Former BCCI President Anurag Thakur tenders unconditional apology to Supreme Court in Contempt Case

March,6,2017:

He was accused of "obstructing" and "impeding" SC's directions on Cricket reforms.

Former BCCI president Anurag Thakur presented an unconditional apology before Apex Court in connection with his initiation of contempt proceedings case on Monday.

The matter will be next heard on 17th April.

Anurag Thakur has also been granted relief as the SC exempted his personal appearance in the court till next date of hearing in case.

The Supreme Court, on 2nd January, had come down heavily on the defiant BCCI brass as Anurag Thakur & Ajay Shirke removed from posts of president & secretary respectively for impeding & obstructing its directions to overhaul governance in the cricket body.

Later it had appointed the 4 member Committee of Administrators (COA) to run the affairs of BCCI and implement court approved recommendations of Justice RM Lodha panel on reforms in this cash-rich cricket body.

Related News @ LatestLaws.in-

30.1.2017 - Supreme Court reposes faith in former CAG Vinod Rai, appoints him Head of BCCI

20.1.2017 – BCCI empire strikes back: Now Attorney General seeks recall of Lodha Panel reforms by Supreme Court

2.01.2017 – CJI TS Thakur led SC Bench removes Anurag Thakur as BCCI President

21.10.2016 – Supreme Court truncates BCCI’s Financial Powers, directs independent Auditor to scrutinise Accounts

28.9.2016 – Supreme Court warns BCCI: Don’t behave like Lords, fall in line or we will make you fall in line

17.8.2016 – BCCI seeks Review of Supreme Court’s July 19 Judgment with recusal of CJI TS Thakur from Bench

7.8.2016- BCCI beams as Justice (Retd) Markandey Katju calls SC Judgment on Cricket reforms as ‘Unconstitutional and illegal’

2.8.2016- Justice Markandey Katju to Head BCCI Panel for compliance of SC Judgment on J.Lodha Report

18.7.2016- SC accepts Lodha Committee Report, rules no Government Minister or official in BCCI, Read Text

8.4.2016- CJI Thakur: When Bharat Ratna ‘Tendulkar’ can give 30 more yrs to Cricket, why have 70+ BCCI Members

12.3.2016- BCCI’s last-ditch effort to thwart the Supreme Court from bringing Transparency in Cricket, Read Text

Supreme Court slams BCCI, says India No1 Cricket Team despite your Money mindedness

4.2.2016- SC warns BCCI: Either accept Lodha Panel Report, or it will be all over with no second innings

21.8.2015- Madras HC issue notice to BCCI on CSK’s challenge to its ban and Justice Lodha Committee decision on Betting row

25.7.2015- Off the Hook- Poor Investigation or Innocence, Question Remains

17.7.2015- Can a Judge delegate the Judicial Power, Justice Katju chides SC outsourcing of IPL case

15.7.2015- Supreme Court of India- Glimmer of hope for Dawn for clean Cricket in India, Read Full Text of J. Lodha Report