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All Arunachal Pradesh Students ... vs The Election Commission Of India on 12 March, 2018

Bench: J. Chelameswar, Uday Umesh Lalit

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     ITEM NO.18                           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)......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 Gauhati High Court)

     ALL ARUNACHAL PRADESH STUDENTS UNION(AAPSU)                       Petitioner(s)

                                                 VERSUS

     THE ELECTION COMMISSION OF INDIA & ORS.                           Respondent(s)

     (FOR CONDONATION OF DELAY IN FILING               ON IA 1/2015)

     WITH
     S.L.P.(C)...CC No. 17762/2016 (XIV)
     (FOR CONDONATION OF DELAY IN FILING ON IA 1/2016)


     Date : 12-03-2018 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE J. CHELAMESWAR
                         HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)             Mr. Ashok Desai,Sr.Adv.
                                   Mr. Anil Shrivastav, AOR
                                   Mr. Rituraj Biswas,Adv.

                                   Mr.   Rakesh Dwivedi,Sr.Adv.
                                   Mr.   Arunabh Chowdhury,Adv.
                                   Mr.   Anupam Lal Das, AOR
                                   Mr.   Vaibhav Tomar,Adv.
                                   Mr.   Nabam Jollaw,Adv.
                                   Mr.   Marto Kato,Adv.


     For Respondent(s)             Mr. Mohit D. Ram, AOR
                                   Monisha Handa,Adv.
                                   Mr. Baij Nath,Adv.
Signature Not Verified
                                   Mr. Tushr Mehta,ASG
                                   Mrs. Madhavi Divan,Adv.
Digitally signed by OM
PRAKASH SHARMA
Date: 2018.03.13
16:49:30 IST
Reason:                            Ms. Nidhi Khanna,Adv.
                                   Ms. Sadhna Sandhu,Adv.
                                   Mr. B. Krishna Prasad, AOR

                                    Mr. Rahul Pratap, AOR
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                      Mr. Sanjay Kumar Visen, AOR

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

Delay condoned. Leave granted. List the appeals immediately after summer vacation in 2018.

(OM PARKASH SHARMA)                                 (RAJINDER KAUR)
   AR CUM PS                                         BRANCH OFFICER