Supreme Court - Daily Orders
Board Of Control For Cricket vs Cricket Aasociation Of Bihar . on 14 July, 2017
Bench: Dipak Misra, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.303 COURT NO.2 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(s). 4235/2014
BOARD OF CONTROL FOR CRICKET & ORS. Appellant(s)
VERSUS
CRICKET AASOCIATION OF BIHAR . & ORS. Respondent(s)
(ONLY SMC(CRL) No. 1/2017 in C.A. NO.4235 of 2014 with SMC(CRL) NO.
2/2017 IN C.A. NO. 4236/2014 WITH SMC(CRL) NO. 3/2017 IN C.A. NO.
1155/2015 TO BE LISTED ON 07.07.2017 and IA
No.55723/2017-INTERVENTION APPLICATION and IA
No.55731/2017-APPROPRIATE ORDERS/DIRECTIONS)
WITH
CONMT.PET.(C) No. 47/2017 In C.A. No. 4235/2014
CONMT.PET.(C) No. 46/2017 In C.A. No. 4235/2014
S.L.P.(C)...CC No. 4762/2017 (XII-A)
S.L.P.(C)...CC No. 4759/2017 (XII-A)
W.P.(C) No. 287/2017 (PIL-W)
C.A. No. 4236/2014 (III)
C.A. No. 1155/2015 (III)
W.P.(C) No. 46/2017 (PIL-W)
CONMT.PET.(C) No. 959/2017 in C.A. No. 1155/2015 (III)
Date : 14-07-2017 This appeal was 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 Subramanium, Sr. Adv.
Mr. Ankur Kashyap, Adv.
Mr. P. Bhushan, Adv.
Mr. Santosh K., Adv.
For Appellant(s) Mr. M.P. Vinod, AOR
Mr. K.K. Mohan, AOR
Signature Not Verified
Mr. A. Subba Rao, AOR
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2017.07.14
Mr. A.T. Rao, Adv.
16:54:35 IST
Reason: Mr. K.L.D.S. Vinober, Adv.
Mr. Pratik R. Bombarde, AOR
2
Mr. Senthil Jagadeesan, AOR
Mr. Kapil Sibal, Sr. Adv.
Mr. P.R. Raman, Sr. Adv.
Mr. Amol chitale, Adv.
Mr. Nirnimesh Dube, AOR
Mr. Gopal Jain, Sr. Adv.
Mr. Abhishek Singh, AOR
Mr. Parag Tripathi, Sr. Adv.
Mr. Chandra uday Singh, Sr. Adv.
Ms. Gauri Rasgotra, Adv.
Mr. Indranil Deshukh, Adv.
Mr. Adarsh Saxena, Adv.
Mr. Raunak Dhillon, Adv.
Mr. Vikash Kumar Jha, Adv.
Mr. Kunal Bahri, Adv.
Mr. Rishabh Kapur, Adv.
Mr. Rishi Gautam, Adv.
For M/s. Cyril Amarchand Mangaldas.
Mr. Gagan Gupta, AOR
Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Rajat Sehgal, Adv.
Mr. Ashwarya Sinha, Adv.
Mr. S. Chandrshekhar, Adv.
Mr. Vikas Mehta, AOR
Mr. Amit a. Pai, Adv.
Mr. Venkita Subramoniam T.R., AOR
Mr. Ruhat Bansal, Adv.
For Respondent(s) Mr. Chirag M. Shroff, AOR
Ms. Neha Sangwan, Adv.
Mr. Gaichangpou Gangmei, AOR
Mr. Rashmi Singh, AOR
Mr. Venkita Subramoniam T.R., AOR
Mr. Jayant Bhushan, Sr. Adv.
Mr. Amit A. Pai, Adv.
Ms. Sania Husaini, Adv.
Ms. Manju Sharma Jejtley,, AOR
Mr. Gaurav Sharma, AOR
Mr. A.S. Bhasme, AOR
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Mr. E.C. Agrawala, AOR
Mr. Raghavendra S. Srivatsa, AOR
Mr. Balaji Srinivasan, AOR
Mr. Shree Pal Singh, AOR
Mr. Anish R. Shah, AOR
Mr. Ranjit Kumar, SG
Mr. Maninder Singh, ASG
Mr. R. Balasubramanian, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Raj Bahadur Yaav, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. Shreekant N. Terdal, AOR
Mr. Praveen Swarup, AOR
Mr. Ashwin Shanker, Adv.
Mr. Liz Mathew, AOR
Mr. Anshuman Ashok, AOR
Ms. Kamakshi S. Mehlwal, AOR
Mr. V.K. Biju, AOR
Mr. Kapil Sibal, Sr. Adv.
Mr. P.R. Raman, Sr. Adv.
Mr. Amol chitale, Adv.
