ROHAN RAMDAS SATONE Vs. UNION OF INDIA

JUDGEMENT

(1.) Pursuant to the earlier orders of this Court, today when the matter is called out, Mr. Jadhav, learned Counsel appears for the Petitioner and submits that the Interim Application (L) No. 23328 of 2025 has been filed seeking withdrawal of the Election Petition and that the said Interim Application is not on board and is yet to be served.

(2.) Interim Application (L) No. 23328 of 2025 is not on Board but is taken on Board.

(3.) Mr. Jadhav at the outset seeks dispensation of service under Sec. 109 (2) of the Representation of Peoples Act, 1951 (the "Act"), submitting that the Respondents No. 5 to 8, 10, 12, 14 to 18, 20 to 23 and 25 have been served through RPAD. That the packets with respect to the Respondents No. 9, 13 and 24 have been returned with the remark "unclaimed" and the packets with respect to the Respondents No. 11 and 19 are returned with the remarked "incomplete address". Mr. Jadhav submits that earlier by order of this Court, the Respondents No.1 to 4 were deleted. That the address of all the Respondents was as per the official address given by them in their nomination affidavits.