Indu Malhotra, M.R. Shah,JJ. - (1.) Leave to join the Chief Minister of Puducherry as a party respondent so far as the present interlocutory application is concerned. Mr. A.S. Nadkarni and Mr. Aman Lekhi, learned ASG have vehemently pressed for the interim relief prayed for in the present application and have requested to consider the grant of relief of status quo ante prevailing prior to the impugned judgment and order passed by the High Court. It is submitted if such a relief is not granted in that case the administration of the Union Territory is likely to standstill and/or likely to be affected. They have also placed on record the agenda of the Cabinet meeting to be convened on 03.06.2019 which is reported to be now adjourned to 07.06.2019. They have submitted that if the final decisions are taken on the said agenda items, most of them would be having a financial implication and are implemented, main special leave petition shall become infructuous including present application.
(2.) The prayer is opposed by Mr. P. Chidambaram and Mr. Kapil Sibal, learned senior counsel appearing on behalf of the contesting respondents-original writ petitioners before the High Court.
(3.) Having heard the learned ASG and senior counsel appearing on behalf of the respective parties, notice on this application, returnable on 21.06.2019.;