Tamizhaga Table Tennis ... vs Table Tennis Federation Of India
2023 Latest Caselaw 710 Mad

                                                                                 W.A.No.2589 of 2022


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 12.01.2023

                                                      CORAM :

                          THE HON'BLE MR.T.RAJA, ACTING CHIEF JUSTICE
                                              AND
                       THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                W.A.No.2589 of 2022
                                        and C.M.P.Nos.20459 and 20449 of 2022

                    Tamizhaga Table Tennis Association
                    Rep. by its Secretary,
                    J.Selvakumar                                 .. Appellant

                                                        Versus

                    1. Table Tennis Federation of India
                       Rep. by its Manager,
                       SK.Tandon

                    2. Tamil Nadu Table Tennis Association
                       Rep. by its Secretary, A.V.Vidyasagar           .. Respondents

                    Prayer : Writ Appeal filed under Clause 15 of the Letters Patent against the
                    order, dated 29.08.2022 in W.M.P.No.21995 of 2022 in W.P.No.22985 of
                    2022.

                              For Appellant    : Mr.Suhrith Parthasarathy

                              For Respondents : Mr.P.Giridharan Dominic S David, for R1

                                         : Mr.S.Ranjithkumar, for R2

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                                  W.A.No.2589 of 2022




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                                                                                     W.A.No.2589 of 2022


                                                     JUDGMENT

(Made by the Hon'ble Acting Chief Justice)

This Writ Appeal has been directed against an interim order, dated

29.08.2022 passed in W.M.P.No.21995 of 2022 in W.P.No.22985 of 2022.

2. Since the Writ Appeal is directed against the interim order, we are

unable to entertain the same in view of the fact that the main issue is seized

by the learned Single Judge.

3. Therefore, the Writ Appeal fails and is dismissed. However, there

shall be no order as to costs. Consequently, the connected miscellaneous

petitions are closed.

                                                  (T.R., ACJ.)       (D.B.C., J.)
                                                          12.01.2023
                    Index : yes/no

Speaking order/Non-speaking order Neutral Citation : yes/no grs/tri

https://www.mhc.tn.gov.in/judis

W.A.No.2589 of 2022

T.RAJA, ACJ., AND D.BHARATHA CHAKRAVARTHY, J.,

grs/tri

W.A.No.2589 of 2022 and C.M.P.Nos.20459 and 20449 of 2022

12.01.2023

https://www.mhc.tn.gov.in/judis