Supreme Court - Daily Orders
A. Raja vs D. Kumar on 28 April, 2023
Bench: Aniruddha Bose, Sudhanshu Dhulia
1
ITEM NO.19 COURT NO.11 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 2758/2023
A. RAJA Appellant(s)
VERSUS
D. KUMAR Respondent(s)
(IA No.74512/2023-EXEMPTION FROM FILING C/C OF I/JUDGMENT, IA
No.74511/2023-STAY APPLICATION, IA No.74514/2023-EXEMPTION FROM
FILING O.T. & IA No.74513/2023-PERMISSION TO FILE ADDL
DOCS/FACTS/ANNEXURES )
Date : 28-04-2023 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Appellant(s) Mr. K. V. Viswanathan, Sr. Adv.
Mr. G. Prakash, AOR
Mr. Jishnu M L, Adv.
Mr. N. Raghuraj, Adv.
Mr. Joice Geroge, Adv.
Mrs. Priyanka Prakash, Adv.
For Respondent(s) Mr. Narendra Hooda, Sr. Adv.
/Caveator(s) Mr. Aljo K. Joseph, AOR
Ms. Shelna K., Adv.
Mr. Ranjan Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeal is admitted.
List on 12.07.2023.
Till the next date of hearing, there shall be a conditional Signature Not Verified stay of the impugned judgment and order to the following extent:
Digitally signed by NIRMALA NEGI Date: 2023.04.28 17:03:54 IST(i) The appellant shall be entitled to participate in the Reason:
proceedings of the Legislative Assembly; 2
(ii) The appellant shall, however, not be entitled to vote on any motion in the Legislative Assembly. He shall also not be entitled to vote in his capacity as a Member of the Legislative Assembly on any other matter;
(iii) The appellant shall not be entitled to receive any allowance or monetary benefits in any other form which is admissible to a Member of the Legislative Assembly.
Let the record be requisitioned from the Court below.
(NIRMALA NEGI) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR