Supreme Court: In a civil appeal against the Orissa High Court order, wherein the Court has set aside the election of Congress leader Mohammed Moquim as Member of Legislative Assembly (‘MLA’) from the Barabati assembly constituency in Cuttack in 2019, the division bench of Surya Kant and K.V. Viswanathan, JJ. has stayed the impugned judgment, subject to the condition that the Mohammed Moquim will not be entitled to cast vote in the assembly proceedings.
However, the Court permitted him to participate in the assembly proceedings and entitled him to all the perks and facilities, to which he is entitled as an MLA.
The matter will next be taken up on 10-05-2024.
[Mohammed Moquim v Debashish Samantaray, Civil Appeal No(s).4296/2024, Order dated 18-03-2024]
Image Source: https://twitter.com/iammdmoquim/photo
