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Bombay High Court

Sunil (Bhau) Chandrakant Bhusara vs Harishchandra Sakharam Bhoye on 8 July, 2025

Author: Milind N. Jadhav

Bench: Milind N. Jadhav

                                                                      6. EP-19-25 & EP 37-25.docx


Amberkar

                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                    O.O.C.J.


                                  ELECTION PETITION NO. 19 OF 2025

           Sunil (Bhau) Chandrakant Bhusara                             .. Petitioner
                      Versus
           Harishchandra Sakharam Bhoye & Ors.                          .. Respondents

                                               WITH
                                     APPLICATION NO. 6 OF 2025
                                                 IN
                                  ELECTION PETITION NO. 19 OF 2025

                                               WITH
                                  APPLICATION (L) NO. 9497 OF 2025
                                                 IN
                                  ELECTION PETITION NO. 19 OF 2025

                                           WITH
                          ELECTION PETITION NO. 37 OF 2025
                                           WITH
                              APPLICATION NO. 9 OF 2025
                                      ....................
            Ms. Neeta P. Karnik, Senior Advocate a/w. Mr. Jimmy Mates
             Gonsalves, Mr. Shrirang P. Katneshwarkar i/by i/by Mr. Jovila
             Jimmy Gonsalves a/w Mr. Anthony Floriyen Foss, Mr. Pranjal
             Agarwal, Ms. Dixita Gohil, Ms. Harshada Kshirsagar, Mr. Kallis
             Albert Alphanso, Advocates for Petitioner in EP/19/2025 and
             Application (L) No.9497 of 2025.
            Ms. Shubada Khot and Ms. Kashvi Ail, Advocates for Respondent
             No.1 in EP/19/2025
                                               ...................
                                               CORAM : MILIND N. JADHAV, J.
                                               DATE         : JULY 08, 2025
           P. C.:

           1.       Heard.




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                                                                 6. EP-19-25 & EP 37-25.docx


2. Learned Advocates appearing at the Bar are directed to take steps strictly in accordance with the provisions of The Representation of The People Act, 1951 for seeking withdrawal of the Election Petition. Copies of the citations have been shared with learned Advocates for them to consider.

3. At this juncture I am informed by Ms. Khot, learned Advocate for Respondent No. 1 that Respondent has filed Application No. 6/2025 (St. No. 18180/2025). Copy of the same shall be given to Ms. Karnik, learned Senior Advocate for Petitioner in EP 19/2025 to enable her to consider the same.

4. Stand over to 10th July, 2025 at 03.00 p.m. Amberkar [ MILIND N. JADHAV, J. ] Digitally signed by RAVINDRA RAVINDRA MOHAN MOHAN AMBERKAR AMBERKAR Date:

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