Supreme Court - Daily Orders
Board Of Control For Cricket vs Cricket Association Of Bihar on 17 April, 2017
Bench: Dipak Misra, A.M. Khanwilkar, D.Y. Chandrachud
CA 4235/2014
ITEM NO.303 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
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 : 17/04/2017 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., (AC)
Mr. Santosh Krishnan, Adv.
Mr. Ankur Kashyap, Adv.
Mr. Pavan Bhushan, Adv.
For Appellant(s) Mr. P. Chidambaram, Sr. Adv.
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. Vikas Mehta, Adv.
Mr. Rajat Sahay, Adv.
Ms. Anushree, Adv.
Signature Not Verified
Mr. Gagan Gupta, AOR
Digitally signed by
GULSHAN KUMAR
ARORA
Mr. Chandrashekhar Verma, Adv.
Date: 2017.04.17
17:15:36 IST
Reason:
Mr. Venkita Subramoniam T. R., AOR
Mr. K. K. Mohan, AOR
CA 4235/2014 2
Mr. M. P. Vinod, AOR
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
Ms. Manju Sharma, AOR
Mr. Gaurav Sharma, AOR
Ms. Sonia Mathur, AOR
Mr. A. S. Bhasme, AOR
Mr. E. C. Agrawala, AOR
Mr. Raghavendra S. Srivatsa, AOR
Mr. Balaji Srinivasan, AOR
Mr. Abhishek Bharti, Adv.
Ms. Vaishnavi Subrahmanyam, Adv.
Ms. Pratiksha Mishra, Adv.
Mr. Anish R. Shah, AOR
Mr. Maninder Singh, ASG
Mr. R. Balasubramoniam, Adv.
Ms. Diksha Rai, Adv.
Mr. Akshay Amritanshu, Adv.
Ms. Aarti Sharma, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. Raj Bahadur Yadav, Adv.
Mr. Shreekant N. Terdal, AOR
Mr. Praveen Swarup, AOR
CA 4235/2014 3
Ms. Liz Mathew, AOR
Mr. Ashwani Kumar, Adv.
Mr. M.F. Philip, Adv.
Mr. Anshuman Ashok, AOR
Ms. Kamakshi S. Mehlwal, AOR
Mr. V. K. Biju, AOR
Mr. N. Livistion, Adv.
Mr. P.R. Raman, Sr. Adv.
Mr. Amol Chitale, Adv.
Ms. Pragya Baghel, AOR
Mr. Shree Pal Singh, AOR
Mr. Mukul Rohtagi, AG
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
Ms. Tamali Wad, AOR
Ms. Pooja Dhar, AOR
Mr. Gaurav Kejriwal, AOR
Mr. Puneet Bali, Sr. Adv.
CA 4235/2014 4
Mr. Gunjan Dishi, Adv.
Mr. Aditya Soni, Adv.
Mr. R.P. Goyal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
The only issue that is required to be decided today is who will represent the BCCI in the ICC meeting which is scheduled to be held on 24.04.2017.
In course of hearing, we have been apprised that Mr. Amitabh Chaudhary, who is presently the acting Secretary of the BCCI can be nominated to attend the meeting. At this juncture, it is also submitted that Mr. Rahul Johri, the Chief Executive Officer should accompany him and attend the meeting of the Chief Executive Officers.
Regard being had to the significance of representation of the BCCI in the said international body, i.e., ICC, it is directed that Amitabh Chaudhary shall represent the BCCI before the ICC and Mr. Rahul Johri shall accompany him and also attend the meeting of the Chief Executive Officers.
Let the matter be listed at 2.00 p.m. on 14.07.2017.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master