Jharkhand High Court
Babulal Marandi vs Speaker on 14 January, 2021
Author: Ravi Ranjan
Bench: Chief Justice, Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (C) No. 3687 of 2020
Babulal Marandi ... ... ... ... ... Petitioner
Versus
1. Speaker, Jharkhand Vidhan Sabha, Ranchi
2. Election Commission of India, New Delhi... ... Respondents
WITH
W.P. (C) No. 3654 of 2020
Bharatiya Janata Party through its Chief Whip ... Petitioner
Versus
1. The Hon'ble Speaker, 5th Jharkhand Vidhan Sabha, Ranchi
2. Election Commission of India, through its Secretary, Nirwachan
Sadan, Ashoka Road, New Delhi
3. Secretary, Jharkhand Vidhan Sabha Secretariat, Ranchi
... ... ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner: M/s. R.N. Sahay (Sr. Advocate), Yashvardhan, Advocate (in WPC 3687/20) For the Petitioner: M/s. R. Venkataramani (Sr. Advocate), Indrajit Sinha, Advocate (in WPC 3654/20) For Resp. Nos.1&3: M/s. Kapil Sibal (Sr. Advocate), Rajiv Ranjan (Advocate General), Advocate For Election Commission: Dr. Ashok Kumar Singh, Advocate
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Oral Order 08/Dated: 14.01.2021 Heard the parties in part.
Put up these cases on 19.01.2021 at 2.15 p.m. for further hearing.
(Dr. Ravi Ranjan, C.J.) (Sujit Narayan Prasad, J.) Manoj/AKT