Supreme Court - Daily Orders
All Arunachal Pradesh Students ... vs The Election Commission Of India on 16 August, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
1
ITEM NO.14 COURT NO.3 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 High Court Of Gauhati)
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 : 16-08-2017 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. Anil Shrivastav, AOR
Mr. Rituraj Biswas,Adv.
Mr. Arunabh Chowdhury,Adv.
Mr. Vaibhav Tomar,Adv.
Mr. Karma Dorjee,Adv.
Mr. Anupam Lal Das, AOR
For Respondent(s) Mr. Mohit D. Ram, AOR
Ms. Sadhana Sandhu,Adv.
Mr. B.V. Balram Das,Adv.
Mr. B. Krishna Prasad, AOR
Mr. Rahul Pratap, AOR
Mr. Nitesh Kumar Singh,Adv.
Signature Not Verified
Digitally signed by DEEPAK
Ms. Neha,Adv.
MANSUKHANI
Date: 2017.08.18 16:52:08 IST
Reason: SIGNER CARD OF
MR. DEEPAK MANSUKHANI
Mr. Sanjay Kumar Visen, AOR
IS BEING USED BY MR. OM
PARKASH SHARMA
UPON hearing the counsel the Court made the following
2
O R D E R
Perused the letter circulated by Mr. Anupam Lal Das, learned counsel for the petitioner in SLP(C)..CC No.21861/2015 seeking adjournment for filing rejoinder affidavit.
The matters are adjourned for three weeks.
In the meanwhile, Mr. Anupal Lal Das, learned counsel for the petitioner in SLP(C)..CC No.21861/2015 may file rejoinder affidavit to the Counter affidavit filed by the Respondent No.11 and Mr. B.K. Prasad, learned counsel for the respondent in SLP(C)..CC No.21861/2015 may file counter affidavit, as prayed for.
(OM PARKASH SHARMA) (SUMAN JAIN) AR CUM PS COURT MASTER