Supreme Court - Daily Orders
Mohd. Arif Rajaput vs The Election Commission Of India ... on 15 December, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.65 COURT NO.1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.41165/2017
(Arising out of impugned final judgment and order dated 12-12-2017
in SCA No. 22074/2017 passed by the High Court of Gujarat at
Ahmedabad)
MOHD. ARIF RAJAPUT Petitioner(s)
VERSUS
THE ELECTION COMMISSION OF INDIA NIRVACHAN Respondent(s)
SADAN & ORS.
Date : 15-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Vivek Tankha, Sr. Adv.
Mr. Aljo K. Joseph, AOR
Mr. S.S. Hooda, Adv.
Mr. Prashant Sivarajan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Dr. Abhishek Manu Singhvi, learned senior counsel appearing for the petitioner submits that he may be permitted to withdraw the present special leave petition to file a properly constituted petition under Article 32 of the Constitution of India for proper electoral reforms with regard to Voter Verifiable Paper Audit Trail (VVPAT) at the appropriate time, if so advised.
Signature Not VerifiedThe special leave petition is permitted to be Digitally signed by CHETAN KUMAR Date: 2017.12.16 withdrawn.
13:07:49 IST Reason:
(Chetan Kumar) (H.S. Parasher) Court Master Assistant Registrar