Supreme Court - Daily Orders
Adarsh Kumar Agrawal vs Rahul Gandhi on 10 April, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.3 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).698/2019
ADARSH KUMAR AGRAWAL & ANR. Petitioner(s)
VERSUS
RAHUL GANDHI & ANR. Respondent(s)
(FOR ADMISSION and IA No.83400/2019-PERMISSION TO APPEAR AND ARGUE
IN PERSON)
Date : 10-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Petitioner-in-person
For Respondent(s)
Mrs. Swarupama Chaturvedi, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 The petitioners invoked the jurisdiction of this Court under Article 32 of the Constitution seeking to question the manifesto of a political party for the 2019 elections. He also seeks a consequential declaration that the seats secured by the political party should be declared as void on the ground that the manifesto was contrary to the Model Code of Conduct.
2 The petition is thoroughly misconceived. The petition is dismissed. 3 Pending application, if any, stands disposed of.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2023.04.10 18:00:39 IST Reason:
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
DEPUTY REGISTRAR ASSISTANT REGISTRAR