Supreme Court - Daily Orders
Board Of Control For Cricket vs Cricket Association Of Bihar on 22 October, 2019
Bench: S.A. Bobde, L. Nageswara Rao
1
ITEM NO.301 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 ASSOCIATION OF BIHAR & ORS. Respondent(s)
WITH IA No. 185941/2018 - APPLICATION FOR PERMISSION
IA No. 131096/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 7345/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 64922/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 130518/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 55731/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 144204/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 8255/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 117556/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 126712/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 138009/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 8240/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 123354/2019 - 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. 11702/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 119259/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 64280/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 105636/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 7354/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 119256/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 169168/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 9216/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 117717/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 101576/2018 - CLARIFICATION/DIRECTION
IA No. 145662/2018 - CLARIFICATION/DIRECTION
IA No. 168793/2018 - CLARIFICATION/DIRECTION
IA No. 8890/2019 - CLARIFICATION/DIRECTION
IA No. 49512/2019 - CLARIFICATION/DIRECTION
IA No. 79435/2019 - CLARIFICATION/DIRECTION
IA No. 128645/2017 - CLARIFICATION/DIRECTION
IA No. 120190/2018 - CLARIFICATION/DIRECTION
IA No. 74323/2019 - CLARIFICATION/DIRECTION
IA No. 108136/2018 - CLARIFICATION/DIRECTION
IA No. 139483/2018 - CLARIFICATION/DIRECTION
Signature Not Verified
IA No. 167725/2018 - CLARIFICATION/DIRECTION
Digitally signed by
SANJAY KUMAR
Date: 2019.10.22
IA No. 185944/2018 - CLARIFICATION/DIRECTION
15:32:20 IST
Reason:
IA No. 15567/2019 - CLARIFICATION/DIRECTION
IA No. 62051/2019 - CLARIFICATION/DIRECTION
IA No. 117431/2019 - CLARIFICATION/DIRECTION
IA No. 12943/2019 - CLARIFICATION/DIRECTION
2
IA No. 117426/2019 - CLARIFICATION/DIRECTION
IA No. 137988/2018 - CLARIFICATION/DIRECTION
IA No. 160090/2018 - CLARIFICATION/DIRECTION
IA No. 171525/2018 - CLARIFICATION/DIRECTION
IA No. 59020/2019 - CLARIFICATION/DIRECTION
IA No. 67942/2019 - CLARIFICATION/DIRECTION
IA No. 122683/2019 - CLARIFICATION/DIRECTION
IA No. 141854/2019 - CLARIFICATION/DIRECTION
IA No. 170134/2018 - CLARIFICATION/DIRECTION
IA No. 134679/2018 - CLARIFICATION/DIRECTION
IA No. 52295/2019 - CLARIFICATION/DIRECTION
IA No. 65043/2019 - CLARIFICATION/DIRECTION
IA No. 98955/2019 - CLARIFICATION/DIRECTION
IA No. 135608/2019 - CLARIFICATION/DIRECTION
IA No. 62816/2018 - CLARIFICATION/DIRECTION
IA No. 102722/2018 - CLARIFICATION/DIRECTION
IA No. 160010/2018 - EXEMPTION FROM FILING O.T.
IA No. 145665/2018 - EXEMPTION FROM FILING O.T.
