NIRMALA DEVI Vs. MUKHTAR ABBAS NAQVI

JUDGEMENT

(1.) I.A. No. 8872 of 2017 dtd. 16/11/2017 filed under Sec. 86(5) of the Representation of People Act, 1951 on behalf of the petitioner is pressed. Further, an I.A. No. 8837 of 2017 has been filed under Sec. 151 of the C.P.C. on behalf of petitioner with a prayer to keep the C.Ds., two in numbers, and other documents, filed in sealed cover in safe custody, during the trial of election petition.

(2.) Rejoinder has been filed on behalf of respondent no. 1 objecting the application filed under Sec. 151 of C.P.C. vide I.A. No. 8837/2017 on behalf of the petitioner.

(3.) A reply has been filed on behalf of respondent no. 2 to I.A. No. 8837/2017 filed on behalf of the petitioner with a prayer to dismiss the application with heavy cost and for a direction to return the documents.