Delhi High Court
Chandigarh Horse Riders Society ... vs Equestrian Federation Of India Through ... on 29 May, 2024
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~S-31 & 36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 449/2024 & CM APPLs.33095-33097/2024
CHANDIGARH HORSE RIDERS SOCIETY CHANDIGARH
..... Appellant
Through: Mr.Rajiv Nayar, Sr.Advocate with
Mr.Harish Pandy, Advocate.
versus
EQUESTRIAN FEDERATION OF INDIA THROUGH
SECRETARY GENERAL & ORS. ..... Respondents
Through: Mr.Rajeev Mehra, Sr.Advocate with
Mr.Kirtiman Singh, Ms.Manmeet
Kaur Sareen, Mr.Waize Ali Noor,
Ms.Vidhi Jain and Mr.Varun Pratap,
Advocates for R-1.
Mr.Rajiv Dutta, Sr.Advocate with
Mr.Ashish Kothari, Mr.Devang
Gautam, Mr.Balasubramanian
Ramesh Iyer, Ms.Shivangi Singh and
Ms.Neha Singh, Advocates for R-2.
Mr.Chetan Sharma, ASG with
Mr.Apoorv Kurup, CGSC, Mr.Amit
Gupta, Mr.Vinay Yadav,
Mr.Vikramaditya Singh, Ms.Nidhi
Mittal, Ms.Ishita Pathali,
Ms.Akanksha Kumari and Mrs.Gauri
Goburdhun, Advocates for UOI.
Mr.Sagar Chaurasia, Advocate with
Mr.Vikash Singh, Advocate for IOA.
+ LPA 453/2024 & CM APPLs.33179/2024, 33181-33182/2024
EQUESTRIAN FEDERATON OF INDIA ..... Appellant
Through: Mr.Jayant Mehta, Sr.Advocate with
Mr.Kirtiman Singh, Ms.Manmeet
Kaur Sareen, Mr.Waize Ali Noor,
Ms.Vidhi Jain, Mr.Varun Pratap and
Mr.Raghav Dutt, Advocates.
versus
Signature Not Verified
Digitally Signed LPA 449/2024 & LPA 453/2024 Page 1 of 4
By:Rashmi Dabas
Signing Date:25.05.2024
21:24:24
RAJASTHAN EQUESTRIAN ASSOCIATION & ORS.
.....Respondents
Through: Mr.Rajiv Dutta, Sr.Advocate with
Mr.Ashish Kothari, Mr.Devang
Gautam, Mr.Balasubramanian
Ramesh Iyer, Ms.Shivangi Singh and
Ms.Neha Singh, Advocates for R-1.
Mr.Sagar Chaurasia, Advocate with
Mr.Vikash Singh, Advocate for IOA.
Mr.Chetan Sharma, ASG with
Mr.Apoorv Kurup, CGSC, Mr.Amit
Gupta, Mr.Vinay Yadav,
Mr.Vikramaditya Singh, Ms.Nidhi
Mittal, Ms.Ishita Pathali,
Ms.Akanksha Kumari and Mrs.Gauri
Goburdhun, Advocates for UOI.
% Date of Decision: 29th May, 2024
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
JUDGMENT
MANMOHAN, ACJ: (ORAL)
CM APPL.33098/2024 (Exemption) in LPA 449/2024
CM APPL.33180/2024 (Exemption) in LPA 453/2024
1. Allowed, subject to all just exceptions.
2. Accordingly, the applications stand disposed of.
LPA 449/2024 & CM APPLs.33095-33097/2024
LPA 453/2024 & CM APPLs.33179/2024, 33181-33182/2024
3. Keeping in view the fact that Paris Olympics is round the corner,
learned counsel for the parties after extensive arguments and without
prejudice to their rights and contentions agree that till the learned Single
Judge disposes of the writ petitions being W.P.(C) 10342/2019 and W.P.(C)
5989/2022, the Executive Committee constituted pursuant to EFI elections
held in November, 2019 be reinstated. The list of members of the Executive
Committee of EFI as on 18th December, 2019 is reproduced herein below:-
"
i. Lt. Gen Gopal R, UYSM, AVSM,
SM, President EFI & QMG - Chairman
ii. Lt. Gen PR Venkatesh, SM, DGRVS - Vice President (Vet)
iii. Mr. Harish Khokhar - Vice President (Fin)
iv. Col Jagat Singh - Vice President (Tech)
v. Brig Deep Ahlawat, VSM - Member Eventing
vi. Col Jaiveer Singh - Secretary General
vii. Lt Col MM Rahman - Joint Secretary
viii. Col Rakesh Sharma - Treasurer
ix. Col Vikas Thakur - Member Medication Control
x. Col Mangal Singh - Member Jumping
xi. Col SS Ahlawat, VSM (Retd) - Member Dressage
xii. Dr Sanjay Gupta - Member Central Region
xiii. Mr Kishore Futnani - Member South Region
xiv. Col PP Singh (Retd) - Member Eastern Region
xv. Dr Siddhartha Sharma - Member North East Region
xvi. Ms. Vanita Malhotra Chairperson, Athletes
Commission
xvii. Lt. Col. Raj Sangram Singh Vice Chairperson,
Athletes Commission
xviii. Lt Gen MH Thakur, AVSM, VSM - Vice President (Adm)
xix. Brig SS Kashyap - Vice President (Sports Devp)
xx. Col Tarsem Singh Warraich - Member Tent Pegging
xxi. Lt Col DP Nanda - Member Northern Region
xxii. Col CS Sohai (Retd) - Member Endurance"
4. Learned senior counsel for the appellant states that Ms. Vanita
Malhotra and Lt. Col. Raj Sangram Singh were then co-opted in the
Executive Committee of the EFI, as ex-officio members without any right to
vote due to the positions then held, by them, in the Athletes Commission. He
states however, they have since demitted offices and currently Lt. Col.
Ashish Malik is the Chairperson and Maj. Ritika Dahiya is the Vice
Chairperson, of the Athletes Commission. He states that it may therefore be
directed that Lt. Col. Ashish Malik and Maj. Ritika Dahiya will be part of
the Executive Committee in place of Ms. Vanita Malhotra and Lt. Col. Raj
Sangram Singh.
5. Accordingly, the Executive Committee constituted pursuant to EFI
elections held in November, 2019, and as it existed on 18th December, 2019,
is reinstated with the modification that Lt. Col. Ashish Malik and Maj.
Ritika Dahiya are co-opted in place of Ms. Vanita Malhotra and Lt. Col. Raj
Sangram Singh respectively. And, the impugned order dated 21st May, 2024
is suspended till the learned Single Judge disposes of the writ petitions being
W.P.(C) 10342/2019 and W.P.(C) 5989/2022. This Court once again
clarifies that the aforesaid interim arrangement has been made in view of the
impending Paris Olympics, 2024.
6. Since the matter has been pending before the learned Single Judge for
some time and the matter requires expeditious disposal, the Registry is
directed to list the aforesaid two writ petitions1 alongwith W.P.(C)
10783/2022 and W.P.(C) 2036/2022 before Hon'ble Mr. Justice Sanjeev
Narula. For this purpose, list the matter before Hon'ble Mr. Justice Sanjeev
Narula on 2nd July, 2024. This Court clarifies that the rights and contentions
of all the parties are left open. With the aforesaid directions, the present
appeals and applications are disposed of.
ACTING CHIEF JUSTICE
MANMEET PRITAM SINGH ARORA, J
MAY 29, 2024
TS
W.P.(C) 10342/2019 and W.P.(C) 5989/2022
