Supreme Court: A Division Bench of Surya Kant and KV Viswanathan, JJ. questioned Ajit Pawar faction for using the pictures of former supremo of Nationalist Congress Party (‘NCP’) Sharad Pawar in their campaigning materials. The Court also directed Ajit Pawar faction to file an undertaking to reflect that they will not directly or indirectly use Sharad Pawar’s name and discussed the use of ‘clock’ symbol.
The Election Commission had earlier recognized Ajit Pawar faction for NCP symbol, which led Sharad Pawar to challenge ECI decision before the Supreme Court through the instant matter. Later, the Supreme Court on 19-02-2024 allowed Sharad Pawar faction to use the name ‘Nationalist Congress Party’.
The instant matter has been listed for next hearing on 19-03-2024, and the Ajit Pawar faction is required to give the undertaking by 18-03-2024.
Source: Press
[Sharad Pawar v. Ajit Anantrao Pawar, Special Leave Petition (Civil) No. 4248 of 2024]
