Rajasthan High Court: A Division Bench of Indrajit Mahanty, CJ and Prakash Gupta, J., adjourned the hearing on the petition filed by Sachin Pilot, the former deputy Chief Minister of Rajasthan, along with 18 other Congress MLAs, challenging the disqualification notice issued to them by the Rajasthan Legislative Assembly Speaker asking them to explain anti-party activities.

Senior Counsel, A.K. Bhandari assisted by Siddharth Bapna appearing for Dr Mahesh Joshi filed an application for impleadment.

Bench allowed the application.

Dr Abhishek Manu Singhvi, Senior Counsel submitted that he shall instruct his clients to submit another letter, similar to the letter addressed to this Court on behalf of the Speaker dated 16-07-2020 and further submitted that notices issued to the petitioners requiring their response to be filed before the Speaker on or before 17th July, 2020 shall stand extended on account of the continuance of the hearing of the matter before this Court till 21-07-2020 and subject to any direction that may be passed by the Court in this matter.

In view of the above, matter stands adjourned to 20-07-2020. [Prithviraj Meena v. Speaker, 2020 SCC OnLine Raj 1109 , decided on 17-07-2020]


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Rajasthan Political Crisis | HC allows Sachin Pilot camp to file application for amending the petition challenging the Speaker’s notice

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