SALCETE FOOTBALL CLUB Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) From time to time, this matter was posted at the end of the admission Board for the final hearing. Finally, the parties completed their pleadings and accordingly, this matter was finally heard on 6/9/2022 and 7/9/2022. On conclusion of the arguments, this matter was reserved for orders.

(3.) Accordingly, we formally issue the Rule in this Petition and make the rule returnable forthwith at the request of and with the consent of the learned Counsel for the parties.