Supreme Court - Daily Orders
Delhi And District Cricket Association vs Vinod Tihara on 19 July, 2019
Bench: S.A. Bobde, B.R. Gavai
ITEM NO.49 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 26736/2018
(Arising out of impugned final judgment and order dated
20-09-2018 in FAO No. 413/2018 passed by the High Court Of
Delhi At New Delhi)
DELHI AND DISTRICT CRICKET ASSOCIATION Petitioner(s)
VERSUS
VINOD TIHARA & ORS. Respondent(s)
(IA No. 155611/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 19-07-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Maninder Singh, Sr. Adv.
Mr. Tejveer Bhatia, Adv.
Ms. Aruna Mathur, Adv.
Mr. Soumya Srijan Dasgupta, Adv.
Mr. Rohan Swarup, Adv.
Mr. Avneesh Arputham, Adv.
for M/S. Arputham Aruna And Co, AOR
For Respondent(s) Mrs. Pragya Baghel, AOR
Ms. Pallavi J., Adv.
Mr. Bhanoo Sood, Adv.
Mr. Vikash Kumar Jha, Adv.
Ms. Nikitha Shenoy, Adv.
for M/S. Cyril Amarchand Mangaldas, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. P.S. Narsimha, learned senior counsel is appointed as an Amicus Curiae to assist us in the matter.
Copy of the petition be furnished to learned Amicus Curiae.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.07.19 List the matter on a non-miscellaneous day 16:39:27 IST Reason: after eight weeks. [ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR