RAJENDRA VITHAL RAUT Vs. GANGADHAR DILIP SOPAL

JUDGEMENT

(1.) HEARD Mr. M. M. Vashi, the learned Counsel for the petitioner and Mr. A. Y. Sakhare, the learned Counsel for Mr. Dilip Gangadhar Sopal.

(2.) BY means of this chamber summons taken out by the election petitioner it is prayed that the election petition be allowed to be amended by correcting the name of the 1st respondent as Dilip Gangadhar Sopal instead of Gangadhar Dilip Sopal in the title of the petition and other consequential amendments arising therefrom.

(3.) IN the affidavit in support of the chamber summons, the election petitioner has stated that in the title of the petition the name of the 1st respondent has been mentioned as Gangadhar Dilip Sopal instead of Dilip Gangadhar Sopal due to oversight. According to the election petitioner the mistake is a typographical mistake since in the body of the petition the name of the elected candidate i. e. 1st respondent is correctly shown as Dilip Gangadhar Sopal. The petitioner has further stated that as soon as the aforesaid mistake came to his notice, he made an application being Application No. 1 of 1999 for amending the petition. But since the said application was not in proper form, it was disposed of with liberty to petitioner to make an appropriate application and hence the present chamber summons.