February 5,2018:
Apex Court has given a four-week deadline to BCCI to file their reply in response to petition filed by Sreesanth.
On Monday, Supreme Court sought reply from Board of Control for Cricket in India (BCCI) over Former Indian pacer S. Sreesanth's appeal against his life ban in connection with 2013 Indian Premier League (IPL) Spot-fixing scandal.
Last week, Sreesanth had moved to Supreme Court challenging Kerala HC's order in October wherein fast bowler was asked to stay away from all cricket activity conducted by BCCI.
Sreesanth was slapped with a life ban by BCCI for his alleged role in spot-fixing while playing for the Rajasthan Royals during the IPL in 2013.
Single-judge bench of Kerala HC had earlier passed an order that bowler's life-ban be lifted but a Division Bench of Kerala HC upheld the life time ban imposed by the BCCI on Sreesanth.
Related News @ LatestLaws.com:
1.02.2018: Spot-Fixing Scandal: SC agrees to hear Cricketer Sreesanth’s Appeal against Kerala HC verdict
18.10.2017: In appeal filed by BCCI, Kerala HC restores life ban imposed on Cricketer Sreesanth
18.09.2017: BCCI still averse to Sreesanth, Appeals before DB of HC against lifting of Ban
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