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The Supreme Court has ordered to maintain status quo in the Karnataka crisis. On Tuesday, Speaker KR Ramesh examined the 11 resignations that were submitted to his office last Saturday. He confirmed that between Saturday and Tuesday, two more resignations had been submitted, taking the total number to 13.
The Speaker said after examining the resignations, he found that eight of them were not in proper order. His office thus returned their resignations and asked the MLAs to send them in prescribed form if they still wanted to resign. For the remaining five MLAs whose resignations were found to be in order, the Speaker asked them to meet him in person to discuss their resignations. Speaker KR Ramesh also wrote to the Governor saying none of these MLAs met him. Aggrieved by the speakers decision, the MLAs moved to the Supreme Court. The Supreme Court has ordered to maintain status quo with respect to disqualification and resignation of Karnataka assembly MLAs, observing that the matter needed deep consideration,
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