REGENT COMPUTRONICS PVT. LTD.

Ravi Namboothiri Appellant

V/S

K.A. Baiju Respondents

Referred Judgements :-

KODUMAL KALUMAL VS. KARACHI BANK LTD [REFERRED TO]
KARACHI BANK VS. KODUMAL KALUMAL [REFERRED TO]
SATYA NARAYAN TEWARI VS. SITAL MISSIR [REFERRED TO]
INDIAN BANK VS. SATYAM FIBRES INDIA PRIVATE LIMITED [REFERRED TO]
UNION OF INDIA VS. ASSOCIATION FOR DEMOCRATIC REFORMS [REFERRED TO]
PEOPLES UNION FOR CIVIL LIBERTIES VS. UNION OF INDIA [REFERRED TO]
FIRM KALKA PD RAM CHARAN VS. L KUNWAR LAL THAPPER [REFERRED TO]
BRIJ BASI VS. MOTI RAM [REFERRED TO]
MAHABIR PRASAD BUBNA VS. UNITED BANK OF INDIA [REFERRED TO]
THORAPPA DEVANAPPA VS. UMEDMALJI [REFERRED TO]
BANKU BEHARI SIKDAR VS. SECRETARY OF STATE FOR INDIA IN COUNCIL [REFERRED TO]
RESURGENCE INDIA VS. ELECTION COMMISSION OF INDIA [REFERRED TO]
KRISHNAMOORTHY VS. SIVAKUMAR [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Aggrieved by the Judgment passed by the High Court of Kerala, confirming an order passed by the Additional District Judge setting aside his election as Councilor of Ward No.5 of Annamanada Gram Panchayath, in the elections held in November-2015, the elected candidate has come up with the above appeals.

(3.) We have heard the learned counsel for the respective parties.

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RAVI NAMBOOTHIRI Vs. K.A. BAIJU

Referred Judgements :-

JUDGEMENT

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