- (1.) The present interlocutory applications have been filed with manifold prayers, which includes certain modification in the judgment and order passed by this Court on 18th July, 2016, reported in Board of Control for Cricket v. Cricket Association of Bihar and Others (2016) 8 SCC 535 , as well as certain modifications in the order dated 2nd January, 2017. We think it appropriate that the prayers made in respect of many aspects can wait and be considered after some time. The emergent prayer which is required to be considered today is for extension of the financial benefits for the test match, regard being had to the contract entered by the State Association with the Board of Control for Cricket in India (B.C.C.I.).
(2.) It is submitted by Mr. Tushar Mehta, learned senior counsel appearing for the H.P. State Cricket Association that there is a test match which is going to be played between India and Australia tomorrow i.e. 25th March, 2017, at Dharamsala Cricket Stadium and, therefore, the B.C.C.I. is under obligation to honour its contractual obligation with the State Association.
(3.) Having heard Mr. Mehta for the applicant in I.A. No.42 of 2017 and Mr. Parag P. Tripathi, learned senior counsel for the Committee of Administrators of the B.C.C.I., it is directed that the B.C.C.I. shall honour the terms and conditions postulated in the contracts with the State Associations in letter and spirit so that there is no impediment in holding the test matches and ODIs.;