Patna High Court
Ajay Narayan Sharma vs The Board Of Control For Cricket In ... on 28 January, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.21057 of 2021
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Ajay Narayan Sharma Son of Late Kumar Narayan Sharma Resident of
Shyam Bhawan, Chaudhary Tola, P.O. Mahendru, P.S. Sultanganj, District-
Patna.
... ... Petitioner/s
Versus
1. The Board of Control for Cricket in India through its Honorary Secretary,
Cricket Centre, 4th Floor, Wankhede Stadium Road, Church Gate, Mumbai-
400020.
2. Mr. Saurav Ganguly, The Honorary President, Board of Control for Cricket
in India, Cricket Centre, 4th Floor, Wankhede Stadium Road, Church Gate,
Mumbai- 400020.
3. Sri Jay Sah, The Honorary Secretary, Board of Control for Cricket in India,
Cricket Centre, 4th Floor, Wankhede Stadium Road, Church Gate, Mumbai-
400020.
4. Chetan Sharma, Chairman, Senior Selection Committee, Board of Control
for Cricket in India, Cricket Centre, 4th Floor, Wankhede Stadium Road,
Church Gate, Mumbai- 400020.
5. Abey Kuruvilla, Senior Selection Committee, Board of Control for Cricket
in India, Cricket Centre, 4th Floor, Wankhede Stadium Road, Church Gate,
Mumbai- 400020.
6. The Bihar Cricket Association through its Honorary President, Shail Raj
Complex, Budha Marg, Patna- 800001.
7. Sri Rakesh Kumar Tiwary, Honorary President, Bihar Cricket Association,
Shail Raj Complex, Budha Marg, Patna- 800001.
8. The Committee of Management, Bihar Cricket Association, Shail Raj
Complex, Budha Marg, Patna- 800001.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Jagnnath Singh, Advocate
For the Respondent/s : Mr. Raju Giri, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
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(The proceedings of the Court are being conducted by Hon'ble the Chief
Justice/ Hon'ble Judges through Video Conferencing from their
residential offices/residences. Also, the Advocates and the Staffs joined
the proceedings through Video Conferencing from their
residences/offices.)
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Patna High Court CWJC No.21057 of 2021 dt.28-01-2022
Date : 28-01-2022
Heard learned counsel for the parties.
Petitioner has prayed for the following relief(s):-
Patna High Court CWJC No.21057 of 2021 dt.28-01-2022
Patna High Court CWJC No.21057 of 2021 dt.28-01-2022
Patna High Court CWJC No.21057 of 2021 dt.28-01-2022
Patna High Court CWJC No.21057 of 2021 dt.28-01-2022
Patna High Court CWJC No.21057 of 2021 dt.28-01-2022
After the matter was heard for some time, finding
the Bench not to be agreeable with the submissions made by
learned counsel for the petitioner, learned counsel for the
petitioner, under instructions, seeks permission to withdraw the
present petition instituted in its form, reserving liberty to file a
proper petition afresh, with better particulars, on the same and
subsequent cause of action.
Permission granted with liberty as prayed for.
Patna High Court CWJC No.21057 of 2021 dt.28-01-2022
Liberty also reserved to the petitioner to make a
mention for listing of the petition on priority basis. As and
when any such mention is made, Registry shall immediately
take steps for listing the petition at the earliest, before the
appropriate Court.
Instant petition stands disposed of as withdrawn in
the aforesaid terms.
Interlocutory Application(s), if any, stands disposed of.
(Sanjay Karol, CJ)
(S. Kumar, J)
Amrendra/PKP
AFR/NAFR
CAV DATE
Uploading Date 29.01.2022
Transmission Date
