearing for the Petitioner Signature Not Verified submits that all the directions contained in paragraph 86 Digitally signed by Usha Rani Bhardwaj Date: 2015.02.18 13:37:43 IST Reason: of the Impugned Judgment have been carried out voluntarily when the Writ Petition was pending before the High Court, and the grievance now remaining is with regard to the autonomy of the Petitioner.

Learned Senior counsel further submits that the Petitioner-Indian Olympic Association, proposes to constitute a three-Member Committee of outstanding olympic sportsmen, recommended by the International Olympic Committee to undertake a study and assessment of the Sports functioning of the Federation.

Issue notice.

   (NEELAM GULATI)                         (SAROJ SAINI )
    COURT MASTER                            COURT MASTER