SUKH LAL KUSHWAHA Vs. GANESH SINGH

JUDGEMENT

(1.) Order on I.A.76/09 under Order 7, Rule 11 and under Order 6, Rule 16 of the Civil Procedure Code, 1908. The respondent has filed this application for dismissal of the election petition on following grounds :

(2.) The petitioner herein in spite of seeking time initially on 4-9-2009 for two weeks, thereafter on 9-10-2009 by way of last opportunity, and on 13-11-2009 on payment of cost of Rs. 1000/- has not filed reply of this application. Ultimately on 4-12-2009 right to file reply of I.A.76/09 was closed.

(3.) The parties are heard on application I.A.76/09.