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Dr Subramanian Swamy vs Board Of Control For Cricket In India on 22 October, 2018

Bench: Chief Justice, Sanjay Kishan Kaul

     ITEM NO.4                           COURT NO.1                     SECTION PIL-W

                               S U P R E M E C O U R T O F           I N D I A
                                       RECORD OF PROCEEDINGS

                             Writ Petition(s)(Civil)       No(s).    645/2017

     DR SUBRAMANIAN SWAMY                                                 Petitioner(s)

                                                  VERSUS

     BOARD OF CONTROL FOR CRICKET IN INDIA                                Respondent(s)

     (IA No.88052/2017-APPROPRIATE ORDERS/DIRECTIONS )

     Date : 22-10-2018 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE SANJAY KISHAN KAUL


     For Petitioner(s)              Dr. Subramanian Swamy
                                    In-person

     For Respondent(s)              Dr. Abhishek Manu Singhvi, Sr. Adv.
                                    Mr. Parag P. Tripathi, Sr. Adv.
                                    Ms. Gauri Rasgotra, Adv.
                                    Mr. Sumit Attri, Adv.
                                    Mr. Vikash Kumar Jha, Adv.
                                    Ms. Nikitha Shenoy, Adv.
                                    M/S. Cyril Amarchand Mangaldas, AOR

                          UPON hearing the petitioner/applicant-in-person
                                     the Court made the following
                                             O R D E R

It is stated by Shri Subramanian Swamy, petitioner/applicant-in-person that the prayer(s) made in this application have become infructuous. We order accordingly.

I.A. No.88052 of 2017 is dismissed in the above terms.

Reason: (NEETU KHAJURIA) (ASHA SONI) COURT MASTER ASSISTANT REGISTRAR