Supreme Court - Daily Orders
All Arunachal Pradesh Students ... vs The Election Commission Of India on 5 December, 2016
Bench: A.M. Khanwilkar, D.Y. Chandrachud
1
ITEM NO.3 COURT NO.12 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 High Court of Gauhati)
ALL ARUNACHAL PRADESH STUDENTS UNION Petitioner(s)
VERSUS
ELECTION COMMISSION OF INDIA AND ORS. Respondent(s)
WITH
S.L.P.(C)...CC No.17762/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 05/12/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s)
Mr. Arunabh Chowdhury, Adv.
Mr. Anupam Lal Das, Adv.
Mr. Marto Kato, Adv.
Mr. Vaibhav Tomar, Adv.
Ms. Shruti Choudhry, Adv.
Mr. Karma Dorjee, Adv.
Mr. Anirudh Singh, Adv.
(Petitioner in Mr. Ashok Desai, Sr. Adv.
SLP CC No.17762/ Mr. Anil Shrivastav, AAG
2016 Mr. Kardak Ete, AAG
For Respondent(s)
Mr. Nitesh Kumar Singh, Adv.
Ms. Neha, Adv.
Mr. S.K. Visen, Adv.
(For ECI) Mr. Mohit D. Ram, Adv.
Mr. Neeraj Kumar, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Issue fresh notice on the application for condonation of ASHOK RAJ SINGH Date: 2016.12.07 11:36:06 IST Reason: delay.
Mr.Mohit D.Ram and Mr.S.K.Visen, learned counsel accepts notice for the respective respondents.
2Learned counsel for the respondents to file reply affidavit within four weeks.
Dasti service upon the unserved respondents is also permitted.
Application for impleadment (I.A.No.___/2016 in SLP (CC) No.21861/2015) by consent is allowed. Learned counsel for the petitioner is to carry out necessary amendment to implead the applicant as party respondent in SLP (CC) No.21861/2015.
(Ashok Raj Singh) (Veena Khera)
Court Master Court Master