- (1.) Issue notice on IA No.105962 of 2018.
(2.) We have heard learned counsel appearing for the parties on the importance and urgency for appointing an Ombudsman. We are happy to note that, by consent, the parties have suggested and agreed on the name of Hon'ble Mr. Justice D.K. Jain, former Judge of this Court as Ombudsman.
(3.) We accordingly appoint Hon'ble Mr. Justice D.K. Jain, former Judge of this Court, as the first Ombudsman under Article 40 of Chapter IX of the Constitution of the BCCI framed by this Court vide order dated 9.8.2018.;