Prasar Bharti Petitioner(S) v. Board Of Control For Cricket In India (S)

Petition(s) for Special Leave to Appeal (C) No(s). 4572-4573/2015, [Arising out of impugned final judgment and order dated 04/02/2015 in LPA No. 1327/2007 and WPC No. 8458/2007 passed by the High Court of Delhi At New Delhi], (With appln. For exemption from filing c/c of the impugned judgment and permission to place addl. Documents on record and interim relief), SLP(C) No. 4574-4575/2015, (With appln.(s) for permission to place addl. documents on record and appln.(s) for exemption from filing c/c of the impugned judgment and Interim Relief)