A C MUTHIAH Vs. BOARD OF CONTROL FOR CRICKET IN INDIA

JUDGEMENT

(1.) All the above appeals question the common order dated 13.7.2009 made in O.A. Nos. 1299 and 1300 of 2008 and A. No. 5740 of 2008 in C.S. No. 1167 of 2008 and O.A. No. 1042 of 2008 in C.S. No. 930 of 2008. The issues involved in all these appeals are common and hence, the appeals are taken up together for disposal by this common judgment.

(2.) The controversy relates to the question as to whether the second respondent would be entitled to participate in the General Body Meeting that was scheduled at Mumbai on 27.9.2008 or any other subsequent dates for the election of new office bearers of the Board of Control for Cricket in India (BCCI), in view of the fact that he was awarded the franchised Indian Premier League rights for the ownership of 'Chennai Super Kings' team by BCCI, even while he was the Managing Director of India Cements Limited and he was the Honorary Treasurer of BCCI at the time when such franchise was given. The further controversy relates to Clause 6.2.4 of the regulations framed by the BCCI thereby making an exclusion of events like Indian Premier League (IPL) or Champions League, Twenty20 tournament, for the Administrator to have directly or indirectly any commercial interest in the matches or events conducted by the Board.

(3.) For the disposal of the appeals, some of the following facts are relevant: