Nanda W/O Pandit Chandel vs State Of Maha., Thr. Divisional ...
2022 Latest Caselaw 6460 Bom

                                          1/2                       938.wp2779.2022

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

                     WRIT PETITION NO. 2779 OF 2022
                                Nanda w/o Pandit Chandel
                                             Vs.
        State of Maharashtra, Thru. Its Divisional Commissioner, Amravati and Ors.
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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.

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Mr. O.A. Ghare, Advocate for petitioner. Mr. K.L. Dharmadhikari, AGP for respondents/State. Mr. V.N. Patre, Advocate for respondent No.4.

                                        CORAM :            MANISH PITALE J.
                                        DATE        :      08.07.2022.

List this petition for final disposal on 19.07.2022.

2. The learned counsel for the petitioner is pressing for interim relief in the meanwhile, placing reliance on the judgment of the Hon'ble Supreme Court in the case of Laxmibai Vs. Collector, Nanded and Ors. (2020) 12 SCC 186.

3. In the said judgment, the Supreme Court has indicated that while exercising discretion on such matters, it is for the Collector to examine whether the sufficient cause is demonstrated for delay, if any, in submitting election expenses.

Prity 2/2 938.wp2779.2022

4. A case for grant of interim relief is made out.

5. Hence, there shall be ad-interim relief in terms of prayer clause (B).

JUDGE

Signed By:PRITY S GABHANE Reason:

Location:

Signing Date:08.07.2022 20:04

Prity