Bombay High Court
Sunil 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. ] 2 of 2 ::: Uploaded on - 08/07/2025 ::: Downloaded on - 01/08/2025 23:48:19 :::