SUBHRAMANAYAM JAISHANKAR KRISHNASWAMY Vs. GAURAV HEMANTBHAI PANDYA

JUDGEMENT

(1.) The application has been filed by the applicant - original respondent Mr. Subhramanyam Jaishankar Krishnaswamy against the opponent - original Election Petitioner Mr. Gaurav H. Pandya under the provisions contained in Order VII Rule 11 of the Code of Civil Procedure, 1908 (hereinafter referred to as "the CPC") read with Rule 272 of the High Court Rules, 1993 (hereinafter referred to as "the High Court Rules") read with the provisions contained in Sections 86 and 87 of the Representation of the People Act, 1951 (hereinafter referred to as "the said Act"), seeking following prayers:?

(2.) The Election Petition being No.3 of 2019 has been filed by the opponent - election petitioner against the applicant - original respondent under Section 100 of the said Act, seeking the following prayers as contained in paragraph 40 thereof:?

(3.) The short facts giving rise to the present proceedings may be stated as under:?