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Judgment
16 paragraphs · 308 words[1] Heard Mr. M. Gunedhor, Ld. Counsel for the petitioner and Mr. H.S. Paonam, Ld. Sr. Counsel for the 1st Respondent.
[2] Mr. H.S. Paonam, Ld. Sr. Counsel for the 1st Respondent represented that he has filed an SLP before the Hon’ble Supreme Court against
the order passed by this Court in MC(El.Petn.) No.19 of 2020 dated 15.01.2021 and the same is pending. Therefore, he seeks time.
[3] Whereas, Mr. M. Gunedhor, Ld. Counsel for the petitioner represented that pursuant to the order of this Court in MC(El.Petn.) No.19 of 2020
dated 15.01.2021, he went to the office of the Returning Officer for perusing and obtaining the certified copy of the order as per the order of this
Court in MC(El.Petn.) No.19 of 2020 dated 15.01.2021 but, he was informed by the RO that SLP has been filed before the Hon’ble Supreme
Court against the order passed by this Court in MC(El.Petn.) No.19 of 2020 dated 15.01.2021 and the same is pending, therefore, they would permit
the petitioner to verify and obtain the copy.
[4] Mr. M. Gunedhor, Ld. Counsel for the petitioner represented that hence, he has filed a fresh Misc.Case today. Therefore, he seeks time to post
the matter on Tuesday, i.e, on 16.02.2021 and seeks direction to the Registry to number and post the same on Tuesday, i.e., 16.02.2021 along with
these cases.
[5] Accordingly, Registry is directed to number the Misc.Case filed by Mr. M. Gunedhor, Ld. Counsel for the petitioner and post the same along with
these matters on Tuesday, i.e., on 16.02.2021.
[6] Mr. M. Gunedhor, Ld. Counsel for the petitioner is directed to serve the copy of the petition/application in the fresh Misc.Case to Mr. H.S.
Paonam, Ld. Sr. Counsel for the 1st Respondent.
[7] Registry is directed to issue copy of this order to both the parties through their whatsapp/e-mail.