Supreme Court: The Court directed that the judgment of the High Court shall remain in abeyance till 27th April, 2016. That apart, as undertaken by Mr. Mukul Rohatgi, learned Attorney General, the Union of India shall not revoke the Presidential Proclamation till the next date of hearing.  [Union of India v. Harish Chand Singh Rawat, Order dated 22 April, 2016]

Read Uttaranchal High Court Order HERE

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