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Delhi HC Dismisses Appeal of Specially-Abled Tennis Player for Participating in Deaflympics - (06 Apr 2022)

CIVIL

Delhi High Court has dismissed the appeal filed by a specially-abled tennis player that seeks to participate as a substitute player in the Deaflympics to be held at Brazil in May 2022. The Court has ruled that there is no vested right to claim that appellant should form part of the contingent in the event.

Tags : DELHI HIGH COURT   DEAFLYMPICS   SPECIALLY-ABLED TENNIS PLAYER   BRAZIL   MAY 2022   VESTED RIGHT  

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