ALL INDIA FOOTBALL FEDERATION Vs. RAHUL MEHRA

JUDGEMENT

(1.) Application for intervention [IA 52826 of 2022] is allowed.

(2.) By an interim order dtd. 10/11/2017, a Committee of Administrators["CoA"] (also described as Ombudsmen), was constituted for (i) formulating the Constitution of the All India Football Federation ["Federation"] in consonance with the National Sports Code and the Model Guidelines; (ii) ensuring the constitution of the Executive Committee and for holding elections.

(3.) The CoA has sought the permission of the Court to submit its report. Mr Samar Bansal, counsel appearing on behalf of CoA submits that before the report was finalized, the CoA circulated the draft report to the constituent units to elicit responses. The report has been finalized after taking into consideration the responses which were received.