MOHAN KRISHNA SHETTY S/O. KRISHAN SHETTY AND SMT. SHARADHA SHETTY W/O MOHAN SHETTY Vs. DINAKAR KESHAV SHETTY AND OTHERS

JUDGEMENT

(1.) HEARD the learned Sr. counsel appearing for the Petitioner and learned Sr. counsel appearing for the contesting first Respondent who is a declared candidate in this case and whose election is challenged.

(2.) THIS application is filed under Rule 93 of the Conduct of Election Rules for securing the records as mentioned in the application as it is averred in the affidavit filed in support of the application that the said documents may he necessary for perusal of this Court.

(3.) IN view of the above, at this stage it is not necessary to go into the details of the submissions of learned Counsel for the parties as the Sr. Counsel appearing for the first Respondent has no objection for securing the records without passing any order for inspection at this stage.