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. 101571/2018 - INTERVENTION APPLICATION
IA No. 49510/2019 - INTERVENTION APPLICATION
IA No. 130124/2019 - INTERVENTION APPLICATION
IA No. 55723/2017 - INTERVENTION APPLICATION
IA No. 94554/2018 - INTERVENTION APPLICATION
IA No. 74320/2019 - INTERVENTION APPLICATION
IA No. 121303/2017 - INTERVENTION APPLICATION
IA No. 167724/2018 - INTERVENTION APPLICATION
IA No. 47253/2017 - INTERVENTION APPLICATION
IA No. 8235/2019 - INTERVENTION APPLICATION
IA No. 46711/2017 - INTERVENTION APPLICATION
IA No. 114725/2019 - INTERVENTION APPLICATION
IA No. 141846/2019 - INTERVENTION APPLICATION
IA No. 39270/2017 - INTERVENTION APPLICATION
IA No. 110240/2017 - INTERVENTION APPLICATION
IA No. 160008/2018 - INTERVENTION APPLICATION
IA No. 51/2017 - INTERVENTION APPLICATION
IA No. 107394/2017 - INTERVENTION APPLICATION
IA No. 135606/2019 - INTERVENTION APPLICATION
IA No. 117713/2019 - INTERVENTION/IMPLEADMENT
IA No. 168786/2018 - INTERVENTION/IMPLEADMENT
IA No. 7343/2019 - INTERVENTION/IMPLEADMENT
IA No. 64918/2019 - INTERVENTION/IMPLEADMENT
IA No. 8251/2019 - INTERVENTION/IMPLEADMENT
IA No. 108130/2018 - INTERVENTION/IMPLEADMENT
IA No. 62048/2019 - INTERVENTION/IMPLEADMENT
IA No. 72928/2019 - INTERVENTION/IMPLEADMENT
IA No. 81233/2018 - INTERVENTION/IMPLEADMENT
IA No. 12941/2019 - INTERVENTION/IMPLEADMENT
IA No. 116989/2019 - INTERVENTION/IMPLEADMENT
IA No. 105962/2018 - INTERVENTION/IMPLEADMENT
IA No. 67939/2019 - INTERVENTION/IMPLEADMENT
3
IA No. 170132/2018 - INTERVENTION/IMPLEADMENT
IA No. 11698/2019 - INTERVENTION/IMPLEADMENT
IA No. 134678/2018 - INTERVENTION/IMPLEADMENT
IA No. 7352/2019 - INTERVENTION/IMPLEADMENT
IA No. 52054/2019 - INTERVENTION/IMPLEADMENT
IA No. 65003/2019 - INTERVENTION/IMPLEADMENT
IA No. 31454/2018 - MODIFICATION OF COURT ORDER
IA No. 81234/2018 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 8109/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 53616/2019 - 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)
I.A. No.146810/2019 – Application for Direction
I.A. No.153825/2019 – Application for Impleadment
I.A. No.153826/2019 – Application for Direction
I.A. No.154021/2019 – Application for Direction
I.A. No.154018/2019 – Application for Intervention
I.A. No.156583/2019 – Application for Direction
I.A. No.156588/2019 – Application for Direction
I.A. No.156659/2019 – Application for Direction
I.A. No.161354/2019 – Application for Direction
WITH 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 62994/2014, FOR ON IA 62992/2014, FOR ON IA
65181/2014, FOR ON IA 64784/2014, FOR ON IA 78345/2014)
C.A. No. 1155/2015 (III)
(FOR CLARIFICATION/DIRECTION ON IA 141280/2018 FOR
CLARIFICATION/DIRECTION ON IA 168852/2018 FOR
CLARIFICATION/DIRECTION ON IA 65368/2019 FOR INTERVENTION
APPLICATION ON IA 93160/2019 IA No. 168852/2018 –
CLARIFICATION/DIRECTION)
W.P.(C) No. 46/2017 (PIL-W)
(FOR PERMISSION TO FILE SYNOPSIS AND LIST OF DATES ON IA 1/2017 and
IA No. 1/2017 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES)
CONMT.PET.(C) No. 47/2017 In C.A. No. 4235/2014 (IX)
W.P.(C) No. 287/2017 (PIL-W)
( FOR INTERVENTION APPLICATION ON IA 52924/2017 and IA No.
52924/2017 - INTERVENTION APPLICATION)
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)
4
W.P.(C) No. 48/2019 (X)
(FOR ADMISSION)
CONMT.PET.(C) No. 755/2019 in W.P.(C) No. 79/2019 (X)
CONMT.PET.(C) No. 760/2019 in W.P.(C) No. 79/2019 (X)
(FOR ADMISSION)
Contempt Petition (C) No.1002/2019 in C.A. No.4235/2014
Contempt Petition (C) No.1020/2019 in C.A. No.4235/2014
W.P.(C) No.1244 of 2019
(With appln.(s) for stay being I.A. No.151437/2019)
Date : 22-10-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
Counsel for the parties
Mr. P.S. Narasimha, Sr. Adv. (A.C.)
Mr. Sridhar Potaraju, Adv.
