Elections – Electoral Bonds – Application by ECI seeking return of data as regards Electoral Bonds filed before this Court to enable it to upload all the documents since it did not retain a copy of the data which was collated by it, being placed before this Court in sealed custody:

Held: Issuance of directions to the Registrar (Judicial) to get the data filed by ECI scanned and digitized and thereafter, return the same to the counsel of ECI, who would then upload the data on its website within the stipulated period – Also issuance of notice to State Bank of India since SBI has not disclosed the alphanumeric numbers of the Electoral Bonds alongwith the direction for the presence of a Senior Officer of SBI, responsible for the management and storage of details of Bonds purchased and redeemed, on the next date of hearing.