1. In the light of the order, which has been passed on 13.05.2021 by this court and keeping in view the present situation as it exists, this Court is of the firm view that the direction issued by the learned Single Judge with regard to holding of the election needs to be complied with.
2. Mr.Satya Pal Jain, learned Senior Advocate, appearing for the appellant prays for a short adjournment to seek instructions. He is directed to place on record the schedule for holding the elections by 16.07.2021. An advance copy of the same be given to the counsel opposite.
3. List on 19.07.2021.
