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Raghav Chadha vs Ramesh Bidhuri & Ors on 29 January, 2021

Author: Sanjeev Narula

Bench: Sanjeev Narula

$~3
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+      EL.PET. 3/2019

       RAGHAV CHADHA                                       ..... Petitioner

                            Through:   Mr. R.A. Iyer, Advocate.

                            versus

       RAMESH BIDHURI & ORS.                              ..... Respondents

                            Through:   Mr. Neeraj and Mr. Amit Tiwari,
                                       Advocates for R-1.
                                       Mr. Sidhant Kumar, Advocate for
                                       Election Commission of India.

       CORAM:
       HON'BLE MR. JUSTICE SANJEEV NARULA
                     ORDER

% 29.01.2021 This matter has been heard by way of video conferencing. I.A. 16732/2019 (Under Section 81 & 82 of RPA, 1951)

1. It is already 05:15 PM.

2. Learned counsel for the applicant seeks and is granted two weeks' time to file the rejoinder to the reply.

3. List on 26th March, 2021.

4. The rejoinder to the reply of Respondent No.1 is on record. The service report for Respondent No. 18 is still awaited. At the request of learned counsel for the Petitioner, issue fresh notice which may be served Dasti on the said Respondent.

5. Learned counsel for Respondent No.1 has also objected to the impleadment of Respondent No.27 which is a political party. Arguments on this issue will also be considered on the next date of hearing.

6. List on 26th March, 2021.

SANJEEV NARULA, J JANUARY 29, 2021 nd