BALVANT SINH RAJPUT Vs. PATEL AHMED MOHAMMAD

JUDGEMENT

(1.) The present application was dismissed by this Court along with the Election Application No.2 of 2017 and No.6 of 2017 filed in Election Petition No.1 of 2017, by the applicant the returned candidate (respondent No.1 in Election Petition No.1 of 2017) vide the common order dated 20.4.2018. The applicant having challenged the said order before the Supreme Court by filing Special Leave Petitions being SLP(C) Nos.13040 to 13042 of 2018, the Supreme Court had passed the following order on 26.9.2018:-

(2.) The observations made by the Supreme Court as regards the Election Application No.3 of 2017 being relevant, the same are reproduced as under:-

(3.) In view of the above, the Election Application No.3 of 2017 has been heard afresh. The learned Sr. Advocate Mr.Dushyant Dave made his submissions on behalf of the applicant (original respondent No.1) and the learned Sr. Advocate Mr.N. D. Nanavati along with the learned Sr. Advocate Mr.Satyapal Jain made their submissions on behalf of the respondent No.1 (original petitioner). Learned Sr. Advocate Mr.Kapil Sibal made his submissions in rejoinder to the submissions made by the learned Sr. Advocates for the respondent No.1 (original petitioner).