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All Arunachal Pradesh Students ... vs The Election Commission Of India on 23 September, 2016

Bench: Anil R. Dave, Uday Umesh Lalit, L. Nageswara Rao

                                                Revised
     ITEM NO.8+45                  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

     Item No.8 :

     Petition(s) for Special Leave to Appeal (C) No........./2016
                                         (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 & ORS.                Respondent(s)
     I.A.No.1/2015 (With c/delay in filing SLP and office report)


     Item No.45 (By notice) :

     SLP(C)No........./2016 (CC No.17762/2016)

     Date : 23/09/2016 These matters were called on for hearing today.

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

     For Petitioner(s)             Mr.   Rakesh Dwivedi,Sr.Adv.
                                   Mr.   Arunabh Chowdhury,Adv.
                                   Mr.   Anupam Lal Das,Adv.
                                   Mr.   Nabam Jollaw,Adv.
                                   Mr.   Marto Kato,Adv.
                                   Mr.   Vaibhav Tomar,Adv.
                                   Ms.   Shruti Choudhry,Adv.
                                   Ms.   Barnali Chowdhury,Adv.
                                   Mr.   Karma Dorjee,Adv.
                                   Mr.   Anirudh Singh,Adv.
                                   Mr.   Gainilung Panmei,Adv.

     For Respondent(s)             Mr.   Ashok Desai,Sr.Adv.
     State                         Mr.   Anil Shrivastav,AAG
                                   Mr.   Kardak ETE,AAG
Signature Not Verified
                                   Mr.   Rituraj Biswas,Adv.
Digitally signed by
SARITA PUROHIT
Date: 2016.09.29
16:20:55 IST
Reason:




                                                  1
       UPON hearing the counsel the Court made the following
                          O R D E R

List the matters on 7th October, 2016, along with the papers of Writ Petition (C)No.510/2007 (Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 2 ITEM NO.8+45 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 Item No.8 :

Petition(s) for Special Leave to Appeal (C) No........./2016 (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 & ORS. Respondent(s) I.A.No.1/2015 (With c/delay in filing SLP and office report) Item No.45 (By notice) :

SLP(C)No........./2016 (CC No.17762/2016) Date : 23/09/2016 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE L. NAGESWARA RAO For Petitioner(s) Mr. Rakesh Dwivedi,Sr.Adv.

Mr. Arunabh Chowdhury,Adv. Mr. Anupam Lal Das,Adv.

Mr. Nabam Jollaw,Adv.

Mr. Marto Kato,Adv.

Mr. Vaibhav Tomar,Adv.

Ms. Shruti Choudhry,Adv. Ms. Barnali Chowdhury,Adv. Mr. Karma Dorjee,Adv.

Mr. Anirudh Singh,Adv.

Mr. Gainilung Panmei,Adv.

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

 UPON hearing the counsel the Court made the following O R D E R List the matters on 3rd October, 2016.

(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 4