Supreme Court - Daily Orders
M/S The Hyderabad Cricket Association vs M/S Charminar Cricket Club on 15 September, 2023
Bench: Sanjay Kishan Kaul, Sudhanshu Dhulia
1
SLP (C) No(s). 6779/2021 & CONNTED MATTERS
ITEM NO.28 COURT NO.2 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 6779/2021
(Arising out of impugned final judgment and order dated 06-04-2021
in CRP No. 117/2021 passed by the High Court For The State Of
Telangana At Hyderabad)
M/S THE HYDERABAD CRICKET ASSOCIATION Petitioner(s)
VERSUS
M/S CHARMINAR CRICKET CLUB & ANR. Respondent(s)
(Mr. Santosh Krishnan, AOR has filed appearance on behalf of the
Single Member Committee.
IA No. 183293/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 192397/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 158427/2021 - CLARIFICATION/DIRECTION
IA No. 192406/2022 - INTERVENTION/IMPLEADMENT
IA D. NO. 187898/2023 – INTERVENTION/IMPLEADMENT
IA D. NO. 187899/2023 - APPROPRIATE ORDERS/DIRECTIONS
WITH
SLP(C) No. 16526/2021 (XII-A)
IA No. 12837/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA NO.92506/2023 – FOR DIRECTIONS
IA NO.164838/2023 – FOR SETTING ASIDE ORDER DATED 31.07.2023 PASSED
BY SINGLE MEMBER COMMITTEE AND APPLICATION FOR DIRECTIONS
SLP(C) No. 6819/2021 (XII-A)
SLP(C) No. 16628/2021 (XII-A)
Date : 15-09-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Santhosh Krishnan, AOR
Ms. Deepshikha Sansanwal, Adv.
Mr. Prakhar Sharma, Adv.
Signature Not Verified
Ms. Anu Gupta, AOR
Digitally signed by
ASHA SUNDRIYAL
Date: 2023.09.18
17:08:55 IST
Reason:
Mr. Avishkar Singhvi, Adv.
Mr. Vinay P Tripathi, Adv.
Mr. B. Shravanth Shanker, AOR
Mr. Rahul Jajoo, Adv.
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SLP (C) No(s). 6779/2021 & CONNTED MATTERS
Ms. Tatini Basu, AOR
Mr. Kumar Shashank, Adv.
Ms. Nitipriya Kar, Adv.
Mr. Bharat J Joshi, Adv.
Mr. Siddharth Dave, Sr. Adv.
Ms. Shreyasi Kunwar, AOR
Ms. Preeti Pawar, Adv.
Mr. Ravindra Vikram, Adv.
For Respondent(s) Mr. Rakesh Kumar Khanna, Sr. Adv.
Mr. Ashutosh Dubey, AOR
Mr. Abhishek Chauhan, Adv.
Mr. Ashutosh Dubey, Adv.
Mrs. Rajshri Dubey, Adv.
Mr. H. B. Dubey, Adv.
Mr. Amit P Shahi, Adv.
Mr. Amit Kumar, Adv.
Mr. Gaurav Yadav, Adv.
Mr. Aman Bajpai, Adv.
Ms. Ramya Khanna, Adv.
Mr. Anjan Dutta, Adv.
Mr. Aman H. Bajpai, Adv.
Mr. Shashi Bhushan Kumar, AOR
Mr. Avishkar Singhvi, Adv.
Mr. Vinay P Tripathi, Adv.
Mr. B. Shravanth Shanker, AOR
Mr. Rahul Jajoo, Adv.
Mr. Gaichangpou Gangmei, AOR
Mr. Arjun D. Singh, Adv.
Mr. Yashvir Kumar, Adv.
Ms. Lothungbeni T. Lotha, Adv.
Impleadment Mr. Dama Seshadri Naidu, Sr. Adv.
Mr. Byrapaneni Suyodhan, Adv.
Ms. Tatini Basu, AOR
UPON hearing the counsel the Court made the following
O R D E R
IA No. 183293/2023 - APPROPRIATE ORDERS/DIRECTIONS This application has been filed on behalf of the Single Member Committee presided over by Hon’ble Justice L. Nageswara Rao (Retired Judge of this 3 SLP (C) No(s). 6779/2021 & CONNTED MATTERS Court) appointed vide order dated 14.02.2023.
It appears that contrary to the intent of our order to put an end to the mess which was going on, in the process of working of the Single Member Committee and in appointing one Mr. Sampath Kumar to assist him in the election process, various parties have been approaching the High Court and seeking different orders. Some proceedings have also been filed before the District Courts.
In our view, no such proceedings could have been initiated at all and if they have any grievance, the only remedy lays before this Court.
The result of the aforesaid is that we restrain the High Court and the District Courts from passing any order qua the working of the Single Member Committee and if orders have been passed, the same will not be given effect to.
It is made clear that these orders are specifically passed today in pursuance to our jurisdiction under Article 142 of the Constitution of India.
The application stands disposed of. IA No. 192406/2022 - INTERVENTION/IMPLEADMENT In view of the reference to the Single Member Committee, the application does not survive for consideration and the same stands disposed of. 4 SLP (C) No(s). 6779/2021 & CONNTED MATTERS REST OF THE APPLICATIONS List on 31.10.2023.
The pendency of any application before this Court will thus, not come in the way of the Single Member Committee in proceeding with the mandate to hold elections.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)