Vipin Sanghi, CJ
1. The present special appeal is directed against the order dated 13.07.2023, passed by the learned Single Judge, in Writ Petition (M/S) No.1622 of 2023, whereby the interim relief sought by the appellant- writ petitioner for stay of the election results of the respondent- Society, has been declined.
2. We have perused the impugned order, and the record. We have also heard learned counsel for the appellant.
3. We see no merit in this appeal for the reason that the interim relief sought by the appellant, if granted, would have amounted to granting the final relief of setting at naught the election results at the behest of the appellant, who is a Canadian National, and did not participate in the election process.
4. Counter-affidavit of the respondents was not even called for, or available when the impugned order was passed.
5. In these circumstances, we are of the view that the learned Single Judge was justified in declining the interim relief sought by the appellant- writ petitioner.
6. For the aforesaid reasons, there is no merit in this appeal, and the same is, accordingly, dismissed.
7. Since we have examined the present appeal on merits, we are not going into the aspect of delay.
8. Pending application, if any, also stands disposed of.
