Bombay High Court
Mr. Sagar Rajabhau Suryawanshi vs Election Commission Of India ,Mumbai ... on 4 February, 2019
Author: N.M. Jamdar
Bench: Naresh H. Patil, N.M. Jamdar
1 2. PIL 3.19.doc
JPP
IN THE HIGH COURT OF JUDICATURE ATBOMBAY
CIVIL APPELLATE JURISDICTION
PUBLIC INTEREST LITIGATION NO. 3 OF 2019
Sagar Rajabhau Suryawanshi ... Petitioner.
V/s.
Election Commission of India and Ors. ... Respondents.
Dr. Abhinav Chandrachud I/b. Sagar Kursija for the Petitioner.
Mr. Pradeep Rajagopal a/w. Drushti Shah for Respondent No.1.
Mr. Darius Khambata, Senior Advocate a/w. Mr. Rahul Narichania,
Senior Advocate a/w. Tajas Karia, Ameya Gokhale, Vaibhav Singh,
Gaurav M, Shijo George for Respondent No.4.
Mr. Shardul Singh a/w. Akash K. Kotecha for UOI.
Mr. K.F. Wilfred, Sr. Principal Secretary, ECI.
CORAM : NARESH H. PATIL,C.J. &
N.M. JAMDAR, J.
DATE : 04 FEBRUARY, 2019.
P.C. :-
Mr. Rajagopal, learned Counsel appears for the Election Commission of India. Mr. K.F. Wilfred, Sr. Principal Secretary of the Election Commission is present. Perused the orders passed by this Court.::: Uploaded on - 08/02/2019 ::: Downloaded on - 15/03/2019 22:56:27 :::
2 2. PIL 3.19.doc
2. We have heard Dr. Abhinav Chandrachud, the learned Counsel appearing for the Petitioner and Mr. Khambata and Mr. Narichania, learned Senior Advocate for the Respondent No.4 - Facebook. The learned Counsel appearing for the Central Government submits that the Additional Solicitor General and Mr. Rajagopal, learned Counsel appearing for the Election Commission, will hold a joint meeting and discuss the issues. Mr. Khambata, learned Senior Advocate seeks two weeks' time to file an affidavit to address the issues emerging from the Petition.
3. Issue notice to Respondent Nos. 5,6, and 7, returnable two weeks i.e. 18 February 2019. Hamdast is permitted.
4. Stand over to 18 February 2019 at 3.00 p.m. N.M. JAMDAR, J. CHIEF JUSTICE ::: Uploaded on - 08/02/2019 ::: Downloaded on - 15/03/2019 22:56:27 :::