MAMATA BANERJEE Vs. SUVENDU ADHIKARI

JUDGEMENT

(1.) This is an application for recusal of this Bench from the election petition No. 1 of 2021. The petitioner has challenged the election result declared on May 02, 2021, of Nandigram (assembly constituency 210), impleading the returned candidate as the respondent.

(2.) It appears that the present application for recusal was filed on June 23, 2021. Since no caveat has been lodged on behalf of the said respondent, and the election petition has not been heard effectively, I have decided to dispose of this application for recusal without hearing the respondent.

(3.) When the matter was taken up for hearing on June 24, 2021, the petitioner was present online. Her case was argued by Mr. Abhishek Manu Singhvi, learned senior advocate appearing with Mr. S. N. Mookherjee, learned senior advocate.