Mr. Pragya Baghel, AOR
Mr. Puneet Bali, Sr. Adv.
Mr. R.P. Goyal, Adv.
Mr. Nirnimesh Dube, AOR
Mr. Snehasish Mukherjee, AOR
Mr. K.K. Mohan, AOR
Mr. Rajiv Nanda, AOR
Mr. Sarvesh Singh, AOR
Mr. Gagan Gupta, AOR
Mr. Sonia Mathur, AOR
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Mr. Salman Khurshid, Sr. Adv.
Mr. Devajit Saikia, Sr. Adv.
Mr. Azim H. Laskar, Adv.
Mr. S. Das, Adv.
Ms. Sanchita, Adv.
Mr. Vikrama D., Adv.
Mr. Chandra Bhushan Prasad, AOR
Mr. Subramonian Prasad, Sr. Adv.
Mr. R. Chandrachud, AOR
Mr. Nitin Thukal, Adv.
Mr. Abhay Anand Jena, Adv.
Ms. Bina Gupta, AOR
Mr. Ranjit B. Raut, Adv.
Ms. Surbhi Kapoor, Adv.
Mr. Deeptakirti Verma, AOR
Mr. Gaurav Sharma, AOR
Mr. M. Yogesh Kanna, AOR
Ms. Nithya Srinivasan, Adv.
Ms. Mahalakshmi, Adv.
Mr. S. Parthasarthi, Adv.
Mr. Tamali Wad, AOR
Mr. Vikas Singh Jangra, AOR
Ms. S. Lakshmi, Adv.
Ms. Jenniffer Rohita Xavier, Adv.
Nr, Rahul Pratap, AOR
M/s. Cyril Amarchand Mangaldas,
Mr. Radha Rangaswamy, AOR
Mr. Keshav Mohan, Adv.
Mr. Gaurav Kejriwal, AOR
Mr. S. Gurukrishna Kumar, Sr. Adv.
Mr. Aditya Verma, AOR
Mr. Manorath Rathi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
An application has been filed by Mr. Gopal Subramaniam, learned amicus curiae annexing two letters; one by Mr. Vikram 5 Limaye and the other by Dr. Ramachandra Guha who have expressed their intention to be relieved from the Committee of Administrators.
As far as Mr. Vikram Limaye is concerned, he has been appointed as the Managing Director and CEO of the National Stock Exchange. SEBI in its approval dated 9 th June, 2017 has approved his appointment and there is a condition that he has to be relieved from his BCCI Committee of Administrator's assignment.
In view of the aforesaid, he stands relieved.
The letter of Dr. Ram Chandra Guha is dated 28 th May, 2017 and he has tendered his resignation which is simplicitor in nature. As he does not intend to continue, he also stands relieved.
The application filed by the learned amicus curiae stands allowed.
In the said application, it has been prayed for filling up of the two vacancies and for the said purpose learned amicus curiae has given certain suggestions in writing. The suggestions given by the learned amicus curiae shall be considered on the next date. For the present, let the suggestions be kept back in the sealed cover.
Mr. Ranjit Kumar, learned Solicitor General of India, being assisted by Mr. R. Bala, learned counsel, Mr. Kapil Sibal, Mr. Tushar Mehta and Mr. Bali, learned senior counsel shall also suggest some names and the names shall be given to the Court in sealed cover within ten days. The list of suggested names shall not exceed four each in number.
Let the matters be listed on 5th September, 2017.
Mr. Parag Tripathi and Mr. C.U. Singh, learned senior 6 counsel appearing for the Committee of Administrators have filed the fourth status report dated 9 th July, 2017. The said report contains certain prayers for issuance of directions. Prayers (g) and (h) read as follows :-
“(g) issue appropriate directions
restraining persons who are
disqualified from being office
bearers of their respective
State/Member Associations from being nominated as the representatives to attend any SGM or AGM of BCCI;
(h) issue appropriate directions
prohibiting persons who are
disqualified from being office
bearers of BCCI from being part of
any committees of BCCI.”
It is submitted by Mr. Tripathi, learned senior counsel that Mr. N. Srinivasan and Mr. Niranjan Shah have been disqualified by virtue of the 9+9 or 70 years norms, as the case may be.
In view of the aforesaid submission, we issue notice to Mr. N. Srinivasan and Mr. Niranjan Shah.
Mr. Kapil Sibal, learned senior counsel being assisted by Mr. Amol Chitale accepts notice on behalf of Mr. N. Srinivasan and Ms. Liz Mathew, accepts notice on behalf of Mr. Niranjan Shah and undertake to file their reply to the aforesaid aspect which is a part of the fourth status report within a week hence.
Let the matter be listed at 2.00 p.m. on 24th July, 2017 for the aforesaid purpose.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master