(1.) Heard Mr. Patil, the learned Advocate for the Applicant and Mr. Kanetkar, the learned Advocate for respondent/original petitioner.
(2.) This application under Order VII Rule 11 of the Civil Procedure Code, 1908, is filed by the original respondent in the Election Petition seeking rejection of the Election Petition on the grounds as follows:
(3.) For the purpose of deciding this application, the parties are referred to as per their original status in the Election Petition. Facts in short necessary for deciding present application are as below :-