Supreme Court - Daily Orders
Anugrah Narayan Singh vs Harsh Vardhan Bajpayee on 20 February, 2023
Bench: K.M. Joseph, B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.
DIARY NO. 31469 OF 2022
ANUGRAH NARAYAN SINGH Appellant (s)
VERSUS
HARSH VARDHAN BAJPAYEE Respondent(s)
O R D E R
Delay in refiling is condoned. The civil appeal will stand dismissed.
It is brought to our notice that the respondent has been re-elected in the year 2022. Needless to say, any observation contained in the order which is impugned will not stand in the way of the High Court dealing with an election petition in case filed on its own merits.
………………………………………………………………., J. [ K.M. JOSEPH ] ………………………………………………………………., J.
[ B.V. NAGARATHNA ] Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2023.02.23 17:01:04 IST Reason: New Delhi;
February 20, 2023.
ITEM NO.39 COURT NO.3 SECTION III-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL Diary No. 31469/2022 (Arising out of impugned final judgment and order dated 12-09-2022 in AN No. 19/2022 passed by the High Court of Judicature at Allahabad) ANUGRAH NARAYAN SINGH Petitioner(s) VERSUS HARSH VARDHAN BAJPAYEE Respondent(s) (FOR ADMISSION and IA No.175211/2022-EX-PARTE AD-INTERIM RELIEF and IA No.175212/2022-EXEMPTION FROM FILING O.T. and IA No.175209/2022- CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Date : 20-02-2023 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH HON'BLE MRS. JUSTICE B.V. NAGARATHNA For Petitioner(s) Mr. S P Singh, Sr. Adv.
Mr. Utkarsh Singh, Adv.
Mr. Tauheed Arshi, Adv.
Mr. Mohd. Humaid, Adv.
Mr. Shivam Rajput, Adv.
Mr. Sureshan P., AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay in refiling is condoned. The civil appeal will stand dismissed.
It is brought to our notice that the respondent has been re-elected in the year 2022. Needless to say, any observation contained in the order which is impugned will not stand in the way of the High Court dealing with an election petition in case filed on its own merits.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR
[Signed order is placed on the file.]