G. BIJAYALAKSHMI Vs. D. AASWINI PATRA

JUDGEMENT

(1.) Heard the submissions of learned counsel for respective parties.

(2.) Core issue involved herein appears to be; there is rejection of an application U/o.7 Rule 11 of C.P.C. at the instance of the return candidate filed vide Annexure-2 and decided vide Annexure-4 an unreasoned one.

(3.) In the first instance considering the contention raised herein by the learned counsel for Petitioner and learned State Counsel, this Court finds, there is no appearance of contesting Opposite Parties in spite of repeated notice. It further appears, such application has been rejected by the order dtd. 14/11/2022 with the following order:-