Supreme Court - Daily Orders
Narottam Mishra vs Rajendra Bharti on 1 September, 2014
Bench: Madan B. Lokur, Abhay Manohar Sapre
ITEM NO.201 COURT NO.12 SECTION XVII
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) No(s). 14984/2010
(Arising out of impugned final judgment and order dated 26/03/2010
in IA No. 1327/2010 in EP No. 26/2009 passed by the High Court Of
M.P At Gwalior)
NAROTTAM MISHRA Petitioner(s)
VERSUS
RAJENDRA BHARTI Respondent(s)
(With appln. (s) for bringing on record subsequent event and
exemption from filing O.T. of annexures and permission to file
additional documents and vacating stay and interim relief and
office report)
(For Final Disposal)
Date : 01/09/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. T.S. Doabia, Sr. Adv.
Mr. Navin Chawla,Adv.
Mr. A. Maheshwari, Adv.
For Respondent(s) Mr. B. K. Satija,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent / election petitioner says that he has moved an application for withdrawing the election petition.
Learned counsel for the petitioner / returned candidate says that two other voters have moved an application in the High Court for substitution.
Signature Not Verified
That application is not taken up because of the Digitally signed by Meenakshi Kohli Date: 2014.09.02 interim order passed on 5th July, 2010 staying the proceedings in 12:31:10 IST Reason:
the election petition pending in the High Court. 1 Learned counsel for the petitioner says that in view of these developments, the interim order may be vacated so that the High Court may further proceed in the matter and decide the pending applications.
Under the circumstances, we vacate the interim order passed on 5th July, 2010 and make it clear that the interim order is vacated for the limited purpose of enabling the High Court to decide the pending interim applications.
The special leave petition is disposed of as withdrawn.
(MEENAKSHI KOHLI) (JASWINDER KAUR)
COURT MASTER COURT MASTER
2