Supreme Court - Daily Orders
Board Of Control For Cricket vs Cricket Aasociation Of Bihar . on 14 March, 2019
Bench: S.A. Bobde, Abhay Manohar Sapre
1
ITEM NO.301 COURT NO.2 SECTION III
(AT 2 P.M.)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Nos.4235/2014
BOARD OF CONTROL FOR CRICKET IN INDIA & ORS. Appellant(s)
VERSUS
CRICKET ASSOCIATION OF BIHAR & ORS. Respondent(s)
With IA NO.8255/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA NO.8240/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA NO.11702/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA NO.7354/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA NO.9216/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA NO.7345/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA NO.167725/2018 – CLARIFICATION/DIRECTIONS
IA NO.185944/2018 – CLARIFICATION/DIRECTIONS
IA NO.15567/2019 – CLARIFICATION/DIRECTIONS
IA NO.12943/2019 – CLARIFICATION/DIRECTIONS
IA NO.171525/2018 – CLARIFICATION/DIRECTIONS
IA NO.170134/2018 – CLARIFICATION/DIRECTIONS
IA NO.168793/2018 – CLARIFICATION/DIRECTIONS
IA NO.169168/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA NO.8890/2019 – CLARIFICATION/DIRECTIONS
IA NO.167724/2018 – APPLICATION FOR INTERVENTION
IA NO.8235/2019 – APPLICATION FOR INTERVENTION
IA NO.168786/2018 – APPLN.(S) FOR INTERVENTION/IMPLEADMENT
IA NO.7343/2019 – APPLN.(S) FOR INTERVENTION/IMPLEADMENT
IA NO.8251/2019 – APPLN.(S) FOR INTERVENTION/IMPLEADMENT
IA NO.12941/2019 – APPLN.(S) FOR INTERVENTION/IMPLEADMENT
IA NO.170132/2018 – APPLN.(S) FOR INTERVENTION/IMPLEADMENT
IA NO.11698/2019 – APPLN.(S) FOR INTERVENTION/IMPLEADMENT
IA NO.7352/2019 – APPLN.(S) FOR INTERVENTION/IMPLEADMENT
IA NO.185941/2018 – APPLICATION FOR PERMISSION
IA No. 138009/2018 – APPROPRIATE ORDERS/DIRECTIONS
IA No. 110244/2017 – APPROPRIATE ORDERS/DIRECTIONS
IA No. 78398/2018 – APPROPRIATE ORDERS/DIRECTIONS
IA No. 136439/2018 – APPROPRIATE ORDERS/DIRECTIONS
IA No. 64280/2018 – APPROPRIATE ORDERS/DIRECTIONS
IA No. 105636/2018 – APPROPRIATE ORDERS/DIRECTIONS
IA No. 131096/2018 – APPROPRIATE ORDERS/DIRECTIONS
IA No. 55731/2017 – APPROPRIATE ORDERS/DIRECTIONS
Signature Not Verified
IA No. 144204/2018 – APPROPRIATE ORDERS/DIRECTIONS
Digitally signed by
SANJAY KUMAR
Date: 2019.03.15
IA
16:09:23 IST
Reason: No. 108136/2018 – CLARIFICATION/DIRECTION
IA No. 139483/2018 – CLARIFICATION/DIRECTION
IA No. 137988/2018 – CLARIFICATION/DIRECTION
IA No. 160090/2018 – CLARIFICATION/DIRECTION
IA No. 134679/2018 – CLARIFICATION/DIRECTION
2
IA No. 62816/2018 – CLARIFICATION/DIRECTION
IA No. 102722/2018 – CLARIFICATION/DIRECTION
IA No. 101576/2018 – CLARIFICATION/DIRECTION
IA No. 145662/2018 – CLARIFICATION/DIRECTION
IA No. 128645/2017 – CLARIFICATION/DIRECTION
IA No. 120190/2018 – CLARIFICATION/DIRECTION
IA No. 160010/2018 - EXEMPTION FROM FILING O.T.
IA No. 145665/2018 - EXEMPTION FROM FILING O.T.
