KSHETRIMAYUM BIREN SINGH Vs. KHONGBANTABAM IBOMCHA SINGH

JUDGEMENT

(1.) Heard Mr. T. Rajendra, learned senior counsel for the applicant and Mr. Ajoy Pebam, the learned counsel for the first respondent.

(2.) This miscellaneous case has been filed by the petitioner to permit the petitioner to file a rejoinder to the replication/subsequent pleading filed by the first respondent in the election petition.

(3.) The petitioner herein is the election petitioner. The petitioner has filed the election petition to declare the election of the first respondent from No.8-Laimai Assembly Constituency as void and to declare the petitioner as duly elected candidate from the said Constituency. Pending election petition, the first respondent filed M.C.No.111 of 2022 to reject the election petition. The petitioner has filed his written objection to M.C.No.111 of 2022 and the first respondent has filed M.C.No.212 of 2022 to allow him to file replication to the written objection. By the order dtd. 16/5/2023, M.C.No.212 of 2022 was allowed by this Court. Subsequently, the petitioner has filed the present M.C.No.36 of 2023 to allow him to file the rejoinder to the replication.