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State Election Commission vs Narender Kumar . on 19 May, 2016

Bench: Abhay Manohar Sapre, Ashok Bhushan

                                                       1

     ITEM NO.2                             COURT NO.2                     SECTION IVB

                               S U P R E M E C O U R T O F             I N D I A
                                       RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                      No(s).    15025/2016

     (Arising out of impugned final judgment and order dated 17/05/2016
     in CWP No. 9190/2016 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     STATE ELECTION COMMISSION                                                Petitioner(s)

                                                   VERSUS

     NARENDER KUMAR AND ORS.                                                  Respondent(s)

     (With appln.(s) for exemption from filing c/c of the impugned
     judgment, interim relief and office report)
     WITH
     S.L.P.(C)...CC No. 10154/2016
     (With appln.(s) for permission to file SLP and Interim Relief and
     Office Report)

     Date : 19/05/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                         HON'BLE MR. JUSTICE ASHOK BHUSHAN
                                    (VACATION BENCH)

     For Petitioner(s)             Mr. Tushar Mehta,ASG
                                   Mr. B. K. Satija,Adv.

     For Respondent(s)

               UPON hearing the counsel the Court made the following
                                  O R D E R

SLP(C)No.15025/2016 Exemption from filing certified copy of the impugned order is allowed.

Issue notice on the SLP.

Heard learned counsel for the petitioner on the question of grant of stay.

The operation of the impugned order dated 17.5.2016 passed by the High Court of Punjab & Haryana at Chandigarh in CWP No.9190/2016 shall remain stayed, in the meanwhile.

Tag with SLP(C)No.14730/2016.

SLP(C).....CC No.10154/2016 Exemption from filing certified copy of the impugned order is allowed.

Permission to file SLP is granted. Issue notice on the SLP.

Heard learned counsel for the petitioner on the question of grant of stay.

The operation of the impugned order dated 16.5.2016 passed by the High Court of Punjab & Haryana at Chandigarh in CWP No.9545/2016 shall remain stayed, in the meanwhile.

Tag with SLP(C)No.14730/2016.

   [O.P. SHARMA]                                      [SUMAN JAIN]
    AR-cum-PS                                         COURT MASTER