(1.) Heard learned Senior Advocate Mr. N.D. Nanavaty with learned Advocate Mr. Mitul Shelat and learned Advocate Ms. Disha Nanavaty on behalf of the applicant- original respondent no.1 and party-in-person-Mr. Rahul Vasudevbhai Vyas for himself as the respondent no.1- original petitioner and learned Advocate Mr. Sahil M. Shah with learned Advocate Mr. Taukib M. Mandli for respondents no.2 and 3 - original respondents no.2 and 3. [ The parties shall hereinafter be referred to as per their status in the Election Petition].
(2.) By way of this application under Order VII Rule 11 (c) (d) of the Code of Civil Procedure read with Ss. 81, 82, 83 and 84 of the Representation of Peoples Act, 1951 ( hereinafter referred to as ' The RP Act, 1951" for short ) the respondent no.1 has prayed that this Court may reject election petition preferred by the original petitioner -party-in-person.
(3.) Since the application preferred by the original respondent no.1, was the first in priority and considering that he was seeking for a prayer to reject the election petition itself, the said application had been heard by this Court.
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