Supreme Court - Daily Orders
Madhavrao Kinhalkar vs Ashok Shankarrao Chavan on 13 August, 2014
ì SLP(C) NOS. 21893-94 OF 2014
ITEM NO.601 COURT NO.10 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) No(s). 21893-21894/2014
(Arising out of impugned final judgment and order dated 25/07/2014
in WP No. 4590/2014 passed by the High Court Of Delhi at New
Delhi)
MADHAVRAO KINHALKAR Petitioner(s)
VERSUS
ASHOK SHANKARRAO CHAVAN AND ORS Respondent(s)
(With application for impleadment and permissionto file lengthy
list of dates)
Date : 13/08/2014 These petitions were called on for mentioning today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Jayant Bhushan, Sr. Adv.
Mr. Dilip Annasaheb Taur, Adv.
Mr. Amol Vishwasrao Deshmukh, Adv.
For ’Common Cause’
intervenor before the
High Court. Mr. Prashant Bhushan, Adv.
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Mohan Parasaran, Sr. Adv.
Mr. Salman Khurshid, Sr. Adv.
Mr. Abhimanyu Bhandari, Adv.
Mr. Farid F. Karachiwala, Adv.
Mr. Aman Gandhi, Adv.
Ms. Samanvya Dwivedi, Adv.
Mr. Saket Sikri, Adv.
Mr. Farid F. Karachiwala ,Adv.
UPON hearing counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Kalyani Gupta Date: 2014.08.13 18:00:15 IST Reason: Taken on board.
We are not inclined to entertain these Special PAGE NO. 1 OF 2 SLP(C) NOS. 21893-94 OF 2014 Leave Petitions. But having regard to our earlier direction to the Election Commission to decide the issue within a specific time limit, while at the same time the issue raised in the writ petition before the High Court has to be examined by the High Court, we only request the High Court to dispose of the pending writ petition expeditiously, preferably within 15 days from the date of production of a copy of this order.
The Special Leave Petitions are dismissed in the above terms.
[KALYANI GUPTA] [SHARDA KAPOOR]
COURT MASTER COURT MASTER
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