ELECTION COMMISSION OF INDIA Vs. RAVISHIVAPPA PADASALAGI

JUDGEMENT

(1.) This intra-court appeal seeks to lay a challenge to the order dtd. 17/6/2022 made in Election Petition No.100001/2020 pending on the file of a learned single Judge of this Court whereby subpoena has been issued to one Sri Sunil Arora, the Ex-Chief Election Commissioner of India. The operative portion of the order reads as under:

(2.) This Court had directed emergent notice to the respondents vide order dtd. 22/6/2022 and had issued stay of subpoena in terms of subject application in I.A. No.2. After service of notice the contesting respondents have entered appearance through their counsel and opposed this appeal making submission in justification of the impugned order. Other respondents have chosen to remain unrepresented, despite service of notice.

(3.) BRIEF FACTS OF THE CASE: