Supreme Court - Daily Orders
Manubhai Chavada vs Election Commission Of India on 10 November, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.33 COURT NO.1 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(s)(Civil) No(s).1012/2017
MANUBHAI CHAVADA Petitioner(s)
VERSUS
ELECTION COMMISSION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION)
Date : 10-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Devadatt Kamat, Adv.
Mr. Khemchand Rajaram Koshti, Adv.
Mr. Rajesh Inamdar, Adv.
Mr. Javedur Rahman, Adv.
Mr. Adity Bhat, Adv.
Mr. Gautam Talukdar, Adv.[AOR]
For Respondent(s) --
UPON hearing the counsel the Court made the following
O R D E R
Let a copy of the petition be served on Mr. Amit Sharma, learned Standing Counsel for Election Commission of India.
List the matter on Monday, the 20th November 2017.
(Subhash Chander) (H.S. Parasher)
AR-cum-PS Assistant Registrar
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2017.11.10
17:44:30 IST
Reason: