As per the case facts, the Supreme Court had previously approved the draft Constitution of the BCCI, stipulating that any amendments would require the Court's leave. Certain amendments were approved ... unanimously at the BCCI's Annual General Meeting. An interim application was filed seeking the Court's permission to implement these amendments. The question arose whether the proposed amendments to the BCCI Constitution should be given effect. Finally, the Supreme Court found no merit in the opposition to the amendments and disposed of the interim application in terms that allowed the approved amendments to be implemented, applying previous directions regarding constitutional compliance to these new amendments