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Ram Chandra Prasad Singh vs Sharad Yadav on 7 June, 2018

Bench: Adarsh Kumar Goel, Ashok Bhushan

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     ITEM NO.18                            COURT NO.4               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(s).13922-13923/2018

     (Arising out of impugned final judgment and order dated 15-12-2017
     in WP No. 11102/2017 and 01-03-2018 in WP No. 11102/2017 passed by
     the High Court Of Delhi At New Delhi)

     RAM CHANDRA PRASAD SINGH                                        Petitioner(s)

                                                  VERSUS

     SHARAD YADAV                                       Respondent(s)
     (FOR ADMISSION and I.R. and IA No.70371/2018-CONDONATION OF DELAY
     IN FILING and IA No.70372/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 07-06-2018 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                         HON'BLE MR. JUSTICE ASHOK BHUSHAN
                               (VACATION BENCH)


     For Petitioner(s)             Mr.   Ranjit Kumar,Sr.Adv.
                                   Mr.   Gopal Singh, AOR
                                   Mr.   Manish Kumar,Adv.
                                   Mr.   Shivam Singh,Adv.

     For Respondent(s)             Mr.   S. Guru Krishna Kumar,Sr.Adv.
                                   Mr.   Devadatt kamat,Adv.
                                   Ms.   Sneha Iyer,Adv.
                                   Mr.   Gautam Talukdar, AOR


                         UPON hearing the counsel the Court made the following
                                            O R D E R

Heard learned counsel for the parties.

Delay condoned.

SWETA DHYANI Date: 2018.06.07 15:45:09 IST Reason: Learned counsel for the respondent has fairly stated that in pursuance of the order of the High Court, he will not withdraw any remuneration or other perks pending further order of the High  2 Court. He, however, has no instruction as to vacation of the official house. This aspect can be looked into at appropriate level in accordance with law.

Since on account of delay in proceedings, the election to the vacant posts in case may be delayed, we request the High Court to decide the writ petition at the earliest. Since the matter is listed on 12th July, 2018, we record the statement of the learned counsel for the parties that they will not seek any adjournment. In view of above, the High Court may take decision in the matter at the earliest.

In view of the judgment of this Court in 2015 (12) SCC 570 – Election Commission of India vs. Bajrang Bahadur Singh and Ors., the matter may now be placed on next date before the Division Bench of the High Court.

The special leave petitions are disposed of. Pending application(s), if any, shall also stand disposed of.

(MADHU BALA)                                       (PARVEEN KUMARI PASRICHA)
COURT MASTER (SH)                                           BRANCH OFFICER