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Judgment
6 paragraphs · 142 wordsA. Guneshwar Sharma, J
[1] Present Mr. I. Rajesh, learned counsel for the petitioner and Mr. N. Ibotombi, learned senior counsel assisted by Mr. A. Rommel, learned counsel for respondent No. 1.
[2] Mr. I. Rajesh, learned counsel for the petitioner, submits that they have already submitted response to the point raised in page 69 of the paper book as recorded in the order dated 27.01.2025 by way of written submission.
[3] Hearing concluded. Judgment reserved on MC(El.Pet.) No. 214 of 2022.
[4] Mr. N. Ibotombi, learned senior counsel, prays for one week’s time for submission of written submission.
[5] Mr. I. Rajesh, learned counsel for the petitioner, also prays for one more opportunity to submit clarification to the contents of page 69 of the paper book with respect to affidavit of respondent No. 1 and para 14(1) of the election petition.