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All Arunachal Pradesh Students ... vs The Election Commission Of India on 3 October, 2017

Bench: J. Chelameswar, S. Abdul Nazeer

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       ITEM NO.14                                COURT NO.2                  SECTION XIV

                                     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)......CC                      No(s).
       21861/2015

       (Arising out of impugned final judgment and order dated                       19-03-2013
       in PIL No. 52/2010 passed by the Gauhati High Court)

       ALL ARUNACHAL PRADESH STUDENTS UNION(AAPSU)                            Petitioner(s)

                                                         VERSUS

       THE ELECTION COMMISSION OF INDIA & ORS.                                Respondent(s)

       (FOR CONDONATION OF DELAY IN FILING                    ON IA 1/2015)

       WITH
       S.L.P.(C)...CC No. 17762/2016 (XIV)

       Date : 03-10-2017 These matters were called on for hearing today.

       CORAM :
                                HON'BLE MR. JUSTICE J. CHELAMESWAR
                                HON'BLE MR. JUSTICE S. ABDUL NAZEER

       For Petitioner(s)                  Mr. Ashok H. Desai,Sr.Adv.
                                          Mr. Anil Shrivastav, AOR
                                          Mr. Ritu Raj Biswas,Adv.

                                          Mr.   Rakesh Dwivedi,Sr.Adv.
                                          Mr.   Arunabh chowdhury,Adv.
                                          Mr.   Anupam Lal Das, AOR
                                          Mr.   Marto Kato,Adv.
                                          Mr.   Vaibhav Tomar,Adv.
                                          Mr.   Abhishek Roy,Adv.
                                          Ms.   Shruti Choudhry,Adv.
                                          Mr.   Karma Dorjee,Adv.
                                          Mr.   Abhishek Roy,Adv.

       For Respondent(s)                  Mr. Mohit D. Ram, AOR

                                          Mr. Tushar Mehta,ASG
                                          Mrs. Madhavi Divan,Adv.
Signature Not Verified

Digitally signed by DEEPAK
                                          Ms. Nidhi Khanna,Adv.
MANSUKHANI
Date: 2017.10.03 17:07:47 IST
Reason: SIGNER CARD OF
MR. DEEPAK MANSUKHANI
                                          Mr. Ayush Puri,Adv.
IS BEING USED BY MR. OM
PARKASH SHARMA                            Ms. Sadhna Sandhu,Adv.
                                          Mr. B.V. Balram Das,Adv.
                                          Mr. B. Krishna Prasad, AOR
                               2

                      Mr. Rahul Pratap, AOR

                      Mr. Nilesh Kumar Singh,Adv.
                      Ms. Neha,Adv.
                      Mr. Sanjay Kumar Visen, AOR

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

Mr. Tushar Mehta, learned Additional Solicitor General appearing for Union of India seeks time to file reply.

List the matters in the first week of November, 2017. Learned counsel for the Union of India may file reply, if any, by then.

(OM PARKASH SHARMA)                                 (RAJINDER KAUR)
  AR CUM PS                                          BRANCH OFFICER