- (1.) When the matter was called today, as per the order dated 20th January, 2017, Mr. Kapil Sibal, learned senior counsel appearing for some of the State Associations has submitted that due to inadvertence, he could not suggest the names to be included in the Committee of Administrators, when such liberty was granted in paragraph 25(vi) of the order dated 2nd January, 2017. For the sake of convenience, the said paragraph is reproduced below:- "25(vi) This Court shall by a separate order nominate the persons who shall form part of the Committee of administrators. In order to enable the Court to have the benefit of objective assistance in making the nominations, we request Mr Fali S Nariman, learned Senior Counsel and Mr Gopal Subramaniam, the learned Amicus Curiae to assist the Court by suggesting names of persons with integrity and experience in managing a similar enterprise. We request the learned Counsel appearing on behalf of the parties to also place their suggestions before the Court so as to facilitate a considered decision."
(2.) Be it noted, earlier on the learned Amicus Curiae and Mr. Anil B. Divan, learned senior counsel had suggested certain names for the Committee of Administrators for the BCCI. We had opened the sealed cover on the last occasion and, thereafter, got it sealed again so that we can choose the names for nomination of the Committee of Administrators. However, as leave was granted to the learned senior counsel, we do not intend to curtail the said right.
(3.) At this juncture, Mr. Mukul Rohatgi, learned Attorney General for India has submitted that the Central Government may be permitted to suggest certain names so that a Committee having a holistic approach can be constituted.;