Garima Chaudhary vs Union Of India & Ors.
2015 Latest Caselaw 7658 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 4153/2015 and CM No.7533/2015
       GARIMA CHAUDHARY                        ..... Petitioner
                   Through: Mr. Rahul Mehra, Mr. Amrit Singh, Mr.
                   Shakhar Budakoti and Mr. Sanjog Bahadur,
                   Advocates

                          versus

       UNION OF INDIA & ORS                          ..... Respondents
                      Through: Ms. Monika Arora, CGSC for R-1
                      Mr. Anil Grover and Ms. Divya Jain, Advocates
                      for R-2
                      Mr. Rishabh Kumar for Ms. Kiran Jai, Advocate
                      for R-3 with Mr. S.S. Rajan, Asstt. Secy.
       CORAM:
       HON'BLE MR. JUSTICE RAJIV SHAKDHER
                ORDER

% 06.10.2015

1. The directions issued by this court on the previous date have worked itself out. Mr. Mehra, who appears for the petitioner seeks disposal of the writ petition in terms of paragraph 8 of the order dated 08.05.2015, passed by me. The learned counsel for respondent no.3 says that he has no objections to those directions being made absolute.

2. The writ petition is disposed of, in terms of paragraph 8 of the order dated 08.05.2015. Accordingly, henceforth, firstly, respondent no.3 shall have all trials and selections as also matches conducted, videographed, irrespective of gender. Secondly, both for trials and matches, prescribed international rules will be followed.

W.P.(C) 4153/2015 page 1 of 2

3. With the aforesaid observations in place, the captioned petition and the pending application are disposed of.

                                           RAJIV SHAKDHER, J
OCTOBER 06, 2015
Yg
W.P.(C) 4153/2015                                      page 2 of 2