Supreme Court - Daily Orders
P.J. Joseph vs Election Commission Of India on 15 March, 2021
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
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ITEM NO.8 Court No.1 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (C) No(s).3819/2021
(Arising out of impugned final judgment and order dated 22-02-2021
in WA No. 1515/2020 passed by the High Court Of Kerala At
Ernakulam)
P.J. JOSEPH Petitioner(s)
VERSUS
ELECTION COMMISSION OF INDIA & ORS. Respondent(s)
(WITH IA No.31111/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH SLP(C) No. 3977/2021 (XI-A)
(FOR ADMISSION and I.R. and IA No.33195/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 15-03-2021 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Basava Prabhu Patil, Sr. Adv.
Mr. Romy Chacko, AOR
Mr. K.C. Vincent, Adv.
Mr. Basava Prabhu Patil, Sr. Adv.
Mr. Romy Chacko, AOR
Mr. Varun Mudgal, Adv.
For Respondent(s) Mr. Rakesh Dwivedi, Sr. Adv.
Ms. Swarupama Chaturvedi, AOR
Mr. Ashutosh Mohan, Adv.
Ms. Neha Rai, Adv.
Mr. Krishnan Venugopal, Sr. Adv.
Signature Not Verified Mr. Aman Jha, Adv.
Digitally signed by
Sanjay Kumar
Mr. Ateshay Jain, Adv.
Date: 2021.03.15
16:26:55 IST
Reason:
Mr. R.C. Kohli, AOR
Mr. P.S. Narasimha, Sr. Adv.
Mr. Aman Jha, Adv.
Mr. Ateshay Jain, Adv.
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Mr. R.C. Kohli, AOR
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed. As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR