- (1.) Interlocutory Application No. 7/2015 This application is filed by the Board of Control for Cricket in India (for short 'the BCCI') seeking permission to amend I.A. No.4 so as to correct certain mistakes committed in the averments made in the said application. M/s. Kapil Sibal and C.S. Vaidyanathan, learned senior counsel appearing for the applicants have no objection to the prayer for amendment being allowed. We accordingly allow I.A. No.7/2015 and permit the corrections to be made. Interlocutory Applicatio N No. 8/2015
(2.) This application has been filed by Mr. N. Srinivasan, Vice Chairman-cum-Managing Director of India Cement for a direction to prosecute the deponents in the affidavits supporting I.A. No.4/2015 for making certain factually incorrect statements in the said application. Mr. Kapil Sibal, learned senior counsel submits that he has instructions to withdraw this application. The same is, therefore, dismissed as withdrawn. Interlocutory Application No. 10 of 2015
(3.) In this application filed by Mr. N. Srinivasan, the applicant has sought permission to make certain amendments in I.A. No.8/2015. Although I.A. No.8/2015 already stands withdrawn, as indicated above, the amendment prayed for is permitted to put the record straight. I.A. No.10/2015 is accordingly allowed and disposed of. Interlocutory Application Nos. 4, 5 and 9 of 2015;