D.L.MEHTA, J. - (1.) ON 11th April, 1983, Court directed that the case may be listed on 6th May, 1983 for final disposal at the orders stage.
(2.) ON 11th May, 1983, Mr. Kalla, learned Counsel for respondent No. 1, moved an application that the petitioner should be directed to implead the parties, as the necessary parties have not been impleaded. Looking to the nature of the application, it was considered proper that assistance of some other advocate should be taken by the Court, so that interest of non -petitioner No. (sic) may not suffer for want of prosecution in the right direction, and Mr. M.R. Singhvi was requested by the court to assist the court.
(3.) PETITIONER moved an election petition before the Tribunal, which was partly accepted and election of non -petitioner No. 1 was set aside. However, the petitioner was not declared elected.;