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Kunwar Pranav Singh Champion' vs Speaker Legislative Assembly State Of ... on 20 July, 2016

Bench: Dipak Misra, Rohinton Fali Nariman

     SLP(C) 14584/2016
                                            1

     ITEM NO.4                     COURT NO.4                SECTION X

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

     I.A. No.2/2016 In
     Petition(s) for Special Leave to Appeal (C) No.14584/2016

     (Arising out of impugned final judgment and order dated 09/05/2016
     in WP No. 828/2016 passed by the High Court of Uttarakhand at
     Nainital)

     KUNWAR PRANAV SINGH "CHAMPION" & ORS.                     Petitioner(s)

                                           VERSUS

     SPEAKER LEGISLATIVE ASSEMBLY & ANR.                       Respondent(s)

     (For directions and office report)

     Date : 20/07/2016 This application was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE DIPAK MISRA
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)       Mr.   C.A. Sundaram, Sr. Adv.
                             Mr.   Mahesh Agarwal, Adv.
                             Mr.   Rishi Agrawal, Adv.
                             Mr.   Abhinav Agrawal, Adv.
                             Mr.   Raghav Dwivedi, Adv.
                             Mr.   E. C. Agrawala, AOR

     For Respondent(s)       Mr.   Kapil Sibal, Sr. Adv.
                             Mr.   Mukesh K. Giri, AOR
                             Mr.   Devadatt Kamat, Adv.
                             Mr.   Javedur Rahman, Adv.
                             Mr.   Nizam Pasha, Adv.

     For R-2                 Dr.   Abhishek Manu Singhvi, Sr. Adv.
                             Dr.   Rajeev Dhavan, Sr. Adv.
                             Mr.   K.C. Kaushik, Adv.
                             Mr.   Devadatt Kamat, Adv.
                             Mr.   Javedur Rahman, Adv.
                             Mr.   Kabir Ghosh, Adv.
Signature Not Verified       Mr.   Bhuvneshwar Pathak, Adv.
Digitally signed by
CHETAN KUMAR
Date: 2016.07.20
                             Mr.   Amit Bhandari, Adv.
16:37:42 IST
Reason:                      Ms.   Shilpi Satyapriya Satyam, Adv.
                             Mr.   Zawad Rahman, Adv.
                             Mr.   Rahul Kaushik, AOR
SLP(C) 14584/2016
                                       2

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

I.A. No.2/2016 in S.L.P.(C) No.14584/2016 Heard Mr. C.A. Sundaram, learned senior counsel for the petitioners, Mr. Kapil Sibal, learned senior counsel for the respondent No.1 and Dr. Abhishek Manu Singhvi and Dr. Rajeev Dhavan, learned senior counsel for the respondent No.2.

Having heard learned counsel for the parties, we are inclined to state that if the Motion, that was moved by the petitioners before their disqualification for removal of the Speaker, is moved any time in the Legislative Assembly of the State of Uttarakhand, the same shall be subject to final adjudication of the present special leave petition. Needless to emphasize, all issues including the issue of jurisdiction are kept open.

The interlocutory application stands disposed of.

Let the special leave petition be listed along with S.L.P.(C) No.14497/2016, S.L.P.(C) No.....CC 9181/2016 and other connected special leave petitions, if any, for final disposal.

               (Chetan Kumar)                        (H.S. Parasher)
                Court Master                           Court Master