NIJAM UDDIN CHOUDHURY Vs. AFTAB UDDIN LASKAR

JUDGEMENT

(1.) Heard Mr. K.P. Pathak, learned senior counsel, assisted by Mr. A. Baruah, learned counsel for the applicant. Also heard Mr. N.D. Bhuyan, assisted by Mr. P.D. Bhuyan, learned counsel for the opposite party.

(2.) The applicant is the respondent in the connected election petition and the opposite party is the election petitioner.

(3.) At the outset, it may be stated that this interlocutory application was filed on 21/7/2023 and notice was issued by order dtd. 22/8/2023. On 19/9/2023, oral prayer for adjournment, made by the learned counsel for the opposite party was accepted and the matter was fixed on 4/10/2023 to enable her to make submissions in the matter. On 4/10/2023, the present set of counsel appeared for the opposite party and the matter was adjourned as their vakalatnama was not on record. The matter was then listed on 9/10/2023, the matter could not be taken up due to paucity of time and was ordered to be listed on 10/10/2023.