Supreme Court - Daily Orders
Board Of Control For Cricket vs Cricket Association Of Bihar on 10 April, 2017
Bench: Dipak Misra, A.M. Khanwilkar, D.Y. Chandrachud
CA 4235/2014
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ITEM NO.301 COURT NO.2 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No.53/2017 in Civil Appeal No.4235/2014
BOARD OF CONTROL FOR CRICKET Appellant(s)
VERSUS
CRICKET AASOCIATION OF BIHAR & ORS. Respondent(s)
(With appln. (s) for impleadment and directions and intervention
and modification of Court's order and permission to implead the
name of applicant and recalling the Court's order )
Date : 10/04/2017 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Mr. Gopal Subramaniam, Sr. Adv., A.C.
Mr. Santosh Krishnan, Adv.
Mr. Ankur Kashyap, Adv.
Mr. Pavan Bhushan, Adv.
For Appellant(s) Mr. Chandra Uday Singh, Sr. Adv.
Ms. Gauri Rasgotra, Adv.
Mr. Adarsh Saxena, Adv.
Mr. Raunak Dhillon, Adv.
Mr. Vikash Kumar Jha, Adv.
for M/s. Cyril Amarchand Mangaldas
Mr. Gagan Gupta, AOR
Mr. Vikas Mehta, AOR
Mr. Rajat Sehgal, Adv.
Ms. Anushree Menon, Adv.
Ms. Ankita
Signature Not Verified
Digitally signed by
GULSHAN KUMAR
ARORA
Mr. Venkita Subramoniam T. R., AOR
Date: 2017.04.11
16:18:52 IST
Reason:
Mr. K. K. Mohan, AOR
Mr. M. P. Vinod, AOR
CA 4235/2014
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Mr. A. Subba Rao, AOR
For Respondent(s) Mr. Senthil Jagadeesan, AOR
Mr. Kapil Sibal, Sr. Adv.
Mr. P.R. Raman, Sr. Adv.
Mr. Amol Chitale, Adv.
Mr. Nirnimesh Dube, AOR
Mr. Gagan Gupta, AOR
Mr. Chirag M. Shroff, AOR
Ms. Rashmi Singh, AOR
Mr. Venkita Subramoniam T.R., AOR
Mr. Jayant Bhushan, Sr. Adv.
Mr. Amit A. Pai, Adv.
Ms. Manju Sharma, AOR
Mr. Gaurav Sharma, AOR
Ms. Sonia Mathur, AOR
Mr. A. S. Bhasme, AOR
Mr. Mahesh Agarwal, Adv.
Mr. Abhinnav Agrawal, Adv.
Mr. Raghav Dwivedi, Adv.
Mr. E. C. Agrawala, AOR
Mr. Raghavendra S. Srivatsa, AOR
Mr. B.K. Sampath Kumar, Adv.
Mr. Balaji Srinivasan, AOR
Mr. Abhishek Bharti, Adv.
Ms. Vaishnavi Subrahmanyam, Adv.
Ms. Pratiksha Mishra, Adv.
Ms. Srishti Govil, Adv.
Mr. Mayank Kshirsagar, Adv.
Mr. Anish R. Shah, AOR
Mr. Maninder Singh, ASG
Ms. Diksha Rai, Adv.
Mr. R. Balasubramoniam, Adv.
Mr. Akshay Amritanshu, Adv.
Mr. Rohit Rathi, Adv.
Mr. Mukesh Kumar Maroria, AOR
CA 4235/2014
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Mr. Shreekant N. Terdal, AOR
Mr. Praveen Swarup, AOR
Ms. Liz Mathew, AOR
Mr. Anshuman Ashok, AOR
Ms. Neela Gokhale, Adv.
Mr. Anvesh Verma, Adv.
Ms. Kamakshi S. Mehlwal, AOR
Mr. V. K. Biju, AOR
Mr. P.R. Raman, Sr. Adv.
