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Karm Kumar vs Union of India (UOI) and Others

Delhi High Court · Decided on 25 August 2008 · Citation: (2008) 08 DEL CK 0174

HON’BLE JUDGES
A.P. Shah, C.J · Dr. S. Muralidhar, J
RESULT
Disposed Off
CASE NUMBER
L.P.A. 482 of 2008
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Judgment

2 paragraphs · 139 words

S. Muralidhar, J.—Since the appeal is directed against the interim order declining the relief of participation in the tournament which has already begun on 23rd August, 2008, it is not possible to entertain the appeal but the fact is that the appellant desires to participate in National Tournament which is slated to be starting in October 2008. We therefore request the learned single Judge to expedite the hearing of the writ petition and dispose of the same preferably by end of September 2008. Let the writ petition be listed before the appropriate court on 15th September, 2008. Mr. Baldev Malik, learned Counsel appearing for the Union of India assures that he will file the counter affidavit in the writ petition by 10th September, 2008 with an advance copy to counsel for the appellant.

2.

The appeal stands disposed of.