IA No. 45/2017 - EXTENSION OF TIME
IA No. 43/2017 - EXTENSION OF TIME
IA No. 42/2017 - EXTENSION OF TIME
IA No. 93288/2017 - I/A FOR AMENDMENT OF INTERVENTION APPLICATION
IA No. 110710/2017 - I/A FOR DIRECTIONS AND SUBMISSION OF
OBJECTIONS TO THE DRAFT TEXT OF THE NEW BCCI CONSTITUTION – PER
IA No. 33/2017 - INTERVENTION APPLICATION
IA No. 55723/2017 – INTERVENTION APPLICATION
IA No. 94554/2018 – INTERVENTION APPLICATION
IA No. 32/2017 - INTERVENTION APPLICATION
IA No. 48/2017 - INTERVENTION APPLICATION
IA No. 121303/2017 – INTERVENTION APPLICATION
IA No. 31/2017 - INTERVENTION APPLICATION
IA No. 47/2017 - INTERVENTION APPLICATION
IA No. 47253/2017 – INTERVENTION APPLICATION
IA No. 30/2017 - INTERVENTION APPLICATION
IA No. 46711/2017 – INTERVENTION APPLICATION
IA No. 39270/2017 – INTERVENTION APPLICATION
IA No. 110240/2017 – INTERVENTION APPLICATION
IA No. 160008/2018 – INTERVENTION APPLICATION
IA No. 36/2017 - INTERVENTION APPLICATION
IA No. 51/2017 - INTERVENTION APPLICATION
IA No. 107394/2017 – INTERVENTION APPLICATION
IA No. 35/2017 - INTERVENTION APPLICATION
IA No. 34/2017 - INTERVENTION APPLICATION
IA No. 101571/2018 – INTERVENTION APPLICATION
IA No. 108130/2018 – INTERVENTION/IMPLEADMENT
IA No. 81233/2018 – INTERVENTION/IMPLEADMENT
IA No. 105962/2018 – INTERVENTION/IMPLEADMENT
IA No. 134678/2018 – INTERVENTION/IMPLEADMENT
IA No. 40/2017 - MODIFICATION OF COURT ORDER
IA No. 46/2017 - MODIFICATION OF COURT ORDER
IA No. 37/2017 - MODIFICATION OF COURT ORDER
IA No. 31454/2018 - MODIFICATION OF COURT ORDER
IA No. 81234/2018 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 39/2017 - RECALLING THE COURTS ORDER
IA No.8109/2019 – PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 105965/2018 - RECALLING THE COURTS ORDER
IA No. 48254/2017 - SEEKING DISCHARGE FROM COURT APPOINTED
COMMITTEE
WITH CONMT.PET.(C) No.47/2017 In C.A. No.4235/2014
W.P.(C) No. 287/2017 (PIL-W)
(FOR INTERVENTION APPLICATION ON IA 52924/2017)
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C.A. No.4236/2014 (III)
(FOR ON IA 87006/2013, FOR ON IA 89868/2013, FOR ON IA
22566/2014, FOR ON IA 48313/2014, FOR ON IA 60557/2014, FOR ON
IA 62992/2014, FOR ON IA 62994/2014, FOR ON IA 65181/2014, FOR
ON IA 64784/2014, FOR ON IA 78345/2014, FOR
CLARIFICATION/DIRECTION ON IA 44726/2018)
C.A. No. 1155/2015 (III)
(FOR CLARIFICATION/DIRECTION ON IA 141280/2018 AND IA
NO.141280/2018 – CLARIFICATION/DIRECTION and IA No.168852/2018 –
Clarification/directions)
W.P.(C) No.46/2017 (PIL-W)
(FOR PERMISSION TO FILE SYNOPSIS AND LIST OF DATES ON IA 1/2017)
CONMT.PET.(C) No. 959/2017 in C.A. No. 1155/2015 (III)
CONMT.PET.(C) No. 1835/2017 in C.A. No. 4235/2014 (III)
(FOR ADMISSION)
W.P.(C) NO.48/2019 (FOR ADMISSION)
W.P.(C) No.79/2019 (With appln.(s) for exemption from filing O.T.)
