Sau. Sarika Vilas Kamble vs Returning Officer, Posted For ...
2021 Latest Caselaw 11284 Bom

                                                  1/1                     22-WP 2303.2020

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH : NAGPUR

                              WRIT PETITION NO. 2303 OF 2020

                            Sau. Sarika Vilas Kamble
                                        vs.
   Returning Officer Posted for Election of Sindhi (Meghe) Wardha and others
----------- -----------------------------------------------------------------------------------
Office Notes, Office Memorandum of Coram,                   Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. S. P. Bhandarkar, Advocate for petitioner. Mr. A. R. Chutake, AGP for respondent Nos.1 and 2. Mr. P. S. Kadam, Advocate for respondent No.3. Ms. Mlika Goinka, Advocate for respondent Nos.4 to 13.

CORAM : MANISH PITALE J.

DATED : 18/08/2021

After hearing the learned counsel for the rival parties, this Court is of the opinion that it would be appropriate that learned counsel appearing for petitioner should place before this Court judgments pertaining to the question as to pre-requisites for a direction for recounting of votes. This is in the context of a specific contention raised on behalf of the petitioner that in the present case recounting of votes was warranted under Rule 35 of the Bombay Village Panchayat (Election) Rules, 1959.

2. List this petition for further hearing on 30th August, 2021.

JUDGE KOLHE/P.A.