BALJIT SINGH Vs. SHINGARA SINGH AND OTHERS

JUDGEMENT

(1.) CM No. 11671-CII of 2016 Prayer in this application is for exemption from filing certified copies of impugned order dated 29.04.2016 passed by Deputy Commissioner-cum-Presiding Officer, Election Tribunal, Moga and Election Petition (Annexure P/1). Application is allowed. Exemption from filing the certified copies of aforesaid documents is granted subject to just exceptions. FAO No. 3218 of 2016 Notice of motion.

(2.) Mr. N.S. Sodhi, Advocate, accepts notice on behalf of respondent No. 1.

(3.) Caveat discharged.