Date : 14-03-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Counsel for the parties
Mr. P.S. Narasimha, Sr. Adv. (A.C.)
Mr. V.C. Shukla, Adv.
Ms. Sindoora VNL, Adv.
Mr. Rahul G. Tanwani, Adv.
Mr. M. P. Vinod, AOR
Mr. K.V. Viswanthan, Sr. Adv.
Mr. Ranjith K.C., AOR
Mr. Absilash K.N., Adv.
Mr. Kapil Sibal, Sr. Adv.
Mr. P.R. Raman, Sr. Adv.
Mr. Amol Chitale, Adv.
Mr. Nirnimesh Dube, AOR
Mr. Tushar Mehta, ASG
Mr. Puneet Taneja, AOR
Ms. Laxmi Kumari, Adv.
Mr. Neeraj Shekhar, AOR
Mr. Gaurav Sharma, AOR
Mr. R. Chandrachud, Adv.
Mr. Nitin Thukral, Adv.
Mr. Karan Sharma, Adv.
Mr. Atul Kumar – Applicant-in-Person
Mr. Senthil Jagadeesan, AOR
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Mr. Abhishek Singh, AOR
Mr. Shresth Arya, Adv.
Mr. Pragyan Sharma, Adv.
Mr. Mudit Makhijani, Adv.
Mr. Shikhar Garg, Adv.
Mr. Gagan Gupta, AOR
Mr. Jana Kalyan Das, Sr. Adv.
Mr. Sandeep D. Das, Adv.
Ms. Kritika Agrawal, Adv.
Mr. S. C. Sudhir, Adv.
Ms. Anusha Nagarajan, Adv.
Mr. Sachin Datta, Sr. Adv.
Mr. Vikas Mehta, AOR
Mr. Rajat Sehgal, Adv.
Mr. Vasanth Bharani, Adv.
Mr. Pai Amit, AOR
Mr. Anish R. Shah, AOR
Mr. Rauf Rahim, AOR
Mr. Pai Amit, AOR
Mr. Rahat Bansal, Adv.
Mr. Venkita Subramonium T.R., AOR
Ms. Petal Chandhok, Adv.
Mr. Gaichangpou Gangmei, AOR
Ms. Rashmi Singh, AOR
Mr. Venkita Subramoniam T.r, AOR
Ms. Manju Sharma, AOR
Mr. A. S. Bhasme, AOR
Mr. E. C. Agrawala, AOR
Mr. Raghavendra S. Srivatsa, AOR
Mr. Balaji Srinivasan, AOR
Mr. Sampath Kumar, Adv.
Ms. Garima Jain, Adv.
Mr. Siddhant Kohli, Adv.
Ms. Pallavi Sengupta, Adv.
Mr. Puneet Bali, Adv.
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Mr. Gunjan Rishi, Adv.
Mr. Aditya Soni, Adv.
For Mr. Shree Pal Singh, AOR
Ms. Neela Gokhale, Adv.
Ms. Kamakshi S. Mehlwal, AOR
Mr. Mukesh Kumar Maroria, AOR
Mr. Praveen Swarup, AOR
Ms. Liz Mathew, AOR
Mr. M.F. Philip, Adv.
Mr. Anshuman Ashok, AOR
Mr. Tushar Mehta, Ld. SG (Sr. Adv.)
Ms. Neela Gokhale, Adv.
Ms. Shradha Agrawal, Adv.
Mr./Ms. Ilam Paridi, Adv.
Ms. Kamakshi S. Mehlwal, AOR
Mr. Tushar Mehta, Sr. Adv.
Mr. Siddharth Garg, Adv.
Ms. Pratishtha Vij, Adv.
Mr. Snehasish Mukherjee, AOR
Mr. V. K. Biju, AOR
Mr. Amol Chitale, Adv.
Mrs. Pragya Baghel, AOR
Mr. P.S. Patwalia, Sr. Adv.
Mr. Siddharth Garg, Adv.
Ms. Pratishtha Vij, Adv.
