K. MADAN MOHAN RAO Vs. BHEEMRAO BASWANTHRAO PATIL

JUDGEMENT

(1.) The applications seeking exemption from filing the impugned order dtd. 15/6/2022 and filing the petition without the impugned order (I.A. No. 136063 of 2022 and I.A. No. 136061 of 2021) are allowed.

(2.) Leave granted.

(3.) In this appeal, essentially the grievance projected before us is that an application under Order VII Rule 11 of the Code of Civil Procedure, 1908 ('CPC') moved in the Election Petition filed by the present appellant in the High Court for Telangana at Hyderabad, was taken up for consideration after a considerable delay and, after a prolonged hearing, ultimately, the order was pronounced on 15/6/2022, purportedly allowing the application and rejecting the election petition filed by the present appellant but then, the reasoned order allowing the application is not available as yet.