ALL INDIA FOOTBALL FEDERATION Vs. RAHUL MEHRA

JUDGEMENT

(1.) On 15/8/2022, AIFF received a communication intimating that the Bureau of FIFA Council had on 14/8/2022 taken a decision to suspend AIFF from the membership of FIFA.

(2.) The immediate impact of the decision, as indicated by the Union of India is that:

(3.) In response to the communication from FIFA, the Union Government held discussions on 15/8/2022 following which, an email dtd. 16/8/2022 was received from FIFA. This was adverted to in the order dtd. 17/8/2022 passed by this Court. A further meeting took place on 18/8/2022 between the Union Government and FIFA, in pursuance of which FIFA addressed a communication dtd. 18/8/2022.