Supreme Court - Daily Orders
Bhattulal Jain vs Union Of India on 6 October, 2023
ITEM NO.15 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 1044/2023
BHATTULAL JAIN Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION )
Date : 06-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Tripurari Ray, Adv.
Mr. Varinder Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Respondent No 8 (Chief Minister’s Office) is repeated twice in the cause title. On the request of counsel for the petitioner, permission is granted to delete the seventh and eighth respondents and to implead the State of Rajasthan as a party to the proceedings, considering the cause which is shown in the petition. 2 Issue notice to the first respondent (Union of India), third respondent, (Election Commission of India), fifth respondent (State of Madhya Pradesh) and the newly added respondent (State of Rajasthan).
3 Liberty to serve dasti on the Standing Counsel for the States, in addition, is permitted.
Signature Not VerifiedDigitally signed by NEETA SAPRA Date: 2023.10.07 4 12:51:26 IST Reason: Tag with Writ Petition (Civil) No 43 of 2022.
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR)
AR-CUM-PS ASSISTANT REGISTRAR