MOHD AZHARUDDIN Vs. K.JHON MANOJ

JUDGEMENT

(1.) This Writ Appeal is filed challenging order of the learned Single Judge dt.07-09-2021 in I.A.No.4 of 2021 in W.P.No.15310 of 2021.

(2.) The said Writ Petition was filed by the 1st respondent, who is the Vice President of the Hyderabad Cricket Association (the 2nd respondent), a Society governed by the Telangana Societies Registration Act, 2001 (for short 'the Act '), challenging order dt.04.07.2021 passed by the 3rd respondent, a former Judge of the Supreme Court of India in his capacity as Ombudsman of the 2nd respondent.

(3.) The 3rd respondent, on the basis of two complaints filed, one by the 2nd respondent against the Respondent No.s 1 and 4 to 7, and another by the appellant, who is President of the 2nd respondent Association against a show cause notice issued to him by Respondent No.s 1 and 4 to 7 passed orders on 04.07.2021