ASHOK RAJARAM RAUL Vs. MANDAR PRAMOD VICHARE

JUDGEMENT

(1.) Heard Mr. Joshi, learned counsel for the Applicant, and Mr. Kulkarni, learned counsel for Respondent No.1.

(2.) This Revision Application takes an exception to the order dated 5 th December 2017 passed by the 6th Joint Civil Judge, Senior Division, Thane, below the application at "Exhibit-37" in Election Petition No.2 of 2017.

(3.) The application at "Exhibit-37" was preferred by the present Applicant, under Order 7 Rule 11 of the Code of Civil Procedure, 1908, for rejection of the Election Petition on the count that, it does not disclose the material particulars.