LAWS(SC)-2019-11-77

SHIV SENA Vs. UNION OF INDIA

Decided On November 24, 2019
Shiv Sena Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Issue notice.

(2.) It was brought to our notice by the learned Senior counsels appearing for the petitioners that they have served the respondents through e.mail. However, there is no representation for Respondent Nos.2, 3 and 4.

(3.) Mr. Tushar Mehta, learned Solicitor General appearing for the Union of India is willing to produce the relevant record, if necessary, from the Governor also.