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Board Of Control For Cricket In India vs Cricket Association Of Bihar . on 29 September, 2015

Bench: T.S. Thakur, Fakkir Mohamed Ibrahim Kalifulla

                                                 IN THE SUPREME COURT OF INDIA
                                                   CIVIL APPELLATE JURISDICTION

                                               REVIEW PETITION (C) NO.2818 OF 2015
                                                               IN
                                                  CIVIL APPEAL NO.4235 OF 2014
     Board of Control for Cricket in India                                                           …Petitioner
                                      Versus
     Cricket Association of Bihar & Ors.                                                             …Respondents
                                                               WITH
                                               REVIEW PETITION (C) NO.2775 OF 2015
                                                               IN
                                                  CIVIL APPEAL NO.4236 OF 2014
     Board of Control for Cricket in India                                                           …Petitioner

                                      Versus

     Cricket Association of Bihar & Ors.                                                             …Respondents
                                                               WITH
                                               REVIEW PETITION (C) NO.2834 OF 2015
                                                               IN
                                                  CIVIL APPEAL NO.1155 OF 2015
     Board of Control for Cricket in India                                                           …Petitioner
                                      Versus

     Cricket Association of Bihar & Anr.                                                             …Respondents
                                                         ORDER

We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 22 nd January, 2015. The review petitions are, accordingly, dismissed.

.....………...............................……………....….J. (T.S. THAKUR) .....……….........................…………….........…...J. Signature Not Verified (FAKKIR MOHAMMED IBRAHIM KALIFULLA) New Delhi Digitally signed by Mahabir Singh Date: 2015.09.29 September 29, 2015 17:03:12 IST Reason: Chamber Matter SECTION IX S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS R.P.(C) No.2818 of 2015 In C.A. No.4235 of 2014 BOARD OF CONTROL FOR CRICKET IN INDIA Petitioner(s) VERSUS CRICKET ASSOCIATION OF BIHAR & ORS. Respondent(s) (With appln.(s) for oral hearing and Office Report) WITH R.P.(C) No. 2775/2015 In C.A. No. 4236/2014 (With appln.(s) for oral hearing and Office Report) R.P.(C) No. 2834/2015 In C.A. No. 1155/2015 (With appln.(s) for oral hearing and Office Report) Date: 29/09/2015 These petitions were circulated today. CORAM :

HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA By Circulation UPON perusing papers the Court made the following O R D E R We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 22 nd January, 2015. The review petitions are, accordingly, dismissed.

(MAHABIR SINGH)                                  (VEENA KHERA)
 COURT MASTER                                     COURT MASTER

(Signed order is placed on the file)