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All Arunachal Pradesh Students ... vs The Election Commission Of India on 8 May, 2017

      ITEM NO.27                        REGISTRAR COURT. 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


                                         BEFORE THE REGISTRAR MR. SANJAY PARIHAR

      Petition(s) for Special Leave to Appeal (C)......CC No(s).
      21861/2015

      ALL ARUNACHAL PRADESH STUDENTS UNION                               Petitioner(s)

                                                    VERSUS

      ELECTION COMMISSION OF INDIA AND ORS.                              Respondent(s)

      (with appln. (s) for c/delay in filing SLP and office report)

      WITH
      S.L.P.(C)...CC No. 17762/2016
      (With Appln.(s) for c/delay in filing SLP and Office Report)

      Date : 08/05/2017 This petition was called on for hearing today.



      For Petitioner(s)                  Mr.Vaibhav Tomar,Adv.
                                         Mr. Anupam Lal Das,Adv.

                                        Mr.Rituraj Biswas,Adv.
                                        Mr. Anil Shrivastav,Adv.

      For Respondent(s)                  Mr.Umesh Babu Chaurasia,Adv.
                                         Mr. B. Krishna Prasad,Adv.

                                        Ms.Anvita Cowsish,Adv.
                                        Mr. Mohit D. Ram,Adv.

                                         Mr. Rahul Pratap,Adv.

                                        Mr.Nitesh Kumar Singh,Adv.
                                        Mr. Sanjay Kumar Visen,Adv.



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

SLP(C) CC No.21861/2015 Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2017.05.09 11:15:14 TLT Reason: The respondent Nos.1 and 7-10 have failed to file the counter affidavit within the period stipulated under the rules.

…......2 ITEM NO.27 -2- CC21861/15 Service of notice is complete on the respondent Nos.3-6, but no one has entered appearance on their behalf.

The respondent No.11 has already filed the counter affidavit. He has served the copy of the counter affidavit on the respondent No.1 in open Court. He is directed to serve the copy on the respondent Nos.7-10 within one week and file proof.

Ld.counsel for the petitioner has failed to file the affidavit in proof of dasti service of notice issued to the respondent Nos.3 and 6-9, despite opportunities given. However, one week's time as last chance is given to file the same in the interest of justice.

List the matter on 6.07.2017.

(SANJAY PARIHAR) Registrar SB