Bombay High Court
Santosh S/O Vasant Rahate vs State Election Commission Of Maha. Thr. ... on 9 February, 2024
Author: Vinay Joshi
Bench: Vinay Joshi
1 CEO 137.24 in EP.No.17.2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CIVIL APPLICATION (CAO) NO. 137 OF 2024
IN
ELECTION PETITION NO. 17 OF 2019
Santosh S/o Vasant Rahate
..VS..
The State Election Commission of Maharashtra through its State Election
Commissioner, Mumbai and others
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. S.D. Chopde, Advocate for petitioner.
Mr. Amit Madiwale, A.G.P. for respondent No.2/applicant.
Mr. V.G. Palshikar, Advocate for respondent No.3.
CORAM : VINAY JOSHI, J.
DATED : 09th FEBRUARY, 2024 Heard.
2. This application is moved by respondent No.2 - Returning Officer seeking permission to transfer sealed Electronic Voting Machines (EVM) to other place for the reason that existing place is required for the purpose of use in the ensuing Loksabha Elections.
3. The learned Counsel for the petitioner Mr. Chopde fairly gave no objection in shifting the EVM machines as prayed for.
4. In view of above, the application is allowed in terms of prayer clause (i) and disposed of.
(VINAY JOSHI, J.) Kirtak Signed by: Mr. B.J. Kirtak Designation: PA To Honourable Judge Date: 09/02/2024 17:52:26