OM PRAKASH PANDEY Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Yesterday, an urgency in the matter has been made by Mr. Ashok Pandey, Advocate and as such, on considering the urgency in the matter, we granted permission to take up the matter today, i.e. 26.3.2014. Subsequently, learned Counsel for the petitioner preferred an application dated 25.3.2014 addressed to Hon'ble the Chief Justice/Senior Judge. Hon'ble the Chief Justice, vide order dated 25.3.2014, has been pleased to direct to list the case before the Bench presided by one of us (Hon'ble Rajiv Sharma, J.) at 10.00 A.M. today. Accordingly, Registry has placed the instant case before this Court.

(2.) As per direction of Hon'ble the Chief Justice, the Court sat at 10.00 A.M. but neither Mr. Ashok Pande, Counsel for the petitioner is present nor there is any request for passing over or adjournment of the case even in the second round.

(3.) However, looking to the urgency in the matter, we pass over the case and direct the Bench Secretary to take up the case at the bottom of the list.