LAWS(DLH)-2021-1-205

DELHI CAPITAL BADMINTON ASSOCIATION Vs. UNION OF INDIA

Decided On January 12, 2021
Delhi Capital Badminton Association Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) This hearing has been done by video conferencing.

(2.) The present petition concerns the election of the Delhi Capital Badminton Association (hereinafter, "DCBA"), which is affiliated with the Badminton Association of India (hereinafter, "BAI").

(3.) The BAI is a registered sports federation for the sport of badminton in India, under which all the state associations function. Various disputes have arisen between two factions within the DCBA, one consisting of the erstwhile Secretary - Mr. S.P. Singh Dhillon and one consisting of the present Secretary Mr. A.K. Mittal. The elections for the various posts of the New Executive Committee of DCBA which were scheduled for December, 2020 have not been held. A dispute has arisen that 10 candidates were elected unopposed.