MANISHA MANOHAR NIMKAR Vs. RAJENDRA D GAVIT

JUDGEMENT

(1.) THE Applicant and the Respondent in the Election Application are the Respondent and the Petitioner respectively in the Election Petition. I will for convenience refer to the Applicant and the Respondent as they are arrayed in the Election Petition viz. as the Respondent and the Petitioner respectively.

(2.) THE Respondent has by this application sought an order to dispose of the Election Petition as having become infructuous.

(3.) BY an order dated 3.10.2007, I recorded the above contentions and on the application of both the learned counsel adjourned sine-die the said Election Application No.1 of 2006 with liberty to the parties to mention the matter after Writ Petition No.6799 of 2005 was decided.