Supreme Court - Daily Orders
Board Of Control For Cricket vs Cricket Aasociation Of Bihar . on 1 May, 2018
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CONTEMPT PETITION (CIVIL) No. 970/2018
IN
CIVIL APPEAL No. 7645/2011
CRICKET ASSOCIATION OF BIHAR, PATNA Appellant
VERSUS
AMITABH CHOUDHARY & ORS. Respondents
O R D E R
Heard Mr. Ajit Kumar Sinha, learned senior counsel appearing for the petitioner and Mr. Gopal Subramanium, learned Amicus Curiae. Mr. Gopal Subramanium, assured that the State of Bihar shall be conferred with all the benefits to play matches of the Ranji Trophy Season commencing from the month of September, 2018. The said position is accepted by Mr. Parag P. Tripathi and Mr. C.U. Singh, learned senior counsel appearing for the Committee of Administrators.
In view of the aforesaid, nothing survives in this contempt petition and the same is accordingly disposed of. Contempt Petition (Civil) No. 46/2017 in Civil Appeal No. 4235/2014 Signature Not Verified Digitally signed by DEEPAK GUGLANI Mr. Chetan Wahi, learned counsel appearing for the Date: 2018.05.03 10:53:18 IST Reason: petitioner prays for withdrawal of the present contempt petition, as it has become infructuous. 2 The prayer is allowed. The contempt petition stands disposed of as withdrawn.
Pending interlocutory applications, if any, shall stand disposed of.
..................CJI [Dipak Misra] ....................J. [A.M. Khanwilkar] ....................J. [Dr. D.Y. Chandrachud] New Delhi;
May 1, 2018.
3 ITEM NOS.32+13 COURT NO.1 SECTION III S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No. 4235/2014 BOARD OF CONTROL FOR CRICKET & ORS. Appellants VERSUS CRICKET AASOCIATION OF BIHAR & ORS. Respondents WITH
C.A. No. 4236/2014 (III) C.A. No. 1155/2015 (III) W.P.(C) No. 46/2017 (PIL-W) CONMT.PET.(C) No. 47/2017 In C.A. No. 4235/2014 CONMT.PET.(C) No. 46/2017 In C.A. No. 4235/2014 (III) W.P.(C) No. 287/2017 (PIL-W) CONMT.PET.(C) No. 959/2017 in C.A. No. 1155/2015 (III) CONMT.PET.(C) No. 1835/2017 in C.A. No. 4235/2014 (III) (FOR ADMISSION) CONMT.PET.(C) No. 970/2018 in C.A. No. 7645/2011 (FOR ADMISSION) Date : 01-05-2018 This matter was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD Mr. Gopal Subramanium, Sr. Adv./A.C. For Appellants Mr. Parag P. Tripathi, Sr. Adv. Mr. Chandra Uday Singh, Sr. Adv. Ms. Gauri Rasgotra, Adv. Mr. Indranil Deshmukh, Adv. Mr. Adarsh Saxena, Adv. Mr. Raunak Dhillon, Adv. Mr. Vikash Kumar Jha, Adv. Mr. Rishav Kapur, Adv.
Mr. Rishi Gautam, Adv.
for M/s. Cyril Amarchand Mangaldas, AOR Mr. Ajit Kumar Sinha, Sr. Adv. Mr. Vikas Mehta, AOR Mr. B. Mithun Shashank, Adv. Mr. Chandra Shekar Verma, Adv.
Mr. Chetan Wahi, Adv.4
Mr. Pai Amit, Adv.
Mr. Venkita Subramoniam T.R., AOR Ms. Rahat Bansal, Adv.
Ms. Pankhuri Bhardwaj, Adv.
Mr. M.P. Vinod, AOR Mr. K.K. Mohan, AOR Mr. Pratik R. Bombarde, AOR Mr. Senthil Jagadeesan, AOR Mr. Nirnimesh Dube, AOR Mr. Abhishek Singh, AOR Mr. Gagan Gupta, AOR Mr. Rauf Rahim, AOR For Respondents/ Applicants Mr. Tushar Mehta, Sr. Adv./ASG Ms. Neela Gokhale, Adv. Ms. Shradha Agrawal, Adv. Mr. Ilam Paridi, Adv.
Ms. Kamakshi S. Mehlwal, AOR Mr. Tushar Mehta, ASG Mr. R. Balasubramanian, Adv. Mr. Abhinav Mukherjee, Adv. Mr. Santosh Kumar Vishwakarma, Adv. Mr. Prabhas Bajaj, Adv. Mr. Mukesh Kumar Maroria, AOR Mr. Ravindra Srivastava, Sr. Adv. Mr. Pai Amit, AOR Ms. Pankhuri Bhardwaj, Adv. Ms. Ruchi Sahay, Adv.
Mr. Rana Mukherjee, Sr. Adv. Mr. Deeptakirti Verma, AOR Ms. Neha Sharma, Adv.
Mr. Puneet Bali, Sr. Adv. Mr. Gunjan Rishi, Adv.
