BIHAR CRICKET ASSOCIATION Vs. BANK OF INDIA

JUDGEMENT

(1.) This writ has been filed by the Bihar Cricket Association (hereinafter referred to as the 'BCA' for the sake of brevity) which is a body affiliated to the Board of Control for Cricket in India (hereinafter referred to as the 'BCCI' for the sake of brevity) through Sri Ajay Narayan Sharma claiming to be its honorary Secretary.

(2.) In the instant writ petition, originally only the Bank of India and its authorities were impleaded as respondents nos. 1 to 4, because the relief claimed by the petitioner was for a direction to the Chief Manager of the Bank of India to allow the petitioner to operate Account No. 442910110002030 of the BCA as the said authority was creating hindrances.

(3.) I.A. No. 784 of 2011 was filed by one Ram Kumar claiming to be a member of the Ad hoc Committee of BCA which, according to him, was the real BCA and not the Committee claimed by the petitioner. The said interlocutory application was allowed by this court vide order dated 14.2.2011 and he was directed to be added as respondent no. 5 to the writ petition.