OMPRAKASH KAJODMAL Vs. UGANTI

JUDGEMENT

(1.) Although, the matter comes up on an application (1/2022) filed by the respondent No.1 seeking vacation of the interim order; but, on the joint request of the learned counsels for the respective parties, the writ petition was heard on its merit at this stage.

(2.) This writ petition under Article 227 of the Constitution of India has been filed assailing the legality and validity of the order dtd. 7/8/2021 passed by the learned District Judge, Dausa in

(3.) Election Petition No.59/2020 whereby, an application filed by the respondent No.1/election-petitioner for summoning the documents has been allowed as also the order dated even passed by the same Court rejecting an application filed by the petitioner with cost of Rs.1,000.00.