AMARINDER SINGH Vs. SPECIAL COMMITTEE, PUNJAB VIDHAN SABHA
LAWS(SC)-2008-10-145
SUPREME COURT OF INDIA
Decided on October 03,2008

AMARINDER SINGH Appellant
VERSUS
SPECIAL COMMITTEE, PUNJAB VIDHAN SABHA Respondents

JUDGEMENT

- (1.) Leave granted in the special leave petition and writ petitions are admitted.
(2.) Heard learned counsel appearing on behalf of the parties in the matter of grant of interim relief.
(3.) Pending disposal of the appeal and writ petitions, the following directions are given: (1) Prayer for staying order dated 10-9-2008, expelling Captain Amarinder Singh for the remaining term of the Thirteenth Punjab Vidhan Sabha is rejected. (2) The direction in the impugned order to take steps for having the seat of Captain Amarinder Singh declared as vacant shall remain stayed. (3) The direction in the order dated 10-9-2008, to the Vigilance Department to submit a report to the Speaker of the Punjab Legislative Assembly within two months shall remain stayed. (4) Police shall proceed with the investigation against Captain Amarinder Singh, Choudhary Jagjit Singh and Shri Jugal Kishore Sharma in accordance with law without being influenced by any observation or directions in the order dated 10-9-2008, and findings in the report of the Special Committee on the basis of which the said order has been passed. Transfer Petition (C) No. 1087 of 2008;


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