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 R E P O R T A B L E

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.4235 OF 2014

BOARD OF CONTROL FOR CRICKET IN INDIA ...APPELLANT(S)

VERSUS

CRICKE ASSOCIATION OF BIHAR & ORS.      …RESPONDENT(S)

WITH CIVIL APPEAL NO.4236 OF 2014

WITH CIVIL APPEAL NO.1155 OF 2015

O R D E R

By our order pronounced on 2nd January, 2017 we had requested learned

amicus curiae, Mr. Gopal Subramaniam, and Mr.  Fali S. Nariman, learned senior

counsel  to  assist  us  in  nominating  the  members  of  the  committee  of

administrators  to  be  appointed  in  terms  of  the  said  order.   Although  Mr.

Nariman had tentatively agreed to do the needful, he today submits that he

may have an embarrassment in accepting the assignment on account of the

fact that he had been in the year 2009 retained on behalf of the BCCI.  We

quite  appreciate  the  difficulty  expressed  by  Mr.  Nariman  and  accordingly

discharge him of the role assigned to him.  In his place, we request Mr. Anil B.

Divan, learned senior counsel, to assist the Court and to recommend suitable

names  for  appointment  as  members  of  the  committee  of  administrators  in

consultation with the amicus, Mr. Gopal Subramaniam.

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Mr. Gopal Subramaniam also draws our attention to an inadvertent error

in our Order, clause 25(i)(f) whereof shall now stand modified/corrected to read

as under:

“25(i)(f) Has been an Office Bearer of the BCCI or a State  

Association for a  cumulative period of 9 years”  

…………......………….…..…CJI.        (T.S. THAKUR)

…………......…………….…..…J. (A.M. KHANWILKAR)

……......………………….…..…J.        (DR. D.Y. CHANDRACHUD)

New Delhi January 3,  2017