Vivek Kumar Birla, J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel appearing for the State respondents and Sri Shahabuddin, learned counsel appearing for the caveator respondent.
(2.) Present petition has been filed for quashing the order dated 6.2.2019 passed by the respondent no. 1 in Election Petition No. 1 of 2015.
(3.) It is not in dispute that at present recounting is going on and by the impugned order it has been provided that the result may not be declared and be kept in a sealed cover and shall be declared on the same day or on the next date.;