October 17, 2018:

On Wednesday, Bombay High Court said it was not inclined to grant interim stay on the sale of tickets for the October 29 India-West Indies One Day International match to be held at the Brabourne Stadium.

A division bench of Justice B.R. Gavai & Justice M.S. Karnik was hearing petitions filed by the Mumbai Cricket Association (MCA) & two of its members challenging the BCCI's decision to shift the match from Wankhede Stadium to Brabourne Stadium.

MCA counsel M.M. Vashi told the Court that the Board of Control for Cricket in India (BCCI) had decided to shift the match only because the MCA could not submit a hosting agreement.

Vashi said,“We were to hold the match at the Wankhede Stadium and several conditions pertaining to ticket sale, broadcasting rights was laid down. We confirmed to adhere to it all. One of the conditions was to submit a hosting agreement.”

“However, we could not submit the said agreement as it had to be signed by an administrator. At present, the MCA has no administrator,” he argued, adding that only for this reason the BCCI decided to shift the match.

The MCA in its petition sought an interim stay on the sale of tickets for the match, pending hearing of the petition.

Vashi went onto add,“The Brabourne Stadium is not equipped to host an international match. The last match played there was in 2009.”

The court, after hearing the arguments, noted that there was nothing wrong if the BCCI laid down the condition of seeking a hosting agreement with the signature of an administrator.

Justice Gavai said,“What is wrong in this? The MCA does not even have a Board of Directors. The two retired judges appointed by high court to act as administrators have expressed their unwillingness to continue due to the allegations leveled against them.We do not intend to pass any interim order as sought by the petitioners. You (petitioners) can approach the Supreme Court if you wish to as the apex court is seized of similar matters pertaining to the MCA.”

Court directed the BCCI & the Cricket Club of India, which owns the Brabourne Stadium, to file their affidavits in response to the petitions and posted it for further hearing on October 24.

The MCA & its two members―Sanjay Naik and Ravi Savant―said the BCCI's decision was illegal, arbitrary and bad in law.

Source: TheWeek

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