LOMBO TAYENG Vs. MUK PERTIN

JUDGEMENT

(1.) Heard Mr. N. Dutta, learned Senior Counsel assisted by Mr. S. Bharali, learned Counsel for the applicant and Mr. P.K. Tiwari, learned Senior Counsel assisted by Mr. R.J. Das, learned Counsel for the opposite party.

(2.) Applicant is the respondent/returned candidate in the related election petition whereas opposite party is the election petitioner.

(3.) This application has been filed by the applicant under Order 11, Rule 1 of the Code of Civil Procedure, 1908 (CPC) seeking leave to deliver interrogatories to the opposite party.