PADMARAJSINHJI GHANSHYAMSINHJI JADEJA Vs. DARBARSAHEBSHRI SATYAJITKUMAR SHIVKUMAR KHACHAR

JUDGEMENT

(1.) By an order dtd. 18/9/2021, Hon'ble the Acting Chief Justice has constituted this Special Bench for hearing the present appeals. Accordingly, the present appeals have been taken up for hearing in the Court premises today i.e. Sunday.

(2.) The order which is under challenge in the present appeals is passed on 17/9/2021 by learned Single Judge. However, copy of the said order is not available. What has been stated by the appellant in paragraph 1 of the present appeal memo is that by an order dtd. 17/9/2021, learned Single Judge has issued notice for final disposal making it returnable on 5/10/2021 and further passed order to keep four votes of original respondent Nos.3 to 6 in sealed cover and ordered that the result of the election could not be declared till further orders.

(3.) About the contents of the order under challenge in the present appeals, as stated in the memo of appeals, learned advocates appearing for the respondents on caveat have agreed for the same. Hence, the appeals are taken up for hearing.