Patna High Court - Orders
Dilip Kumar Mishra vs Smt. Sunita Singh Chauhan on 23 March, 2018
Author: Sanjay Kumar
Bench: Sanjay Kumar
Patna High Court E.P. No.13 of 2015 (16) dt.23-03-2018
IN THE HIGH COURT OF JUDICATURE AT PATNA
Election Petition No.13 of 2015
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Dilip Kumar Mishra
.... .... Petitioner/s
Versus
Smt. Sunita Singh Chauhan
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Jitendra Singh
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE SANJAY KUMAR
ORAL ORDER
16 23-03-2018I.A.No.3669 of 2017 This Interlocutory Application has been filed on behalf of the Intervenor-respondent Chief Electoral Officer, Bihar for release of the Electronic Voting Machines used during the election concerned from the custody of the District Electoral Officer for being used by the Election Commission of India for further election. It is submitted by both parties that there is no relevance of keeping the electronic voting machines attached for deciding the issue involved in the present matter.
Accordingly, this Interlocutory Application is allowed and the Electronic Voting Machines attached in this case are ordered to be released from the custody of District Election Officer in favour of Chief Electoral Officer, Bihar.
I.A. No.3669 of 2017 stands disposed of.
B.Kr./- (Sanjay Kumar, J) U