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Judgment
5 paragraphs · 101 words
1.
This matter is listed in the “Prioritised Cases” category.
2.
The Petition was admitted on 17th July, 2015. Since the election process had been set in motion and the counting of votes was scheduled on 4th August 2015, the issues raised in the Petition were permitted to be placed before the Election Commissioner.
3.
The learned Advocate for the Petitioners submits, on instructions, that no cause of action survives in this Petition and the Petition may be disposed off as being infructuous.
4.
In view of the above, this Petition is disposed off as being infructuous.
5.
Rule is discharged.