- (1.) ONE application being IA No. 1346 of 2001 has been filed by Bihar Cricket Association through its President Mr. Lalu Prasad for impleadment as respondent No. 7 in this case.
(2.) IN view of the averments contained in the application, we feel that for a thorough and proper adjudication of all the points of controversy and issues of dispute forming the subject matter of this petition, it shall be in the Onterest of justice, if we allow the application. We however do wish to make it absolutely clear that this order allowing the application shall not be construed as any expression of opinion by this Court with regard to any claim of this applicant. Such claim shall ultimately be decided in course of proceedings at an appropriate stage. This order, therefore, at present being only formal in nature allows the impleadment application and nothing more.
(3.) THE IA application is accordingly disposed of. It is directed that Bihar Cricket Association through its President be added as respondent No. 7 in the writ application. The cause title should be amended accordingly.;