- (1.) Heard in part.
(2.) Post on 17.10.2016 at 2.00 p.m. for continuation.
(3.) By our Order dated 18.07.2016, we had while accepting the report submitted by Justice Lodha Committee and the recommendations made therein requested the Committee to supervise the transition from the old to the new system in the wake of the reforms proposed by the Committee. We had hoped that this transition will be completed within a period of four months or at best six months from the date of the order and requested the Committee headed by Justice Lodha to draw appropriate timelines for the implementation of the recommendations and supervise the process. We had, at the same time, directed the BCCI and all concerned to co-operate with the Committee and to act in aid of its directives. Anticipating possible impediments in the process of implementation we had reserved liberty to the Committee to seek appropriate directions from this Court by filing a status report in that regard. Justice Lodha Committee has now submitted a status report in which it has set out the developments that have taken place after 18th July, 2016 till the date of the submission of the report. The BCCI has responded to the status report and filed a reply.;