SWAMI CHAKRAPANI JI MAHARAJ NATIONAL PRESIDENT, AKHIL BHARAT HINDU MAHASABHA Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) CM APPL. 48900/2024 and FAO 255/2024 The appellant has moved present application seeking ad-interim relief.

(2.) After hearing the arguments for some time, learned counsel for the appellant states that he has sought instructions from the appellant and the appellant seek permission to withdraw the present appeal, without prejudice to his rights and contentions. It is, however, prayed that the learned Trial Court may be requested to expedite the disposal of the suit.

(3.) The present appeal has been filed under Order XLIII Rule 1(r) CPC and challenges order dtd. 21/3/2024 whereby the application moved by the appellant under order XXXIX Rule 1 and 2 CPC has been dismissed.