Supreme Court: The 3-judge bench of Dipak Misra, A.M. Khanwilkar and Dr. D.Y. Chandrachud, JJ also accepted the submission of Mukul Rohatgi, the Attornet General for India, that the Central Government be permitted to suggest certain names so that a Committee having a holistic approach can be constituted. The bench, however, made it clear that the names that will be suggested should be in consonance with the principal judgment and the subsequent orders passed thereafter.
Taking note of the fact that there is a meeting of the Executive Committee of the ICC in the first week of February, 2017 which needs to be attended by a nominee from the BCCI, the Court asked Arvind Datar, appearing for the BCCI, to submit 3 names in a sealed envelope by 27.01.2017.
Anil B. Dhawan and Gopal Subramaniam, the Amicus Curiae had already submitted certain names for the Committee of Administrators for the BCCI. The Court hence, directed Kapil Sibal, appearing or some State Associations, Mukul Rohatgi and Arvind Datar to submit the names, as directed by the Court, by 27.01.2017.
The matter is listed to be taken up on 30.01.2017. [BCCI v. Cricket Association of Bihar, 2017 SCC OnLine SC 72, order dated 24.01.2017]
