RITABEN KETANKUMAR PATEL Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr. C.B.Upadhyay with learned advocate Mr. Kirtan Mistry for the applicant- original respondent No.4 and learned advocate Ms. Ratna Vora for respondent No.4- original petitioner.

(2.) On 30/8/2024, learned Advocate Mr. C.B.Upadhyay with learned advocate Mr. Kirtan Mistry made submissions for the application filed by the opponent being Election Application No. 3/2024 under Order 7 Rule 11 of the Code of Civil Procedure,1908 to reject the petition and the matter was adjourned to enable learned advocate Ms. Vora appearing for the petitioner to make submissions for opposing the application.

(3.) Learned advocate Ms. Vora has made submissions on behalf of the opponent No.4- original petitioner opposing the Election Application No. 3/2024.