Allow Cookies!
By using our website, you agree to the use of cookies
The Supreme Court declined to stay the impending disqualification proceedings against rebel AAP MLA Devinder Sehrawat sought to be initiated under the anti-defection law by the Delhi Assembly for allegedly joining the BJP before the Lok Sabha polls. The Court stated that Devendar Sehrawat would have to justify his acts to the Delhi Speaker who has issued him the notice for disqualification.The legislator had claimed in the plea that he has still not joined the primary membership of BJP.
Other than Devendar Sehrawat, the Delhi Assembly Secretariat has also issued notice to another rebel AAP MLA Anil Bajpai after the party moved a petition seeking their disqualification under the anti-defection law for joining the Bharatiya Janata Party (BJP).
86540
103860
630
114
59824