Pratibha Chauhan vs State Election Commission & Ors
2019 Latest Caselaw 5996 Del

$~113
* IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Date of decision: 26th November, 2019

+      LPA 739/2019 and CM Nos. 50897, 50898/2019

       PRATIBHA CHAUHAN                          ..... Appellant
                   Through:            Mr. Aseem Mehrotra, Adv.


                          versus



       STATE ELECTION COMMISSION & ORS..... Respondents
                    Through: Mr. Sumeet Pushkarna, SC with
                    Mr. Devanshu Lahiry, Adv. for R-1 and 2

       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                          ORDER

% 26.11.2019

D.N. PATEL, CHIEF JUSTICE (ORAL) CM Nos. 50897/2019 and 50898/2019 (exemptions)

1. Exemptions allowed, subject to all just exceptions.

2. The applications are disposed of.

LPA 739/2019

1. The appellant herein is the original respondent no.1 in W.P.(C) 8043/2018.

2. The impugned order passed by the learned Single Judge on 5th November, 2019 is as under :

"List on 16th April, 2020.

Interim order to continue."

3. Against the aforesaid order of adjournment, the present Letters Patent Appeal has been preferred which is not tenable in law. As the W.P.(C) 8043/2018 has been adjourned to 16th April, 2020, learned counsel for the appellant (original respondent no.1) can always mention the matter before the learned Single Judge for preponing the date of hearing.

4. With these observations, this Letters Patent Appeal is hereby dismissed.

CHIEF JUSTICE

C.HARI SHANKAR, J.

NOVEMBER 26, 2019/kr