Mr. Snehasish Mukherjee, AOR
Ms. Vasundhara Pathak Masoodi, Adv.
Mr. K. Krishna Kumar, Adv.
Mr. K. K. Mohan, AOR
Mr. Shreepal Singh, AOR
Mr. Ashis Mohan, Adv.
Mr. K. K. Mohan, AOR
Mr. Rajiv Nanda, AOR
Mr. Sarvesh Singh, AOR
Mr. Chirag M. Shroff, AOR
Ms. Neha Sangwan, Adv.
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Mr. Gagan Gupta, AOR
Ms. Sonia Mathur, AOR
Mr. Ritesh Kumar Chowdhary, AOR
Mr. Chandra Bhushan Prasad, AOR
Mr. Aditya Verma, AOR
Mr. Shrey Patnaik, Adv.
Mr. Maninder Singh, Sr. Adv.
Ms. Aruna Mathur, Adv.
Mr. Tejveer Bhutia, Adv.
Mr. Rohan Swarup, Adv.
Ms. Retika Talwar, Adv.
Mr. Avneesh Arputham, Adv.
Ms. Anuradha Arputham, Adv.
For M/S. Arputham Aruna And Co, AOR
Mr. R. Chandrachud, AOR
Mr. Nitin Thukral, Adv.
Mr. Karan Sharma, Adv.
Mrs. Bina Gupta, AOR
Mr. Maninder Singh, ASG
Mr. Tejveer Bhatia, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Parangat Pandey, Adv.
Ms. Ashita Chawla, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Santosh Mishra, AOR
Mr. Raghenth Basant, Adv.
Mr. Santosh Kumar - I, AOR
Mr. Raghav Mehrotra, Adv.
Mr. R. Basant, Sr. Adv.
Mr. Pai Amit, AOR
Mr. Rahat Bansal, Adv.
Ms. Pankhuri Bhardwaj, Adv.
Mr. Deeptakirti Verma, AOR
Mr. M. Yogesh Kanna, AOR
Mr. S. Partha Sarathi, Adv.
Mr. S. Raja Rajeshwaran, Adv.
Ms. Tamali Wad, AOR
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Mr. Vikas Singh Jangra, AOR
Mr. Anupam Lal Das, Adv.
Mr. Ishan Bisht, Adv.
Mr. Angaj Gautam, Adv.
Mr. Rahul Pratap, AOR
Mr. Tushar Mehta, Ld. SG
Mr. R. Balasubramanian, Adv.
Mr. Puneet Taneja, Adv.
For Mrs. Anil Katiyar, AOR
Mr. Parag P. Tripathi, Sr. Adv.
Mr. Chander Uday Singh, Sr. Adv.
Ms. Gauri Rasgotra, Adv.
Mr. Indranil Deshmukh, Adv.
Mr. Vikash Kumar Jha, Adv.
Mr. Adarsh Saxena, Adv.
Mr. Vimeet Unnikrishnan, Adv.
Ms. Nikitha Shenoy, Adv.
Mr. Rishabh Kapur, Adv.
Mr. Amjid Maqbool, Adv.
For M/S. Cyril Amarchand Mangaldas Aor, AOR
Mr. Gaurav Kejriwal, AOR
Mr. Kabir Hathi, Adv.
Ms. Jesal Wahi, AOR
Mr. Hrishikesh Baruah, AOR
Mr. Hemant Phulphar, Adv.
Mr. Parth Goswami, Adv.
Mr. Rashmi Malhotra, AOR
Mr. Himanshu Kaushik, Adv.
Mr. Sonam Sharma, Adv.
Ms. Ruchi Kohli, AOR
Ms. Nidhi Jaswal, Adv.
Mr. Avijit Mani Tripathi, AOR
Dr. Monika Gusain, AOR
Mr. Ashok Panigrahi, AOR
Mr. Anmol Tayal, Adv.
Mr. S. Vinay Ratnakar, Adv.
Mr. Niki Kantawala, Adv.
Ms. Uttara Babbar, AOR
Ms. Bhavana Duhoon, Adv.
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Mr. Manan Bansal, Adv.
