Chandigarh Horse Riders Society Chandigarh vs Equestrian Federation Of India Through Secretary General & Ors.

MANMOHAN, ACJ: (ORAL)

Allowed, subject to all just exceptions.

Accordingly, the applications stand disposed of.

Keeping in view the fact that Paris Olympics is round the corner, learned counsel for the parties after extensive arguments and without prejudice to their rights and contentions agree that till the learned Single Judge disposes of the writ petitions being W.P.(C) 10342/2019 and W.P.(C) 5989/2022, the Executive Committee constituted pursuant to EFI elections held in November, 2019 be reinstated. The list of members of the Executive Committee of EFI as on 18^th December, 2019 is reproduced herein below:-

Learned senior counsel for the appellant states that Ms. Vanita Malhotra and Lt. Col. Raj Sangram Singh were then co-opted in the Executive Committee of the EFI, as ex-officio members without any right to vote due to the positions then held, by them, in the Athletes Commission. He states however, they have since demitted offices and currently Lt. Col. Ashish Malik is the Chairperson and Maj. Ritika Dahiya is the Vice Chairperson, of the Athletes Commission. He states that it may therefore be directed that Lt. Col. Ashish Malik and Maj. Ritika Dahiya will be part of the Executive Committee in place of Ms. Vanita Malhotra and Lt. Col. Raj Sangram Singh.

Accordingly, the Executive Committee constituted pursuant to EFI elections held in November, 2019, and as it existed on 18^th December, 2019, is reinstated with the modification that Lt. Col. Ashish Malik and Maj. Ritika Dahiya are co-opted in place of Ms. Vanita Malhotra and Lt. Col. Raj Sangram Singh respectively. And, the impugned order dated 21^st May, 2024 is suspended till the learned Single Judge disposes of the writ petitions being W.P.(C) 10342/2019 and W.P.(C) 5989/2022. This Court once again clarifies that the aforesaid interim arrangement has been made in view of the impending Paris Olympics, 2024.

Since the matter has been pending before the learned Single Judge for some time and the matter requires expeditious disposal, the Registry is directed to list the aforesaid two writ petitions^{11.W.P.(C) 10342/2019 and W.P.(C) 5989/2022} alongwith W.P.(C) 10783/2022 and W.P.(C) 2036/2022 before Hon’ble Mr. Justice Sanjeev Narula. For this purpose, list the matter before Hon’ble Mr. Justice Sanjeev Narula on 2^nd July, 2024. This Court clarifies that the rights and contentions of all the parties are left open. With the aforesaid directions, the present appeals and applications are disposed of.