Mr. Vivek Aggarwal, Adv. Mr. Rajiv Singh, Adv.
Mr. Keshav Mohan, Adv.
Mr. Gaurav Kejriwal, AOR Mr. Kabir Ghosh, Adv.
Mr. R. Chandrachud, AOR 5 Mr. Nitin Thukral, Adv. Mr. Karan Sharma, Adv.
Mr. Hrishikesh Baruah, AOR Mr. Hemant P., Adv.
Mr. Balaji Srinivasan, AOR Mr. Abhishek Bharti, Adv. Ms. Vaishnavi Subramanium, Adv. Ms. Partiksha Mishra, Adv. Ms. Garima Jain, Adv.
Ms. Pallavi Sengupta, Adv. Ms. Lakshmi Rao, Adv.
Mr. M. Yogesh Kanna, AOR Mrs. Sujatha Bagadhi, Adv.
Mr. Azim H. Laskar, Adv. Mr. Sachin Das, Adv.
Mr. Chandra Bhushan Prasad, AOR Mr. Yelamanchili Shiva Santosh Kumar, Adv. Mr. Tarun Gupta, Adv.
Mr. Amol Chitale, Adv.
Mrs. Pragya Baghel, AOR Mr. Ashwin Shanker, Adv. Ms. Liz Mathew, AOR Mr. Nikhil Nayyar, Adv. Mr. N. Sai Vinod, Adv.
Mr. Dhananjay Baijal, Adv. Ms. Smriti Shah, Adv.
Mr. Divyanshu Rai, Adv.
Ms. Uttara Babbar, Adv. Ms. Akanksha Choudhary, Adv. Ms. Bhavana Duhoon, Adv.
Mr. Gaichangpou Gangmei, AOR Ms. Rashmi Singh, AOR Mr. Venkita Subramoniam T.R., AOR Ms. Manju Sharma, AOR Mr. Gaurav Sharma, AOR Mr. A.S. Bhasme, AOR Mr. E.C. Agrawala, AOR Mr. Raghavendra S. Srivatsa, AOR 6 Mr. Shree Pal Singh, AOR Mr. Anish R. Shah, AOR Mr. Praveen Swarup, AOR Mr. Anshuman Ashok, AOR Mr. V.K. Biju, AOR Mr. K.K. Mohan, AOR Mr. Rajiv Nanda, AOR Mr. Sarvesh Singh, AOR Mr. Chirag M. Shroff, AOR Mr. Gagan Gupta, AOR Ms. Sonia Mathur, AOR Mr. Ritesh Kumar Chowdhary, AOR Mr. Rameshwar Prasad Goyal, AOR Mr. Santosh Mishra, AOR Mr. Gaurav Sharma, AOR Ms. Tamali Wad, AOR Mr. Vikas Singh Jangra, AOR Mr. Rahul Pratap, AOR M/s. Cyril Amarchand Mangaldas, AOR Mr. Shreekant N. Terdal, AOR Mr. Tushar Mehta, Sr. Adv./ASG Mr. Siddharth Garg, Adv. Mr. Snehasish Mukherjee, AOR Mr. Pragyan Sharma, Adv. Mr. Shikhar Garg, Adv.
Mr. P.V. Yogeswaran, Adv.
Mr. Aditya Verma, Adv.
Mr. Raghenth Basant, Adv. Mr. Santosh Kumar - I, AOR Mr. Ranjit B. Raut, Adv. Mrs. Bina Gupta, AOR Mr. Amol Chitale, Adv.
Mr. Nirnimesh Dube, AOR 7 UPON hearing the counsel the Court made the following O R D E R CONMT.PET.(C) No. 970/2018 in C.A. No. 7645/2011 The Contempt Petition is disposed of in terms of the signed order.
Pending interlocutory applications, if any, shall stand disposed of.
Contempt Petition (Civil) No. 46/2017 in Civil Appeal No. 4235/2014 The Contempt Petition is disposed of as withdrawn.
Pending interlocutory applications, if any, shall stand disposed of.
C.A. Nos. 4235/2014, 4236/2014 and 1155/2015, W.P.(C) Nos. 46/2017 and 287/2017 and Contempt Petition (C) Nos. 47/2017, 959/2017 and 1835/2017 A draft Constitution meant for the B.C.C.I. and its Office Bearers has been filed on 27.10.2017. Suggestions to the same by various State Cricket Associations have also been filed and the same have been attached to the draft Constitution. The draft Constitution shall be finalized by this Court.
In the meantime, if any State Cricket Association intends to file any further suggestion, they may submit the same in bullet points to Mr. Gopal Subramanium, learned Amicus Curiae, who shall compile the suggestions and file it before this Court within three days.
It is hereby made clear that the draft Constitution approved by this Court shall not be debated upon and shall stand finalized, only subject to the determination made in the application(s) for recall 8 of the primary judgment, pending adjudication before this Court.
Let the matter be listed on 11.5.2018.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar (signed order is placed on the file)