Order
1. Heard the learned counsel for the parties. We are of the considered opinion that until duly constituted Probe Committee investigates into the allegations made against the cricketers and Mr Srinivasan mentioned in the report of the Probe Committee and kept in the sealed cover and submits a report, this Court cannot come to findings necessary to finally decide these matters.
2. On 23-4-2014, when the matters were taken up for hearing, we had called upon Mr Gopal Subramanium, Senior Counsel appearing for the Probe Committee to take instructions from the Probe Committee as to whether the Probe Committee is willing to undertake investigation into the allegations against different cricketers and Mr Srinivasan in the report kept in the sealed cover. On instructions from the Probe Committee, Mr Gopal Subramanium has submitted that the Probe Committee is willing to undertake the investigation. He has also submitted a written note on the persons who can be appointed to assist the Probe Committee in the investigation and the manner in which the investigation is to be done.
3. We have heard the learned counsel for the parties also on what should be the proper composition of the Probe Committee which should undertake the investigation into the allegations against cricketers and Mr Srinivasan mentioned in the report of the Probe Committee kept in the sealed cover. The learned counsel appearing for BCCI and Mr Srinivasan have submitted that the investigation should be entrusted to a Probe Committee different from the Probe Committee which earlier submitted the report.
4. We reserve these matters for orders on the composition of the Probe Committee for investigation into the allegations against the cricketers and Mr Srinivasan in the report kept in the sealed cover and other incidental matters.
Court Masters