Mr. V.C. Shukla, Adv.
Ms. Sindoora VNL, Adv.
Mr. Rahul Tanwani, Adv.
Mr. Kapil Sibal, Sr. Adv.
Mr. Amol Chitale, Adv.
Mr. Nirnimesh Dube, AOR
Mr. Maninder Singh, Sr. Adv.
Ms. Aruna Mathur, Adv.
Mr. Tajveer Bhutia, Adv.
Mr. Rohan Swarup, Adv.
Ms. Retika Talwar, Adv.
Mr. Avneesh Arputham, Adv.
Ms. Anuradha Arputham, Adv.
Mr. Gaurav Sharma, AOR
Mr. Amol Chitale, Adv.
Ms. Pragya Baghel, AOR
Mr. Vikas Mehta, AOR
Mr. Pai Amit, Adv.
Mr. Venkita Subramoniam T.R, AOR
Mr. Rahat Bansal, Adv.
Ms. Ranu Purohit, Adv.
Mr. Tushar Mehta, SG
Mr. R. Bala Subramanian, Sr. Adv.
For Mr. Raj Bahadur, AOR
Mr. Tushar Mehta, Sr. Adv.
Mr. P.S. Patwalia, Sr. Adv.
Mr. Samarth Khanna, Adv.
Mr. Snehashish Mukherjee, Adv.
5
Mr. Pratik R. Bombarde, AOR
Mr. Shikhar Garg, Adv.
Ms. Nishtha Kumar, AOR
Mr. M. P. Vinod, AOR
Mr. Rauf Rahim, AOR
Mr. Gagan Gupta, AOR
Mr. Sahil Tagotra, AOR
Mr. Parag P. Tripathi, Sr. Adv.
Mr. Chandra Uday Singh, Sr. Adv.
Ms. Gauri Rasgotra, Adv.
Mr. Vikash Kumar Jha, Adv.
Ms. Nikitha Shenoy, Adv.
Ms. Mishika Bajpai, Adv.
Mr. Amjid Maqbool, Adv.
For M/s Cyril Amarchand Mangaldas Aor, AOR
Mr. Rajit, Adv.
Mr. Pramod K. Adv.
Mr. Biju P Raman, AOR
Mr. M.F. Philip, Adv.
Ms. Purnima Krishna, AOR
Mr. Abhishek Singh, AOR
Mr. Senthil Jagadeesan, AOR
Mr. Kailash Pandey, Adv.
Mr. Ranjeet Singh, Adv.
Mr. Jyoti Kumar Mishra, Adv.
Mr. Gaichangpou Gangmei, AOR
Mr. Venkita Subramoniam T.r, AOR
Mr. Siddharth Dave, Sr. Adv.
Mr. Anshuman Ashok, AOR
Ms. Rashmi Singh, AOR
Mr. Gagan Gupta, AOR
Ms. Liz Mathew, AOR
Mr. Navneet R., Adv.
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Mr. Santosh Mishra, AOR
Mr. Chirag M. Shroff, AOR
Mr. Praveen Swarup, AOR
M/s Cyril Amarchand Mangaldas Aor, AOR
Mr. Sarvesh Singh, AOR
Mr. Mukesh Kumar Maroria, AOR
Mr. Anupam Lal Das, Sr. Adv.
Mr. Ishan Bisht, Adv.
Mr. Angaj Gautam, Adv.
Mr. Rahul Pratap, AOR
Mr. Rajiv Nanda, AOR
Mr. Anish R. Shah, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Vikas Singh Jangra, AOR
Dr. Monika Gusain, AOR
Mr. K. K. Mohan, AOR
Mr. Aditya Soni, Adv.
Mr. Shree Pal Singh, AOR
Ms. Sheema Taqui, Adv.
Mrs. Bina Gupta, AOR
Mr. Kshitij Vaibhav, Adv.
Ms. Tamali Wad, AOR
Mr. Navniti Prasad, Sr. Adv.
Mr. Mukesh Singh Kumar, Adv.
Mr. Purushottam Sharma, Tripathi, Adv.
Mr. Mohit Kaushik, Adv.
Mr. Amit, Adv.
Mr. Ikshit Singhal, Adv.
