M. RAJEEV KUMAR Vs. KERALA FOOTBALL ASSOCIATION

JUDGEMENT

(1.) The original petition is filed, to set aside Ext.P7 order passed by the Arbitral Tribunal in I.A No.4/2023 in A.C 2/2021. The petitioners are the respondents 1 and 2 and the respondents are the claimant and the respondents 3 to 5 before the Tribunal.

(2.) The petitioners ' case is that, even though they had filed I.A No.4/2023 before the Tribunal, to permit them to hold an oral hearing for presentation of their evidence, by issuing summons to the Secretary of the Kerala Football Association and to examine him, the Arbitrator, by the impugned order, has held that the application cannot be allowed at the present stage. Ext.P7 order is erroneous and unsustainable in law. Hence the original petition.

(3.) Heard; Sri.Anoop Bhaskar, the learned counsel appearing for the petitioners, on admission.