Surya Kant, J. - (1.) (Oral)
(2.) AFTER Learned Counsel for the parties, this revision petition is disposed of by clarifying the interim order dated 20.4.2006, to the effect that:- (i)the recount of votes shall take place in the presence and under the supervision of the learned Presiding Officer of the Election Tribunal-cum-Civil Court; (ii) the petitioner as well as the respondent elected candidate, and their counsel shall be permitted to remain present; (iii) the learned Presiding Officer shall get prepared the result of recount in which details of the total votes polled, valid votes received by each of the candidates, as well as the details of invalid/rejected and/or missing votes shall be separately mentioned; Civil Revision No.2678 of 2006 - 2 - (iv) the result of recount, however, shall not be declared; (v) in the absence of "declaration" of result, it is obvious that it is not to be notified; (vi) the result of recount, in a sealed cover, shall be produced before this court by the learned Presiding Officer through a special messanger on the date, i.e., 1.8.2006. Disposed of.;