Mr. Sonal Arora, Adv.
Mr. Vahi Vyas, Adv.
Mr. Snehasish Mukherjee, AOR
7
Mr. Balaji Srinivasan, AOR
Mr. R. Chandrachud, AOR
Mr. Nitin Thukral, Adv.
Mr. M. Yogesh Kanna, AOR
Mr. Nirnimesh Dube, AOR
Mr. Raghavendra S. Srivatsa, AOR
Mr. Azim H. Laskar, Adv.
Mr. Sachin Das, Adv.
Mr. Chandra Bhushan Prasad, AOR
Mr. Gaurav Sharma, AOR
Mr. Amol Chitale, Adv.
Mrs. Pragya Baghel, AOR
Mr. E. C. Agrawala, AOR
Mr. Ritesh Kumar Chowdhary, AOR
Mr. V. K. Biju, AOR
Mr. Shaji George, Adv.
Ms. Manju Sharma, AOR
Mr. Raghenth Basant, Adv.
Mr. Raghav Mehrotra, Adv.
Mr. Santosh Kumar - I, AOR
Ms. Neela Gokhale, Adv.
Ms. Kamakshi S. Mehlwal, AOR
Ms. Rashmi Malhotra, AOR
Mr. Gaurav Kejriwal, AOR
Ms. Sonia Mathur, AOR
Mr. R. Basant, Sr. Adv.
Mr. Pai Amit, AOR
Mr. Devadatt Kamat, Sr. Adv.
Mr. Pai Amit, AOR
Mr. Javedur Rahman, Adv.
Ms. Ranu Purohit, Adv.
Mr. R. Basant, Sr. Adv.
Mr. Pai Amit, AOR
8
Mr. Vishnu Pazhanganat, Adv.
Mr. Hrishikesh Baruah, AOR
Mr. Hemant Phalpher, Adv.
Mr. V. Shekhar, Sr. Adv.
Mr. Shashank Shekhar, Adv.
Ms. Sheetal Singh, Adv.
Mr. Chander Shekhar Ashri, AOR
Ms. Uttara Babbar, AOR
Ms. Bhavana Duhoon, Adv.
Mr. Manan Bansal, Adv.
Ms. Sneha Kalita, AOR
Ms. Ruchi Kohli, AOR
Mr. Nar Hari Singh, AOR
Mr. Udayaditya Banerjee, AOR
Ms. Charu Ambwani, AOR
Mr. Neeraj Shekhar, AOR
Mr. Samir Ali Khan, AOR
Mr. K. Krishna Kumar, AOR
Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Ninad Laud, Adv.
Mr. Aditya Pratap Swain, Adv.
Mr. Jayant Mohan, AOR
Mr. Sandeep Devashish Das, AOR
Mr. Deeptakirti Verma, AOR
Mr. Kaustubh Shukla, AOR
Mr. Abhay Singh, Adv.
Mr. Arjun Garg, AOR
Mr. Aakash Nandolia, Adv.
Mr. Tarun Gupta, AOR
Mr. Jesal Wahi, AOR
Mr. Kabir Hathi, Adv.
Mr. Arjun Singh Bhati, AOR
9
Mr. Sahil Tagotra, AOR
Mr. Ankolekar Gurudatta, AOR
Mr. Ashok Panigrahi, AOR
Mr. S. Vinay Ratnakar, Adv.
Mr. Anmol Tayal, Adv.
Mr. Nawab Singh, Adv.
Mr. M. P. Devanath, AOR
Mr. Shyam Divan, Sr. Adv.
Mr. Palash Singhai, Adv.
Ms. Rini Badoni, Adv.
Mr. Balkishan Ladhania, Adv.
Mr. P. V. Yogeswaran, AOR
Ms. Anushree Prashit Kapadia, AOR
Mr. Rabin Majumder, AOR
Mr. Rauf Rahim, AOR
Mr. S. Gurukrishna Kumar, Sr. Adv.
Mr. Aditya Verma, AOR
Mr. Shrey Patnaik, Adv.
Mr. D.K. Thakur, Adv.
Mr. Shariq Ahmed, Adv.
Mr. Balraj Dewan, AOR
Mr. Navniti Prasad, Sr. Adv.
