GEORGE ABRAHAM Vs. RANNI MARTHOMA MEDICAL MISSION CENTRE

JUDGEMENT

(1.) WHEN the Original Petition came up for admission on 4.2.2011, the following order was passed:

(2.) RESPONDENTS 1 to 4 entered appearance. As stated in the order dated 4.2.2011, the only point which arises for consideration is whether the ballot papers should be opened before the Civil Miscellaneous Appeal is finally heard. Learned counsel appearing for respondents 1 to 4 submitted that let the ballot papers be kept in safe custody of the Court. The question of opening the ballot boxes and counting votes etc. are all matters for the Court below to decide at the time of final disposal of the Civil Miscellaneous Appeal. It is also submitted by all the parties that it is necessary to dispose of the Civil Miscellaneous Appeal at the earliest. Accordingly, the Original Petition is disposed of as follows: