INDIAN TRIATHLON FEDERATION Vs. INDIAN OLYMPIC ASSOCIATION

JUDGEMENT

(1.) The plaintiff has filed this suit for the following reliefs:

(2.) The learned Senior Counsel Mr. Kapil Sibbal for the plaintiff submits that once there is a decree by a Competent Court declaring a particular person to be the President which has become final the first defendant-Indian Olympic Association cannot put any fetters on its functioning and it will be open to the plaintiff Federation to participate in the National Games and under the guise of the letter dated 6.5.97 by appointment of ad hoc Committee the first defendant cannot interfere with the functioning of the Federation and its participation in the National Games.

(3.) The learned Senior Counsel Mr. Sibbal also referred to the order passed by the Supreme Court on 8.11.96 wherein the Supreme Court had referred to bye-law 19 Clauses 1, 2 and 3 in and by which the Arbitration Board had to be constituted by the Association.