L. IBOMCHA SINGH Vs. L. JAYANTAKUMAR SINGH

JUDGEMENT

(1.) Heard Shri S. Biswajit Meitei, learned counsel appearing for the petitioner while Shri A. Golly, learned counsel appearing for respondent No.1.

(2.) On 11/9/2020, this Court after hearing the parties on applications being MC(El.Pet.) Nos. 14 of 2020 and 2 of 2020 directed that the orders of this Court on the said two applications be pronounced on 22/9/2020. Since the Court was not sitting on 22/9/2020 on account of COVID- 19 crisis, the election petition as well as the applications are being listed today. The applications being MC(El.Pet.) No. 14 of 2020 and MC(El.Pet.) No. 2 of 2020 are being disposed of by separate orders.

(3.) In view of the order passed by this Court on the application being MC(El.Pet.) No. 14 of 2020, the respondent No. 1/petitioner is permitted to file examination-in-chief in the form of affidavit within two days from today.