Mr. Mukesh Kumar Singh, Adv.
Mr. Ikshit Singhal, Adv.
Mr. Shantanu J., Adv.
For M/s Mukesh Kumar Singh and Co., AOR
Mr. VVS Rao, Sr. Adv.
Mr. A. Sirajudeen, Sr. Adv.
Mr. Tadimalla Bhaskar Gowtham, Adv.
Mr. Sandeep Singh, AOR
Mr. Navniti Prasad, Sr. Adv.
Mr. Mukesh Kumar Singh, Adv.
Mr. Sohal Arora, Adv.
Mr. Amit, Adv.
For M/s Mukesh Kumar Singh and Co., AOR
Mr. Biju P. Raman, AOR
Mr. Saurabh Jain, Adv.
Mr. Smarth Arora, Adv.
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For Mr. Kaushik Poddar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having heard Mr. Shyam Divan, learned Senior Counsel appearing for the applicant(s), we make it clear that this Court’s order dated 14.03.2019 passed in these matters is not intended to affect the pending arbitration and proceedings arising therefrom. We have heard Mr. Parag P. Tripathi, learned Senior Counsel appearing for the Committee of Administrators (CoA) and Mr. P.S. Narsimha, learned Amicus Curiae in the matter.
Certain directions are sought from this Court in relation to the Committee of Administrators which was appointed by this Court to look after the affairs of the Board of Control for Cricket in India (BCCI). The purpose and the object for appointing a Committee of Administrators will end upon the assumption of charge by the elected Office Bearers of the BCCI. The Election is scheduled for tomorrow i.e. 23.10.2019.
In the circumstances, we pass the following directions :
(1) The Committee of Administrators shall demit office upon the assumption of office by the elected office bearers of the BCCI;
(2) They shall stand discharged of all their obligations thereafter;
(3) They shall be immune from action in respect of any acts performed by them as a Committee of Administrators in good faith. No proceedings shall be initiated against any members of the said Committee individually or the Committee jointly without leave of this Court. (4) The officers who have carried the directions of the Committee of Administrators shall also be immune while 11 acting as such. No action shall lie against them without leave of this Court.
(5) The BCCI shall bear all costs and expenses that have been incurred by the Committee of Administrators and the Electoral Officers including costs towards legal representations in the present proceedings or any other proceedings that have been or may be initiated against them with regard to discharge of their functions as a Committee of Administrators and Electoral Officers respectively.
(6) The proposal for remuneration of the Committee of Administrators handed over to the Court in a sealed cover today is hereby approved which shall form part of this order.
(7) Remuneration of the Committee of Administrators shall be paid within 48 hours towards discharge of their duties as follows :
(a) Remuneration of INR 10 lakhs (Indian Rupees Ten Lakh only) per month for the year 2017.
(b) Remuneration of INR 11 lakhs (Indian Rupees Eleven Lakh only) per month for the year 2018.
(c) Remuneration of INR 12 lakhs (Indian Rupees Twelve Lakh only) per month for the year 2019.
(d) Travel for BCCI related purposes to be arranged by BCCI viz., (i) Business class for Air Travel; (ii) AC first class for train travel; and (iii) Air Conditioned Vehicle for local transport.
(e) Accommodation in case of overnight stay at outstation locations to be arranged by BCCI at BCCI contracted hotels.
(f) Any other expenses to be reimbursed at actuals.
(g) Sitting fee for ICC/ACC meetings as provided by ICC and/or ACC.
(8) The Registrar under the Tamil Nadu Societies Registration Act, 1975 shall take on record the audited Accounts of BCCI for the financial years 2016-17, 2017-18 and 2018-19 as confirmed and approved by the Committee of Administrators. Any objection pertaining to the correctness of the audited Accounts shall be dealt with in accordance with law.12
We would like to place on record our appreciation for the cooperation rendered by the various Cricket Associations to the Committee of Administrators and of the Committee of Administrators in carrying out the functions of the BCCI.
We also place on record our appreciation for the able assistance rendered by Mr. P.S. Narasimha, learned Amicus Curiae, to this Court and the BCCI.
List these matters on 27.11.2019 and 28.11.2019.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR