(1.) Mr. C.B. Upadhyaya, learned advocate for the contesting respondent no.2 has tendered list of witnesses on behalf of the respondent no.2. The same is taken on record.
(2.) Mr. Bhagirath Patel, learned advocate for the respondent no.12 (Shri Shaktisinh Sardarsinh Sisodiya), who had filed his appearance on 07.05.2018, states that, the respondent no.12 shall examine himself as a witness. It is noted that, written statement is not filed on behalf of respondent no.12 and the stage of filing written statement is closed, as noted in order dated 27.11.2018. Under these circumstances, Mr. Bhagirath Patel, learned advocate has made the stand of respondent no.12 clear, by stating on instructions that, the respondent no.12 supports the case of the contesting respondent no.2 - the returned candidate. He has given the list of witness. The same is taken on record.
(3.) Mr. Mehul S. Shah, learned senior advocate has appeared with Mr. Jenil M. Shah, learned advocate for respondent no.5 (Shri Javedmiya Chhotasaheb Kadari). Appearance of Mr. Shah is entered on 10.01.2019, on behalf of respondent no.5. Mr. Shah, learned senior advocate for the respondent no.5 states that, the respondent no.5 shall examine himself as a witness. It is noted that, written statement is not filed on behalf of respondent no.5 and the stage of filing written statement is closed, as noted in order dated 27.11.2018. Under these circumstances, Mr. Shah, learned senior advocate has made the stand of respondent no.5 clear, by stating on instructions that, the respondent no.5 supports the case of the petitioner. He has given the list of witness. The same is taken on record.