Supreme Court - Daily Orders
All Arunachal Pradesh Students ... vs The Election Commission Of India on 7 October, 2016
Bench: Anil R. Dave, L. Nageswara Rao
ITEM NO.20 COURT NO.2 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............/2016
(CC No(s).21861/2015)
(Arising out of impugned final judgment and order dated 19/03/2013
in PIL No.52/2010 passed by the High Court Of Gauhati)
ALL ARUNACHAL PRADESH STUDENTS UNION Petitioner(s)
VERSUS
ELECTION COMMISSION OF INDIA AND ORS. Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
WITH
SLP(C)No......./2016 (CC No.17762/2016)
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 07/10/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Anupam Lal Das,Adv.
Mr. Arunabh Chowdhury
Mr. Vaibhav Tomar,Adv.
Mr. Karma Dorjee,Adv.
Mr. G. Panmei,Adv.
For Respondent(s) Mr. Ashok Desai,Sr.Adv.
Mr. Anil Shrivastav,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay, returnable on 5th December, 2016.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2016.10.08 12:54:38 IST Reason: