Supreme Court - Daily Orders
Association For Democratic Reforms vs Election Commission Of India on 17 July, 2023
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.16 COURT NO.3 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No. 434/2023
ASSOCIATION FOR DEMOCRATIC REFORMS Petitioner(s)
VERSUS
ELECTION COMMISSION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and IA No.69494/2023-CLARIFICATION/DIRECTION
IA No. 69494/2023 - CLARIFICATION/DIRECTION)
Date : 17-07-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s)
Mr. Prashant Bhushan, AOR
Mr. Rahul Gupta, Adv.
Ms. Alice Raj, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Let an advance copy of the present writ petition be served on the nominated/standing counsel for the Election Commission of India.
Our attention is drawn to the order dated 13.12.2019 passed in W.P.(C) No. 1382/2019 titled “Association for Democratic Reforms & Another. vs. Election Commission of India & Another.”, wherein notice was issued and the writ petition was directed to be tagged with W.P.(C) No. 1389/2019.
Signature Not Verified
Re-list after three weeks.
Digitally signed byDeepak Guglani Date: 2023.07.20 18:29:58 IST Reason:
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS ASSISTANT REGISTRAR