Pratibha Chauhan vs State Election Commission & Ors
2019 Latest Caselaw 6046 Del

Citation : 2019 Latest Caselaw 6046 Del
Judgement Date : 27 November, 2019

Delhi High Court

Pratibha Chauhan vs State Election Commission & Ors on 27 November, 2019

$~37, 38 & 40
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                               Date of Decision: 27.11.2019
+       LPA 745/2019 & CM APPLs. 51189/2019 (exemption) & 51191/2019
        (exemption)
        PRATIBHA CHAUHAN                                ..... Appellant
                               versus

        STATE ELECTION COMMISSION & ORS                 ..... Respondents

+ LPA 746/2019 & CM APPLs. 51201/2019 (exemption) & 51202/2019 (exemption) PRATIBHA CHAUHAN ..... Appellant versus POOJA & ORS ..... Respondents + LPA 748/2019 & CM APPLs. 51210/2019 (exemption) & 51211/2019 (exemption) PRATIBHA CHAUHAN ..... Appellant versus

STATE ELECTION COMMISSION & ORS ..... Respondents Present: Mr. Aseem Mehrotra, Adv. for appellant.

Mr. Sumeet Pushkarna, Standing Counsel with Mr. Devanshu, Adv. for State Election Commission.

CORAM:

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

D.N. PATEL, CHIEF JUSTICE (Oral)

CM APPLs. 51189/2019 (exemption) & 51191/2019 (exemption) in LPA 745/2019 CM APPLs. 51201/2019 (exemption) & 51202/2019 (exemption) in

LPA 746/2019 CM APPLs. 51210/2019 (exemption) & 51211/2019 (exemption) in LPA 748/2019 Allowed, subject to just exceptions. All the applications stand disposed of. LPA 745/2019 LPA 746/2019 LPA 748/2019

1. The appellant is original respondent No.1 in W.P.(C) Nos.10454/2018, 10586/2018 and 8043/2018.

2. The order passed by the learned Single Judge on 05.11.2019 is as under:-

"List on 16th April, 2020.

Interim order to continue."

3. Against the aforesaid order of adjournment, these Letters Patent Appeals have been preferred which are not tenable in law. As the writ petitions have been adjourned to 16.04.2020, the learned counsel for the appellant (original respondent No.1) can always mention the matters before the learned Single Judge for preponing the date of hearing.

4. With these observations, these Letters Patent Appeals are hereby dismissed.

CHIEF JUSTICE

C.HARI SHANKAR, J NOVEMBER 27, 2019 kks