MAHARASHTRA STATE WRESTLING ASSOCIATION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On 9/3/2024 (2nd Saturday), the Court Shirastedar was informed that the Petitioner desires to move this Petition for an urgent hearing. The Petition has been filed through E-filing mode. Since 9/3/2024 was a second Saturday (holiday) and the Petition was filed in the evening, the scrutiny is yet to be done. Upon information from the Court Shirastedar, we decided to hold a Court hearing today at 10.30 a.m., though it is a Sunday.

(2.) The Petitioner / Maharashtra State Wrestling Association, Pune has preferred this Petition through it's Vice President Shri Dayanand Ramchandra Bhakt. The affidavit in support of this Petition was sworn on 9/3/2024.

(3.) We have considered the extensive submissions of the learned Advocate for the Petitioner and the learned Govt.Pleader, who has made himself available on a Holiday, on behalf of Respondent Nos. 1 to 4.