KISHOR BANDEKAR Vs. MAHESH CANDOLKAR

JUDGEMENT

(1.) The present appeal is directed against judgment dtd. 2/6/2023 passed by the learned Single Judge in W.P.(C) 15097/2021, upholding the order dtd. 14/12/2021 passed by Appellate Authority of All-India Chess Federation, New Delhi ["AICF"].

(2.) Brief facts leading to the filing of the present appeal are as follows:

(3.) Mr. Nikhil Nayyar, Senior Counsel for Appellants, raised the following grounds of challenge: