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Mahendra Rai vs Chief Election Commissioner Of India . on 25 November, 2014

Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre

  ITEM NO.4                                COURT NO.7                   SECTION XI

                               S U P R E M E C O U R T O F           I N D I A
                                       RECORD OF PROCEEDINGS

  I.A. 2/2014 in
  Petition for Special Leave to Appeal (C)                      No.15858/2014

  (Arising out of impugned final judgment and order dated 30/04/2014
  in WPC No. 24646/2014 passed by the High Court Of Judicature at
  Allahabad)

  MAHENDRA RAI                                                              Petitioner(s)

                                                   VERSUS

  CHIEF ELECTION COMMISSIONER OF INDIA & ORS.                               Respondent(s)

  (For restoration and office report)

  Date : 25/11/2014 This application was called on for hearing today.

  CORAM :
                         HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


  For Petitioner(s)                  Mr. Rajiv Kumar Gupta, Adv.
                                     Ms. Shalu Sharma, A.O.R.

  For Respondent(s)

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

Application seeking restoration is allowed.

Special Leave Petition is restored to its original number.

List the Special Leave Petition in normal course.

[KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER