(1.) 18/9/2024 I.A. No.10 of 2024 and ELPET No.28 of 2024 Order No.03. This matter is taken up through hybrid mode.
(2.) Mr. G.K. Agarwal, learned Counsel is present and files Vakalatnama duly executed in his favour and associates by the sole Respondent and submits, though his client should have appeared on caveat, since the matter is on board, on being instructed by the Respondent, he files the Vakalatnama to represent the sole Respondent and he may be permitted to address this Court on the application for condonation of delay filed by the Election Petitioner.
(3.) In view of such submission made by Mr. Agarwal, learned Counsel, the Vakalatnama filed in the Court is taken on record.