VIJAYKUMAR Vs. MAHANTESH

JUDGEMENT

(1.) Learned counsel for respondent No.1 has filed a memo stating that petitioner has challenged the order dtd. 18/8/2022 seeking permission of the trial Court/Election Tribunal to affix signature on each page of the petition. He placed reliance on the judgment of this Court in the case of Rajesab Vs The Karnataka State by its Deputy Commissioner and Others reported in ILR 2005 KAR 4257. He further stated that, in view of the clear finding in the judgment, respondent No.1 seeks permission to withdraw the application I.A.No.10 with liberty to urge the same at the time of final hearing, in the event of issue being raised by the other side relying on the judgment cited supra.

(2.) Learned counsel for the petitioner does not object the same.

(3.) Memo is placed on record.