BOARD OF CONTROL FOR CRICKET IN INDIA Vs. DECCAN CHRONICLE HOLDINGS LTD.

JUDGEMENT

(1.) A. INTRODUCTION : The Board of Control for Cricket in India ("BCCI") is the game's governing body in India. It is vastly influential across the cricketing world and is said to be the wealthiest such board globally.

(2.) In this Petition under Section 34 of the Arbitration and Conciliation Act, 1996, BCCI takes exception to a 17th July 2020 award by a learned Sole Arbitrator.

(3.) BCCI was the respondent in arbitration. The claimant was Deccan Chronicle Holdings Ltd ("DCHL"), the publisher of the Deccan Chronicle, an English daily newspaper with eight editions widely circulated across South India. It also publishes the Asian Age, an English newspaper with editions in major Indian metros and London, and the Financial Chronicle, a financial daily. DCHL also operated a cricketing franchise in the Indian Premier League ("IPL") and owned the Deccan Chargers team.