- (1.) Heard the counsel for the parties on the prayer made by the petitioners for stay of the operation of the decision taken by the Board of Control lor Cricket in India (in short BCCI) in its meeting dated 16-8-2006 and for modification of the order dated 7-8-2006.
(2.) Mr. Ramchandran. learned counsel appearing on behalf of the petitioners submitted that this Court, by order dated 20-6-2006 while issuing notices to the respondents, passed interim order to the effect that the report of the Three Men Committee in pursuance of the resolution dated 1-6-2006 shall be subject to the decision of this Court. Again this Court, by order dated 7-8-2006 while allowing two weeks' time to B.C.C.I. to take final decision on the report of the Three Men Committee, directed not to give effect to such decision without prior permission of the Court. The contention of Mr. Ramchandran is that despite the aforesaid order, the petitioner-Association was not allowed to participate in the Special General Meeting held on 16-8-2006 at Chennai. Learned counsel drew our attention to the statements made in paragraph 13 of the affidavit filed by respondent No.l, B.C.C.I, and submitted that the statements made therein are in utter defiance of the order of this Court passed on 7-8-2006.
(3.) Mr. Ravi Sharikar Prasad, learned Senior Advocate appearing on behalf of the Board of Control for Cricket in India on the other hand, submitted that the order dated 7-8-2006 needs modification in view of the decision taken by BCCI on 16-8-2006. Learned counsel submitted that in the Special General Body Meeting dated 16-8-2006 it was decided by BCCI to constitute an adhoc committee to conduct election of BSCA in accordance with the decision of the Board and to run the cricket affairs and also for the purpose of selection of a team to participate in the Board's tournaments so that the game of cricket may not suffer. Learned counsel further drew our attention to the decision dated 16-8-2006 taken in the Special General Body Meeting of BCCI, a copy of which has been annexed as Annexure-E to the affidavit. Learned counsel submitted that there is no question of defiance of the Court's order inasmuch as in the decision it has been clearly mentioned that the decision of the Special General Body Meeting will not be implemented without the previous approval of this Court.;