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Judgment
4 paragraphs · 124 wordsKempaiah Somashekar, CJ
Learned counsel namely, Mr. Ajoy Pebam for the petitioner in El.Pet. No. 6 of 2022 is present before the Court physically and his submission is taken on record. However, this proceeding is connected with MC(El.Pet.) No. 43 of 2024 and MC(El.Pet.) No. 55 of 2024. But, in these matters, Md. Ajmal Hussain, learned counsel for the respondent No. 1 in El.Pet. No. 6 of 2022 and for the applicant in MC(EL.Pet.) No. 43 of 2024 is appearing through video conferencing seeking short accommodation. His submission is taken on record.
Therefore, keeping in view the submission made by the aforesaid counsel, it is deemed appropriate that these election matters would be listed on 05.06.2025.
Hence, list these matters on 5th June, 2025.