Delhi High Court - Orders
Sports Authority Of India Through Sh. ... vs Naina Praveen & Ors on 16 April, 2026
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~28 & 29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10681/2024 & CM APPL. 43921/2024
SPORTS AUTHORITY OF INDIA
THROUGH SH. SANDIP PRADHAN
& ANR. .....Petitioners
Through: Mr. Rakesh Kumar Khanna, Sr.
Adv., Mr. Sandeep Kumar Mahapatra,
CGSC with Mr. Sugam Kumar Jha, Mr.
Sreedass K.P, Mr. Aditya P. Khanna, and
Mr. Raghav Tandon, Advs.
versus
NAINA PRAVEEN & ORS. .....Respondents
Through: Mr. Abhimanue Shrestha and
Mr. Pritesh Patni, Adv.
+ W.P.(C) 10807/2024 & CM APPL. 44449/2024
SPORTS AUTHORITY OF INDIA
THROUGH SH. SANDIP PRADHAN,
DIRECTOR GENERAL & ANR. .....Petitioners
Through: Mr. Rakesh Kumar Khanna, Sr.
Adv., Mr. Sandeep Kumar Mahapatra,
CGSC with Mr. Sugam Kumar Jha, Mr.
Sreedass K.P, Mr. Aditya P. Khanna, and
Mr. Raghav Tandon, Advs.
versus
AMANDEEP SINGH & ORS. .....Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
ORDER
% 16.04.2026 W.P.(C) 10681/2024 and connected matter Page 1 of 2 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 21/04/2026 at 20:41:13
1. Learned Counsel for the respondents has handed over an indexed compilation of four pages including the judgment of the Supreme Court in Sport Authority of India v. Kuldeep Singh Rana1.
2. According to the learned Counsel for the respondents the disputes in these petitions is fully covered by the said decision.
3. Mr. Khanna, learned Senior Counsel for the Sports Authority of India disputes this submission.
4. Renotify on 30 April 2026 for hearing on this aspect in the supplementary list.
C. HARI SHANKAR, J.
OM PRAKASH SHUKLA, J.
APRIL 16, 2026/ss 1 (2025) 10 SCC 819 W.P.(C) 10681/2024 and connected matter Page 2 of 2 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 21/04/2026 at 20:41:13