Delhi High Court - Orders
Shashank Singh Kataria vs Equestrian Federation Of India Through ... on 3 February, 2023
$~22 to 26.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
22
+ W.P.(C) 1070/2023
SHASHANK SINGH KATARIA ..... Petitioner
Through: Ms. Urvi Mohan, Advocate.
versus
EQUESTRIAN FEDERATION OF INDIA THROUGH
ITS SECRETARY GENERAL ..... Respondent
Through: Mr. Kirtiman Singh and Mr. Prateek
Dhanda, Advocates.
23
+ W.P.(C) 1077/2023
ANUSH AGARWALLA ..... Petitioner
Through: Ms. Urvi Mohan, Advocate.
versus
EQUESTRIAN FEDERATION OF INDIA THROUGH
ITS SECRETARY GENERAL ..... Respondent
Through: Mr. Kirtiman Singh and Mr. Prateek
Dhanda, Advocates.
24
+ W.P.(C) 1139/2023
DIVYAKRITI SINGH ..... Petitioner
Through: Ms. Urvi Mohan, Advocate.
versus
EQUESTRIAN FEDERATION OF INDIA THROUGH
ITS SECRETARY GENERAL ..... Respondent
Through: Mr. Kirtiman Singh and Mr. Prateek
Dhanda, Advocates.
25
+ W.P.(C) 1199/2023
YASH NENSEE ..... Petitioner
Through: Ms. Urvi Mohan, Advocate.
versus
Signature Not Verified
Digitally Signed
By:VINOD KUMAR
Signing Date:07.02.2023
12:38:34
EQUESTRIAN FEDERATION OF INDIA THROUGH
ITS SECRETARY GENERAL ..... Respondent
Through: Mr. Kirtiman Singh and Mr. Prateek
Dhanda, Advocates.
26
+ W.P.(C) 1211/2023
MS. VIVEKA RATHORE ..... Petitioner
Through: Ms. Urvi Mohan, Advocate.
versus
EQUESTRIAN FEDERATION OF INDIA THROUGH
ITS SECRETARY GENERAL ..... Respondent
Through: Mr. Kirtiman Singh and Mr. Prateek
Dhanda, Advocates.
CORAM:
HON'BLE MR. JUSTICE GAURANG KANTH
ORDER
% 03.02.2023 The hearing has been conducted through hybrid mode (physical and virtual hearing) C.M. Nos. 4206/2023, 4238/2023, 4239/2023, 4447/2023, 4448/2023, 4572/2023, 4573/2023, 4597/2023 & 4598/2023 Exemptions allowed, subject to all just exceptions. The applications stand disposed of.
W.P.(C) 1070/2023, 1077/2023, 1139/2023, 1199/2023 & 1211/2023 The petitioners in these writ petitions are desirous of participating in the upcoming Concours de Dressage International (CDI) trials in the UK from March, 2023 to April, 2023. In view of the same, the petitioners are seeking directions to consider the said events as trials for the purposes of the potential selection of the petitioners for the 19 th Asian Games scheduled to Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:07.02.2023 12:38:34 be held in Hangzhou, China from 23.09.2023 to 08.10.2023.
Learned counsel for the petitioners submits that in W.P.(C) 16490/2022, in similar circumstances, an order has been passed by this Court whereby a player was permitted to participate in the international event scheduled between March, 2023 to April, 2023 to complete his four trials. Learned counsel for the petitioners further submits that they are seeking parity with the above mentioned player. She further submits that in case the petitioners participate in the four trials and clear the required MER, they would be eligible to participate in the coaching camps commencing from the month of May, 2023 onwards.
Issue notice. Mr. Kirtiman Singh, learned counsel for the respondent accepts notice and seeks one week's time to file their response. Learned counsel for the respondents further states that Union of India is a necessary party to the present petitions.
Learned counsel for the petitioners is directed to implead Union of India as a party respondent. An amended memo of parties be filed before the next date of hearing.
Respondents are directed to file their counter-affidavits within one week. Rejoinder thereto, if any, be filed before the next date of hearing.
List on 13.02.2023.
GAURANG KANTH, J FEBRUARY 03, 2023 kd Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:07.02.2023 12:38:34