Subrata Talukdar, J. - (1.) Matter is mentioned again today on the ground of urgency. This time on behalf of the Intervenor/added respondents/All India Trinamool Congress, Mr. Kalyan Banerjee appears and submits that the interim order passed by this Court yesterday, i.e. 10th of April, 2018 in A.S.T. 9 of 2018 (Bharatiya Janata Party & Anr. Vs. The State Election Commission & Ors.) is liable to be vacated.
(2.) Mr. Banerjee points out that there has been an utter concealment/suppression of facts in A.S.T. 9 of 2018 as filed before this Court by the petitioners connected to the filing of a similar Interlocutory Application (for short IA) with similar pleadings and prayers, also yesterday (10th April, 2018) before the Hon'ble Apex Court.
(3.) Mr. Banerjee further submits that the minimum standard of transparency required of the petitioners qua Court proceedings for being entitled to relief in law and equity has been cast to the winds. Therefore, the petitioners ought to have disclosed before this Court of the contemporaneous filing and pendency of an IA on almost identical grounds before the Hon'ble Supreme Court. Relying on the authorities of (2004) 3 SCC 1, (2010) 2 SCC 114 and (2007) 10 SCC 158, it is argued that equivocal conduct is not deserving of any relief in Court.;