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A vacation bench of Justice Arun Mishra and Justice Sanjay Kishan Kaul did not appreciate the averment in the transfer petition by P Vetrivel that the judgment in P Vetriivel v P Dhanabal was reserved for a period of six months, following which the split verdict on petitions challenging the disqualification of 18 dissident AIADMK MLAs owing allegiance to AMMK leader TTV Dhinakaran was rendered.
The Supreme Court on Wednesday appointed Madras High Court judge, Justice M Sathyanarayanan to end the controversy that erupted after the split verdict.
It had been stated in the transfer petition that there is a reasonable apprehension of not obtaining a fair hearing in the state of Tamil Nadu because of the fact that the respondents are very influential and are the incumbent Chief Minister, Speaker and one of the affected party is the Deputy Chief Minister.
Disposing of the transfer petition, the Apex Court on Wednesday directed that all allegations made by the petitioners against the judges stand expunged, including the aspersions against the Chief Justice regarding the assignment of the case.
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