LAWS(ORI)-2022-12-60

DEBASHISH SAMANTARAY Vs. MOHAMMED MOQUIM

Decided On December 09, 2022
Debashish Samantaray Appellant
V/S
Mohammed Moquim Respondents

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Video Conferencing/Physical Mode).

(2.) In pursuance of the order dtd. 23/11/2022, learned counsel for both the parties appeared before the learned Registrar (Judicial) on 25/11/2022, 28/11/2022, 1/12/2022, 2/12/2022, 5/12/2022, 6/12/2022 and 7/12/2022 for inspection of documents and to that effect, notes have been placed by learned Registrar (Judicial).

(3.) The last note sheet dtd. 7/12/2022 of the learned Registrar (Judicial) indicates that list of admitted documents was not filed by any of the parties The certified copy of the F.I.Rs. in different cases along with order sheets in some cases and final form in some other case, which were filed on 23/11/2022 by the Election Petitioner are marked as Exts.27 to 30 with objection. The certified copy of the R.O.R. of Khata No.155-D1, Mouza- Cuttack Town, Unit No.11, Oriya Bazar filed on 23/11/2022 is marked as Ext.31 with objection. The downloaded copies of the candidate detail along with the Nomination paper nos.02, 03, 04 and 05 dtd. 2/4/2019 filed in Form 2B and the Affidavit in Form 26 of the respondent along with the Certificate under sec. 65B of the Indian Evidence Act filed on 23/11/2022 are marked as Exts.32 to 35 with objection. The nature of objection raised to such exhibits is to be decided at the time of final hearing.