PRAMOD RAMCHANDRA GAIKWAD Vs. SHA BRA DR. JAISIDDESHWAR

JUDGEMENT

(1.) On 4/8/2023, this Court had passed the following order.

(2.) Today, learned AGP appearing for respondent nos.4 to 6 in the Application No.6503 of 2020 has brought to the notice of this Court a Communication No. 51/8/6/2019-EMPS (Vol-III), dtd. 12/9/2019 issued by the Election Commission of India as regards Use of Electronic Voting Machines in elections.

(3.) The directions contained therein in para 3 and 4 of the Commission's letter dtd. 15/7/2016 read thus :-