Supreme Court - Daily Orders
Jitu Jha vs The State Election Comission . on 23 March, 2015
Bench: J. Chelameswar, R.K. Agrawal
ITEM NO.49 COURT NO.6 SECTION XVI
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). 8447/2015
(Arising out of impugned final judgment and order dated 05/12/2014
in LPA No. 434/2014 passed by the High Court Of Patna)
JITU JHA Petitioner(s)
VERSUS
THE STATE ELECTION COMISSION & ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 23/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. Abhay Kumar,Adv.
Mr. Tenzing Tsering, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Deepak Mansukhani
Date: 2015.03.24
12:43:55 IST
Reason: