- (1.) Slp(C) No. 189 of 2016 Learned counsel for the petitioner states, that the petitioner may be permitted to withdraw the instant special leave petition. Dismissed as withdrawn. SLP(C) No. 876/2016 and SLP(CC) Nos.779-780/2016
(2.) Learned counsel for the petitioner states, that the instant cases arise out of extremely important constitutional issues, which need to be addressed without any further delay. It is, however submitted, that the implementation of any of the orders, in the meantime, would seriously prejudice the rights of the parties. Learned counsel for the petitioners therefore suggest, that hearing in the matter should commence forthwith. They also suggest, that convening of the Assembly and its meeting should be deferred at least till 18.01.2016.
(3.) Insofar as the seriousness of the issues is concerned, and that they require immediate attention, there is no dispute at the hands of the learned counsel representing the respondents. Additionally, it is submitted by the learned counsel for the respondents, that in terms of the Rules of Procedure, the Assembly cannot, in any eventuality, be convened without a prior notice of two weeks, and as such, there is no question of any Assembly meeting, from now onwards till 18.01.2016.;