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All Arunachal Pradesh Students ... vs The Election Commission Of India on 16 December, 2015

Bench: Chief Justice, Vikramajit Sen

     ITEM NO.17                                  COURT NO.1                    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)...... of 2015
                                       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)

     (with appln. (s) for c/delay in filing SLP and office report)

     Date : 16/12/2015 This petition was called on for hearing today.

     CORAM :
                               HON'BLE THE CHIEF JUSTICE
                               HON'BLE MR. JUSTICE VIKRAMAJIT SEN

     For Petitioner(s)                    Dr.   Rajiv Dhavan,Sr.Adv.
                                          Mr.   Arunabh Chowdhury,Adv.
                                          Mr.   Anupam Lal Das,Adv.
                                          Mr.   Vaibhav Tomar,Adv.
                                          Mr.   Gainilung Panmei,Adv.
                                          Mr.   Karma Dorjee,Adv.
                                          Mr.   Anirudh Singh,Adv.
                                          Mr.   Nabam Jollaw,Adv.
                                          Mr.   Marto Kato,Adv.

     For Respondent(s)

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

Heard.

In view of an earlier order dated 17th September, 2015 passed in Writ Petition © No.510 of 2007 by a Bench presided over by Hon'ble Dave, J., we direct that this petition be listed before a Bench presided over by Hon'ble Dave, J.

The Registry is directed to place the papers before Hon'ble the Chief Justice for constituting a Bench.

     (MAHABIR SINGH)                                                           (VEENA KHERA)
      COURT MASTER                                                              COURT MASTER