YENGKHOM SURCHANDRA SINGH Vs. MAYANGLAMBAM RAMESHWAR SINGH

JUDGEMENT

(1.) This petition has been filed by the petitioner seeking to stay the operation of the judgment dated 05.11.2020 passed in Election Petition No. 1 of 2017 stating that the petitioner is preparing an appeal under Section 116-A of the Representation of Peoples Act, 1951 against the said judgment before the Hon'ble Supreme Court.

(2.) It is stated that from 08.11.2020 to 15.11.2020, the High Court will be closed on account of holidays and since 07.11.2020 (Saturday) is a holiday, he would not be able to get the certified copy of the judgment for preparing the appeal.

(3.) It is further stated that he has got a good case supported by oral and documentary evidence and is also having chance of succeeding in the appeal before the Hon'ble Supreme Court. Hence, the petitioner prayed for staying the operation of the judgment dated 05.11.2020.