Mr. Amol Chitale, Adv.
Ms. Pragya Baghel, AOR
Mr. Kapil Sibal, Sr. Adv.
Mr. P.R. Raman, Sr. Adv.
Mr. Amol Chitale, Adv.
Mr. Nirnimesh Dube, AOR
Mr. Shree Pal Singh, AOR
Mr. Tushar Mehta, Sr. Adv.
Mr. Siddharth Garg, Adv.
Mr. Snehasish Mukherjee, AOR
Mr. K. K. Mohan, AOR
Mr. Santosh Krishnan, AOR
Mr. Rajiv Nanda, AOR
M/s. Cyril Amarchand Mangaldas
Mr. Hari Shankar K., AOR
Mr. Vipin Nair, AOR
Mr. Rahul Pratap, AOR
Mr. Mishra Saurabh, AOR
Mr. Deeptakirti Verma, AOR
Mr. M. Yogesh Kanna, AOR
Mr. Vikas Singh Jangra, AOR
CA 4235/2014
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Ms. Tamali Wad, AOR
Ms. Pooja Dhar, AOR
Mr. Gaurav Kejriwal, AOR
Mr. Aditya Soni, Adv.
Mr. R.P. Goyal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. No.53/2017 in CA No.4235/2014 This is an application for modification/rectification of the order dated 24.3.2017. Vide order dated 24.3.2017, this Court had permitted the “Pondicherry Cricket Association” to submit a representation to the Committee of Administrators with a stipulation that the said representation shall be decided by the Committee within four weeks therefrom.
It is submitted by Mr. Jayant Bhushan, learned senior counsel appearing for the applicant that the description to the effect “Pondicherry Cricket Association”, had been wrongly mentioned and it should be “Cricket Association of Pondicherry”. Regard being had to the said submission, the earlier order is rectified to the effect that the “Cricket Association of Pondicherry” is granted liberty to submit a representation to the Committee within two weeks from today which shall be considered by the Committee of Administrators within two weeks from the receipt of the representation.
The I.A. stands disposed of.
CA No.4235 of 2014The Committee of Administrators has submitted its third report dated 6.4.2017. It has prayed for clarification and sought the following directions :-
CA 4235/2014 5(a) issue appropriate directions relating to whether the First FAQs and the Second FAQs (especially FAQ No. 2 of the Second FAQs) from part of the reforms that the Committee of Administrators is required to implement;
(b) issue appropriate directions relating to whether persons who are disqualified from being office bearers of a State Association are nevertheless entitled to attend any Special General meeting or Annual General Meeting of the BCCI as nominees/representations of a State Association;
(c) issue appropriate directions relating
to whether persons who are disqualified
from being office bearers of the BCCI
may nevertheless be appointed to
represent the BCCI at the International
Cricket Council;
(d) issue appropriate directions regarding whether State Associations that have not complied with the orders dated October 7, 2016 and October 21, 2016 passed by this Hon'ble Court are nevertheless entitled to participate in any Special General Meeting or Annual General Meeting of the BCCI and send their nominees/representatives to attend the same; and
(e) pass such other or further orders as this Hon'ble Court deems appropriate in the facts and circumstances.” It is submitted by Mr. C.U. Singh, learned senior counsel appearing on behalf of the Committee of Administrators which includes CEO of the BCCI that the Committee requires directions of this Court whether any one who is not eligible by virtue of his age or other disqualifications that have been postulated by the principal judgment of this Court can be nominated by the BCCI to ICC or by the State Associations. This is a matter to be debated.CA 4235/2014 6
It is also accepted by Mr. Gopal Subramonium, learned Amicus Curiae that the matter can be posted some time before the ICC meets so that the controversy is put to rest.
Having heard learned counsel for the parties, we direct that the matter be listed at 3.00 p.m. on 17.4.2017.
If any meeting is held in the meantime, needless to say, it shall be subject to our further adjudication on the prayer or directions made by the Committee of Administrators.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master