Supreme Court - Daily Orders
Sushma Swaraj vs Raj Kumar Patel on 5 May, 2014
\222ITEM NO.12 COURT NO.7 SECTION XVII
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 (Civil) No(s).2951/2014
(From the judgement and order dated 03/12/2013 in EP No.43/2009,IA
No.77/2009 dated 06/12/2013 in EP No.43/2009,IA No.77/2009 of The
HIGH COURT OF M.P AT JABALPUR)
SUSHMA SWARAJ Petitioner(s)
VERSUS
RAJ KUMAR PATEL Respondent(s)
(With prayer for interim relief and office report )
Date: 05/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s)
Mr. Ravindra Srivastava, Sr.Adv.
Mr. V. Madukar, Adv.
Ms. Bansuri Swaraj, Adv.
Mr. Rajeev Sharma, Adv.
Mr. Siddesh Kotwal, Adv.
Mr. Paritosh Anil, Adv.
Mr. Rajeev Sharma,Adv.
For Respondent(s)
Mr. Vinod K. Shukla, Adv.
Mr. M.C. Dhingra,Adv.
UPON hearing counsel the Court made the following
O R D E R
Mr. Ravindra Shrivastava, learned senior counsel appearing for the petitioner has brought to our notice that the term of the respondent as the elected Representative has come to an end by efflux of time (by 16th May, 2014).
Keeping in view the aforesaid fact it appears that no useful purpose would be served in considering the ...2/-
-2-matter on merits, as the election petition would have become infructuous.
The special leave petition is disposed of as having become infructuous.
(Sukhbir Paul Kaur) (Indu Bala Kapur) Court Master Court Master