SHARADENDU TIWARI Vs. AJAY ARJUN SINGH & OTHERS

JUDGEMENT

(1.) This order shall govern the disposal of I.A.No.11665/2015 for clarification of orders:

(2.) A perusal of the operative paragraphs of order dated 20-08-2015 passed by the Supreme Court reveals that the Supreme Court had deemed it appropriate to adjourn the aforesaid SLP for the time being in order to enable the election petitioner to seek appropriate clarifications from the High Court of its orders dated 25-08-2014 and 18-03-2015, on the following questions:

(3.) Pursuant to aforesaid observations of the Supreme Court, the election petitioner moved I.A.No.11665/2014 praying for clarifications as stated above. Respondent No.1 filed reply thereto and thereafter, a rejoinder was filed on behalf of the election petitioner. This Court considered aforesaid application, reply and rejoinder and also heard learned Senior Counsel appearing on behalf of the petitioner as well as the respondent No.1, at length.