Mr. Gourab Banerji, Sr. Adv.
Mr. Sahil Tagotra, AOR
Mr. Subhro P. Mukherji, Adv.
Ms. Raka Chatterjee, Adv.
Mr. Mohit Pandey, Adv.
Mr. D.N. Goburdhun, Adv.
Mr. Balendu Shekhar, Adv.
Ms. Gauri Goburdhun, Adv.
Ms. Pallavi Chopra, Adv.
Mr. Reepak Kansal, Adv.
Mr. Yadunandan Bansal, Adv.
Mr. Ravinder Kumar, Adv.
Mr. Pratik R. Bombarde, AOR
Mr. S.B. Upadhyay, Sr. Adv.
Mr. Neeraj Shekhar, AOR
Mr. Sumit Kumar, Adv.
Mr. Animesh Kumar, Adv.
Mr. Ashutosh Thakur, Adv.
Mr. Shikhar Garg, Adv.
Ms. Nishtha Kumar, AOR
Mr. Kaustubh Shukla, Adv.
Mr. Abhay Singh, Adv.
Mr. Azim H. Laskar, Adv.
Mr. Sachin Das, Adv.
Mr. Chandra Bhushan Prasad, Adv.
UPON hearing the counsel the Court made the following
O R D E R
When the matter was taken up today, Mr. P.S. Narasimha, learned Amicus Curiae, has pointed out two issues before this Court viz., (a) One is regarding applications for rectification of the Registered BCCI Constitution and (b) another is regarding applications for release of funds.
As far as issue (a) is concerned, we consider it appropriate to request Mr. Narasimha, learned Amicus Curiae to look into this matter and make appropriate recommendations to 9 the Committee of Administrators (CoA). In case the parties are not satisfied with those recommendations, they may approach this Court for passing appropriate orders.
As far as issue (b) is concerned, it is pointed out that certain applications for release of funds have been filed by the Cricket Associations of Maharashtra, Madhya Pradesh, Saurashtra, Himachal Pradesh and Kerala and some others. We request Mr. Narasimha, learned Amicus Curiae to look into this matter and make appropriate recommendations to the Committee of Administrators (CoA) before the next date of hearing.
Mr. Parag P. Tripathi, learned Senior Counsel appearing for the Committee of Administrators, states that it will take adequate/appropriate steps to protect the Pune Stadium of Maharashtra Cricket Association and discharge the liability in respect thereof.
By consent of all the parties, Mr. P.S. Narasimha, learned Amicus Curiae, is appointed by this Court to act as a Mediator in relation to any dispute that might arise in the instant interlocutory applications pending before us. Fee of the learned Mediator shall be paid by the Board of Control for Cricket in India (BCCI).
Till Mr. Narasimha, learned Amicus Curiae, submits a report, we consider it desirable that no Court/Tribunal in India shall entertain or proceed with any matter pertaining to BCCI or any State Cricket Association(s) involved.
List these matters except Writ Petition (Civil) No.79/2019 and I.A. No.31 of 2017 in C.A. No.4235 of 2014, at 2 10 P.M. on 11.4.2019, 25.04.2019, and 02.05.2019 before the same Special Bench.
Writ Petition (Civil) No.79/2019 Heard.
The only prayer which is pressed on behalf of the petitioners viz., Kerala Cricket Association and another in the instant writ petition is that a direction be issued to register the amended bye-laws of the Kerala Cricket Association (for short, the ‘KCA’) which according to them, are in accordance with the judgment and order of this Court dated 9.8.2018 in Civil Appeal No.4235 of 2014. The amended bye-laws are said to have been approved by the Committee of Administrators (CoA).
The Registrar is accordingly directed to register the aforesaid amended bye-laws of KCA under the Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955, in accordance with law.
Learned counsel appearing for the State of Kerala shall communicate this order to the concerned Registrar forthwith.
With the aforesaid directions, the instant writ petition is disposed of.
As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
11I.A. No.31 of 2017 in C.A. No.4235 of 2014 In view of the above order passed in Writ Petition (Civil) No.79/2019, the instant interlocutory application is disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR