BADMINTON ASSOCIATION OF INDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard the learned senior counsel Sri.K.N.Phanindra for learned counsel Sri.Dilli Rajan for Sri.Subba Reddy.K.N., for appellant, learned senior counsel Sri.Udaya Holla for Sri.Lomesh Kiran, learned counsel for respondent No.2 and learned senior counsel Sri.Srinivasan Raghavan.V., for Sri.Lomesh Kiran, learned counsel for respondent Nos.3 and 4.

(2.) This writ appeal is against interim order passed by the learned Single Judge in W.P.No.15525/2023, which reads as follows:

(3.) Learned senior counsel Sri.k.N.Phanindra for appellant-Association would submit that learned Single Judge permitted the players who are members of the appellant-Association to participate in the tournament to be conducted by the second respondent herein contrary to Bye-laws of the appellant-Association as well as Badminton World Federation Regulations (BWF). It is submitted that the members affiliated to the appellant- Association cannot participate in the unrecognized tournament. The tournament to be conducted by the second respondent herein is not recognized by the Badminton Association of India (BAI). Learned senior counsel inviting attention of this Court to the Regulations of the Badminton World Federation, submits that if any player and member of the BWF participate in the unrecognized tournament, they would attract sanctions in terms of Bye-laws of BWF as well as BAI.