KARTAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) MANMOHAN , J: (Oral) 1. In a writ petition filed by Punjab Wrestling Association being W.P.(C) 2932/2013, this Court with consent of parties, had directed fresh election of the Executive Council of Punjab Wrestling Association on 25th May, 2014 under the supervision of retired Mr. Justice S.N. Dhingra.

(2.) TODAY , with consent of parties, the Expulsion Resolution dated 23rd April, 2013 passed by the General Council of Wrestling Federation of India whereby the petitioner was expelled for six years is set aside.

(3.) MR . Justice S.N. Dhingra is directed to decide the said allegations and submit his report to the General Council of Wrestling Federation of India as expeditiously as possible preferably within a period of three months.