MANIPUR OLYMPIC ASSOCIATION Vs. TRIATHLON ASSOCIATION OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. B.P. Sahu, learned Counsel of the appellants and Mr. Ibotombi Singh, Ld. Senior Counsel for the Respondent.

(2.) THE present writ appeal has been preferred against the judgment and order dated21.2.2013 passed by the Ld. Single Judge in Writ Petition No. 84 of 2013 by which the Ld. Single Judge directed the respondents, the appellants herein, to issue notice for holding the postponed Annual General Meeting and election of office bearers and members of the Executive Council of the Manipur Olympic Association within two weeks.

(3.) THAT being aggrieved by the aforesaid order passed by the Ld. Single Judge, the appellants, who were the respondents in the writ petition preferred a review petition, being Review Petition No. 4 of 2013 which was dismissed by the Ld Single Judge on 21.3.2013 holding that no case had been made out for review of the order passed.Thereafter, the present writ appeal was filed by the appellants and on refusal to grant stay of the operation of the impugned judgment, the appellants had approached the Supreme Court by filing a Special Leave Petition which was dismissed on 23.9.2013 with the observation that all contentions of the petitioners are kept open to be agitated in the writ appeal which is pending before the High Court.