On 13.07.2017, the former BCCI President Anurag Thakur tendered a fresh unconditional apology before the Supreme Court after the Court rejected his earlier affidavit of apology and asked him to file a fresh one-page affidavit. In his affidavit, Anurag Thakur stated that it was never his intention to undermine the majesty of the Supreme Court and unintentionally some kind of misinformation and miscommunication has occured.
The bench of T.S. Thakur, former CJ and A.M. Khanwilkar and Dr. D.Y. Chandrachud, JJ had, on 02.01.2017, removed Anurag Thakur, President of BCCI and Ajay Shirke, Secretary, BCCI from their offices and had said that the President and Secretary and office bearers of BCCI have obstructed the implementation of the final directions of this Court on the basis of a specious plea that its State Associations are not willing to abide by the directions. The Court had, on 07.10.2016, asked Anurag Thakur, President of the BCCI to file a personal affidavit whether he had asked the President of the ICC to state that the appointment of Justice Lodha Committee was tantamount to Government interference in the working of the BCCI. It was noticed that the conduct of the President of BCCI in seeking a letter from the President of ICC in August 2016, after the final judgment and Order dated 18.07.2016, is nothing but an attempt on the part of the head of BCCI to evade complying, with the Order of this Court.
Source: PTI
