THANGJAM MOHENDRO SINGH Vs. THOKCHOM LOKESHWAR SINGH

JUDGEMENT

(1.) By the instant application, under Order 8 Rule 9 of the Code of Civil Procedure read with Sec. 148 of the same Code, the applicant/election petitioner is praying for leave for filling Replication in the Election Petition No.29 of 2022.

(2.) Heard Mr. A. Mohendro, learned counsel for the applicant/election petiitoner and Mr. N. Ibotombi, learned senior counsel assisted by Ms. N. Savitri, learned counsel for the respondent No.1/returned candidate.

(3.) In the application it is stated that respondent No.1 has filed written statement to the Election Petition No.29 of 2022 and after perusal of the contentions made in the written statement, it has been noticed that certain plea has been taken by Respondent No.1 for establishing his contentions and for negating the case set up by the Applicant/Election Petitioner and the same need to be replied and clarified by way of filing subsequent pleading for determining the issues in the Election Petition No.29 of 2022.