MOIRANGTHEM OKENDRO Vs. THOKCHOM RADHESHYAM SINGH

JUDGEMENT

(1.) Heard Mr. N. Jotendro, learned counsel for the applicant and Mr. N. Kumarjit, learned senior counsel for the first respondent.

(2.) This miscellaneous case has been filed by the applicant under Order 8, Rule 1 read with Sec. 151 CPC and Sec. 87(1) of the Representation of People Act, 1951 to grant leave to file written objection subsequent to the rejoinder dtd. 13/9/2022 filed by the first respondent.

(3.) Mr. N. Jotendro, the learned senior counsel for the applicant submitted that the first respondent had filed MC (EP) No.54 of 2022 to dismiss the election petition and the applicant had filed his written objection on 29/8/2022 and the first respondent had also filed rejoinder to the said written objection. Upon perusal of the rejoinder filed by the first respondent, the applicant found that there are certain statement made which are required to be further clarified by way of written objection in the manner of subsequent pleadings.