Supreme Court - Daily Orders
Pankaj Kumar Mishra vs Union Of India And Ors on 17 December, 2021
Bench: A.M. Khanwilkar, C.T. Ravikumar
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
WRIT PETITION (C) NO. 56 OF 2017
PANKAJ KUMAR MISHRA & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
This matter is listed as item No. 1. Despite waiting for sometime, no one to represent petitioners got connected on-line to interact with the Court.
The writ petition filed under Article 32 of the Constitution of India is to challenge the press note dated 13.01.2014 and corrigendum dated 04.01.2017 issued by the Election Commission.
In all probability, the petitioner is not interested in pursuing this writ petition as the election is already over long back.
Hence, the writ petition is dismissed for non- prosecution.
....................,J.
(A.M. KHANWILKAR) Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2022.01.05 15:46:35 IST ....................,J.
Reason:
(C.T. RAVIKUMAR) NEW DELHI DECEMBER 17, 2021.
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ITEM NO.1 Court 3 (Video Conferencing) SECTION X
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). 56/2017
PANKAJ KUMAR MISHRA & ORS. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(I.A NO. 1/2017 AD INTERIM EX-PARTY INTERIM ORDER] ) Date : 17-12-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Mr. R. Venkataramani, Sr. Adv. Mr. Shekhar G. Devasa, Adv. Mr. Manish Tiwari, Adv. Mr. Shashi Bhushan Nagar, Adv. M/S. Devasa & Co., AOR For Respondent(s) Mr. Prashant Bhushan, AOR Mr. K.K. Venugopal, Ld. A.G. Mr. Jayant K. Sud, Ld. ASG Mr. H.R. Rao, Adv.
Ms. Rukhmini Bobde, Adv. Mr. Ashok Panigrahi, Adv. Mr. Adit Khorana, Adv. Ms. Preeti Rani, Adv.
Mr. Mukesh Kumar Maroria, AOR Mr. Amit Sharma, AOR Mr. Dipesh Sinha, Adv. Ms. Pallavi Barua, Adv.
UPON hearing the counsel the Court made the following O R D E R The writ petition is dismissed for non-prosecution in terms of the signed order.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH) [Signed order is placed on the file] 3