Bombay High Court
Mahendra Tulshiram Bhingardive vs The Election Commissione Of India And 5 ... on 25 January, 2021
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
31.21.19 ep.doc
ISM
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ELECTION PETITION NO. 21 OF 2019
WITH
APPLICATION (L) NO. 1368 OF 2021
WITH
APPLICATION (L) NO. 1691 OF 2021
Adv. Mahendra Tulshiram Bhingardive ....Petitioner
V/s.
The Election Commission of India .....Respondents
and others
Mr. Mahendra t. Bhangardive Petitioner in person
Mr. Amit Shastri AGP for Respondent no. 2
Mr. Pradeep Rajagopal a/w Drishti Shah i/b Rekha Rajagopal for
Respondent nos. 1, 3, 4 & 5
Mr. Omkar Kulkarni a/w Mr. Hassan Khan for Respondent no. 6
CORAM : NITIN W. SAMBRE, J.
DATE: JANUARY 25, 2021.
P.C.:
1] Mr. Pradeep Rajagopal appears for Respondent nos. 1, 3, 4 & 5.
He submits that he has taken out an Application seeking certain relief against the Petitioner for releasing EVM's. 1/2 ::: Uploaded on - 27/01/2021 ::: Downloaded on - 08/02/2021 19:22:22 :::
31.21.19 ep.doc 2] Petitioner who appears in person acknowledges receipt of copy of Application and seeks two weeks time to fle reply. 3] Mr. Omkar Kulkarni appears for returning candidate i.e. Respondent no. 6 and submits that he has received copy of Interim Application moved by Applicant for amendment of the Petition. He further request that Petitioner be also directed to be provided true copy of the Petition so as to enable him to fle appropriate affdavit-in- reply to the Application for amendment moved by the Election Petitioner.
4] Petitioner assures that copy of the Petitioner will be made available to counsel for returning candidate i.e. Respondent no. 6 within period of one week from today.
5] In the aforesaid background, Election Petition is adjourned to 08/03/2021 to be taken up at 3.00 p.m. [NITIN W. SAMBRE, J.] 2/2 ::: Uploaded on - 27/01/2021 ::: Downloaded on - 08/02/2021 19:22:22 :::