Supreme Court - Daily Orders
Board Of Control For Cricket In India vs Cricket Association Of Bihar . on 15 December, 2016
Author: Chief Justice
Bench: Chief Justice, Jagdish Singh Khehar, Dipak Misra
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) No. 440 of 2016
IN
REVIEW PETITION(C) No. 2818 of 2015
IN
CIVIL APPEAL No. 4235 OF 2014
BOARD OF CONTROL FOR CRICKET IN INDIA Petitioner(s)
VERSUS
CRICKET ASSOCIATION OF BIHAR & ORS. Respondent(s)
O R D E R
We have gone through the Curative Petition and the relevant documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC
388. Hence, the Curative Petition is dismissed.
.........................CJI. (T.S. THAKUR) ...........................J. (JAGDISH SINGH KHEHAR) ...........................J. Signature Not Verified (DIPAK MISRA) Digitally signed by SHASHI SAREEN Date: 2016.12.15 17:25:44 IST Reason: NEW DELHI DATED: 15th DECEMBER, 2016.
2
Chamber Matter COURT NO.1 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PET(C) No. 440/2016 In R.P.(C) No. 2818/2015 In C.A. No. 4235/2014 BOARD OF CONTROL FOR CRICKET IN INDIA Petitioner(s) VERSUS CRICKET ASSOCIATION OF BIHAR & ORS. Respondent(s) (with office report) Date : 15/12/2016 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE DIPAK MISRA By Circulation UPON perusing the papers the Court made the following O R D E R The curative petition is dismissed in terms of the signed order.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master
(Signed order is placed on the file)