Indian Body Building And Fitness ... vs The Union Of India And Others
2021 Latest Caselaw 2996 Bom

                                        1                               wp 6618.2020

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

                75 WRIT PETITION NO.6618 OF 2020

      INDIAN BODY BUILDING AND FITNESS FEDERATION
                          VERSUS
              THE UNION OF INDIA AND OTHERS
                           ...
     Advocate for Petitioner: Mr. V. D. Hon, Senior
          Advocate i/b. Mr. Randive Sachin S.
     Advocate for Respondents No. 1 to 3: Mr. D. G.
                         Nagode
   Advocate for Respondent No. 4: Mr. Amol K. Gawali
                           ...

                               CORAM: S. V. GANGAPURWALA &
                                      SHRIKANT D. KULKARNI, JJ.

                               DATE:        15th FEBRUARY, 2021

 PER COURT:

 1.       We      have          heard        Mr.    Hon,    learned            Senior

 Advocate            for        the     petitioner         and     Mr.       Gawali,

learned Counsel for the respondent for some time.

2. The order of the Apex Court in Transfer

Petition (Civil) Nos. 1901-1902 of 2013 is pointed

out wherein the petitions at Bombay and Delhi are

transferred to the Jharkahand High Court at

Ranchi. The same deals with the grant of

recognition to the Federation.

                                 2                               wp 6618.2020

 3.       The       present    dispute    appears        to      be      about

 renewal. The judgment delivered in the three                             writ

 petitions              challenging      recognition           would          be

relevant for deciding any further dispute.

4. Mr. Hon, learned Senior Advocate seeks time

to take instructions about status of the petitions

at Jharkhand.

5. Stand over to 08.03.2021.

[SHRIKANT D. KULKARNI, J.] [S. V. GANGAPURWALA, J.]

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