Bombay High Court
Dr.Rajendra Dnyandeo Kolhe vs Radhkrushna Eknath Vikhe Patil on 12 June, 2019
Author: Ravindra V.Ghuge
Bench: Ravindra V.Ghuge
-1-
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
ELECTION PETITION NO.3 OF 2014
(Dr.Rajendra Dnyandeo Kolhe Vs. Radhakrushna Eknath Vikhe Patil)
Mr.N.S.Jaju, Advocate for the petitioner.
Mr.Ajinkya Deshmukh h/f Mr.A.V.Hon, Advocate for the respondent.
( CORAM : Ravindra V.Ghuge, J.) DATE : 12/06/2019 PER COURT :
1. This matter was mentioned at 5.45 p.m. by the learned Advocates. Learned Advocate for the petitioner fairly submits that though he would canvass his oral submissions in the matter, he is only tendering a list of important dates and events for better assistance of the Court alongwith synoptical notes.
2. Learned Advocate for the respondent submits that in fact this petition is rendered infructuous as the respondent/elected representative has resigned as a Hon'ble Member of the Legislative Assembly and his resignation has been accepted by the Speaker.
3. List the election petition on 18/07/2019 at 2.30 p.m. for enabling the parties to advance oral submissions.
( Ravindra V.Ghuge, J.) khs/JUNE 2019/3 ::: Uploaded on - 13/06/2019 ::: Downloaded on - 14/06/2019 03:47:17 :::