Delhi High Court - Orders
Sh. Babu Lal vs Sh. Mukesh Kumar Ahlawat And Anr on 29 May, 2025
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~1 (Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EL.PET. 3/2025
SH. BABU LAL .....Petitioner
Through: M.Kanik Aggarwal, Advocate with
petitioner in person
versus
SH. MUKESH KUMAR AHLAWAT AND ANR. .....Respondents
Through: Mr.Sidhant Kumar, Mr.Om Batra and
Mr.Vishal Chanda, Advocates for respondent No.2
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 29.05.2025 I.A. 13949/2025 (seeking release of electronic voting machines, voter verifiable paper audit trail machines and voter verifiable paper audit trail slips by respondent No.2) and I.A. 13950/2025 (seeking deletion of respondent No.2 from the array of parties by respondent No.2)
1. Issue notice.
2. Learned counsel for the non-applicant/appellant accepts notice. Let the notice be issued to respondent No.1 by all permissible modes, returnable on 09.10.2025.
3. In the meantime, the response, if any, be placed on record.
MANOJ KUMAR OHRI, J MAY 29, 2025 na This is a digitally signed order.
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