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All Arunachal Pradesh Students ... vs The Election Commission Of India on 26 August, 2016

Bench: Anil R. Dave, L. Nageswara Rao

     ITEM NO.10                               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 High Court of Gauhati)

     ALL ARUNACHAL PRADESH STUDENTS UNION                                 Petitioner(s)

                                                     VERSUS

     ELECTION COMMISSION OF INDIA AND ORS.                                Respondent(s)

     I.A. 1/2015(with c/delay in filing SLP and office report)


     Date : 26/08/2016 This matter was called on for hearing today.


     CORAM :
                             HON'BLE MR. JUSTICE ANIL R. DAVE
                             HON'BLE MR. JUSTICE L. NAGESWARA RAO

     For Petitioner(s)                 Mr.   Arunabh Choudhary,Adv.
                                       Mr.   Anupam Lal Das,Adv.
                                       Mr.   Vaibhav Tomar,Adv.
                                       Mr.   Gainilung Panmei,Adv.
                                       Mr.   Karma Dorjee,Adv.
                                       Mr.   Anirudh Singh,Adv.

     For Respondent(s)                 Mr. Ashok Desai,Sr.Adv.
                                       Mr. Anil Shrivastav,AAG
                                       Mr. Rituraj Biswas,Adv.

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

It has been submitted by the learned senior counsel appearing for Respondent Nos.3 and 4 that the State of Arunachal Pradesh also desires to challenge the validity of the impugned judgment.

Stand over to 23.09.2016 so that if another petition is filed that can also be heard along with the present petition.

            (NARENDRA PRASAD)                                    (SHARDA KAPOOR)
              COURT MASTER                                        COURT MASTER