The Manipur Fencing Association vs Fencing Association Of India
2021 Latest Caselaw 77 Mani

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                      IN THE HIGH COURT OF MANIPUR
                                AT IMPHAL
                              (Video Conference)

W.P. (C) No. 118 of 2020
The Manipur Fencing Association                  ...Petitioner(s)

        Vs.
Fencing Association of India                     ...Respondent(s)
        With
M.C.(W.P.(C)) No. 53 of 2021 &
W.P. (C) No. 537 of 2020

                            B E F O R E
                  HON'BLE MR. JUSTICE KH. NOBIN SINGH
                                 O R D E R

18-03-2021

Heard Shri M. Devananda, learned counsel appearing for the petitioner; Shri Ruchir Mishra and Shri Sharan Dhulia, learned counsels appearing for the Fencing Association of India and Shri Lenin Hijam, learned Addl. Advocate General appearing for the State respondent.

Hearing concluded.

Judgment reserved.

Till the pronouncement of the judgment and order by this court, the order dated 05-03-2021 passed by this court may be complied with by all the stakeholders in the interest of the sports person of Manipur.

Copies of this order shall be sent to the counsels appearing for the parties through their WhatsApp/e-mail.

JUDGE Devananda

MAYANG Digitally by signed

LAMBAM MAYANGLAMBA M CHANU CHANU NANDINI Date: 2021.03.18 NANDINI 15:54:32 +05'30'