M. RAMESHWAR SINGH Vs. Y. SURCHANDRA SINGH

JUDGEMENT

(1.) Since the senior counsel who appeared for the respondents informed this Court that he had already approached the Hon'ble Supreme Court and filed appeal in S.L.P Nos. 16564 and 16565/19 against the order passed in MC(El.Pet.) No.2 and MC(El.Pet.) No. 3 of 2019 and the appeal was not listed on 19.8.2019, before the First Bench Hon'ble Supreme Court. Since his matter was not taken up, he seeks time for adjournment.

(2.) Admittedly, the respondent in the Election Petition who is the petitioner in MC(El.Pet.) No.2 and MC(El.Pet.) No. 3 of 2019 has not obtained any interim order in the appeal filed before the Hon'ble Supreme Court and the Hon'ble Supreme time and again has directed the Court below that if no interim order is granted by the appellate Court the case should not be stopped and proceed the case. Though the appeal has been filed by the petitioner/respondent on 22.07.2019 and the same is pending in S.L.P Nos. 16564 and 16565/19. Therefore, by giving one more opportunity and the respondent if he produce any order from the Hon'ble Supreme Court in the above two appeals, this Court will consider the same.

(3.) The petitioner informed that this Court had already passed order on 29.07.2019 by giving time limit till 20.08.2019 and if the counsel for respondents have not produce any interim order this Court will proceed the case.