Swami Chakrapani vs Election Commission Of India
2011 Latest Caselaw 2376 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+                  W. P. (C) No.704/2011

      SWAMI CHAKRAPANI                           ..... Petitioner
                  Through: Mr. Rajesh Raina, Advocates with Dr. Indira
                  Tiwari, Constituted Attorney.

                   versus

      ELECTION COMMISSION OF INDIA            ..... Respondent
                  Through: Mr. P.R. Chopra, Advocate for R-1.

       CORAM: JUSTICE S. MURALIDHAR

                            ORDER

% 03.05.2011

Upon being mentioned, it is clarified that the appearance for the parties as shown

in the cause title of the judgment dated 2nd May 2011 should be restricted to the

appearances of the Advocates. The names of the parties with their purported

designations as mentioned therein stands deleted and is in any event not reflective

of any decision by this Court. In other words, appearances in the judgment dated

2nd May 2011 should be read as reflecting only the names of the Advocates and not

of the parties. This order be placed on the net.

S. MURALIDHAR, J.

MAY 03, 2011 ha