LAWS(GAU)-2021-8-52

NABA KUMAR SARANIA Vs. DAORAO DEKHREB NARZARY

Decided On August 26, 2021
Naba Kumar Sarania Appellant
V/S
Daorao Dekhreb Narzary Respondents

JUDGEMENT

(1.) Heard Mr. D Mazumdar, the learned Senior counsel assisted by Mr. M Sarania, learned counsel for the respondent applicant and Mr. BC Das, the learned Senior counsel assisted by Mr. S Chauhan, the learned counsel for the election petitioner opposite party.

(2.) The IA(C) No. 165/2020 and IA (C) No. 3572/2019 are taken up for disposal by this common order.

(3.) The election petition is filed by the election petitioner opposite party in IA (C) 3512/2019 wherein the sole respondent in the election petition as the applicant in IA (C) No. 3512/2019 filed the said application under Section 86 of the Representation of People Act, 1951 (hereinafter referred as Act, 1951) challenging the election petition for non compliance of the provisions of Sections 81, 82 and 117 of the Act, 1951 read with Chapter VIII A of the Gauhati High Court Rules. After completion arguments by both the learned Senior counsel in the said IA(C) 3512/2019, the election petitioner opposite party in the interlocutory application filed an application seeking leave to adduce evidence in IA (C) No. 3512/2019. The said application was registered as IA (C) No. 165/2020 and the outcome of the same is relevant for disposal of IA (C) No. 3512/2019 as such both the interlocutory applications are taken up for disposal.