RAVIPREET SINGH Vs. NATIONAL RIFLE ASSOCIATION OF INDIA

JUDGEMENT

(1.) THE petitioner has filed the instant petition under Section 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the said "Act ") seeking the following reliefs:

(2.) THE case of the petitioner is that the petitioner is a life member of the respondent Association. The respondent is the Sole Body In-charge of developing the discipline of shooting in India and has been given Government Patronage as well as recognition who has its Constitution which provides for arbitration clause.

(3.) THE petitioner is one of the members and is a resident of Sangroor, Punjab. It is contended that it was incumbent upon the respondent Nos.2 and 3 to state as to the manner of the election to be held as well as to provide complete schedule inasmuch as it was important for them that they should have given a complete schedule for the elections to be held on 4th March, 2013 for "Wild Life Association of India " in a similar manner as has been done by them for the elections to be conducted on 6th April, 2013.