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The Supreme Court on Friday dismissed the appeals preferred by the Union of India and Puducherry Lieutenant Governor, Kiran Bedi against the Madras HC order ruling that she could not interfere into the day to day administration of the elected government passed on the 30th April.
The Supreme Court bench dealing with the matter was headed Chief Justice Ranjan Gogoi which allowed her to approach the division bench of Madras High Court against the Single Judge Bench ruling which curtailed his powers.
Earlier, the Vacation Bench of the Supreme Court headed by Justice Indu Malhotra had issued notice on the June 4 on Bedi’s plea to maintain status quo against the order. The Bench has also directed that any decision having financial implication which could be taken on the Cabinet meeting of June 7, would not be implemented before June 21. Further, the notice has also impleaded the CM of the UT in the matter.
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