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SC seeks reply from BCCI over S Sreesanth's appeal.
The Supreme Court, on Monday, sought a reply from the 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 spot fixing scandal. The court has given a deadline of four weeks to BCCI to file their reply in response to the petition filed by the pacer.
Last October, Kerala High Court ordered the fast bowler and was asked to stay away from all cricket activity conducted by the BCCI. Last week, Sreesanth had moved to the court challenging the Kerala HC order. The main reason behind putting a life ban by the BCCI on the cricketer was his involvement in the spot fixing while playing for Rajasthan Royals during IPL in 2013.
Earlier, a Single Bench of Kerala High Court had earlier passed an order to lift the ban over the cricketer but a Division Bench in the same court had upheld the life time ban.
The division bench headed by the Chief Justice, after allowing the appeal filed by BCCI, had held that there is no violation of natural justice against the cricketer and had quashed the single bench order which was in favour of Sreesanth.
