KARNATAKA AMATEUR Vs. MANJE GOWDA

JUDGEMENT

(1.) Both these petitions are filed by M/s Karnataka Amateur Boxing Association, but by different bodies, who claimed to be the Managing Committee of the said Association. Therefore, they are taken up together and considered by this Court by common order.

(2.) For the sake of convenience, the facts in W.P.No.4342/2023 could be narrated.

(3.) Heard the learned counsel Sri.Bipin Hegde, appearing for the petitioner and the learned CGC, Smt.Sarojini Muthanna K., appearing for respondent No.1 in W.P.No.4342/2023 and the learned counsel Smt.Samruddhi N. Bhatkal, appearing for the petitioners and the learned HCGP Sri.Kiran Kumar, appearing for respondent Nos.14 to 16 in W.P.No.25076/2022.