REGENT COMPUTRONICS PVT. LTD.

Karim Uddin Barbhuiya Appellant

V/S

Aminul Haque Laskar Respondents

Referred Judgements :-

JAMUNA PRASAD MUKHARIYA VS. LACHHI RAM [REFERRED TO]
SAMANT N BALKRISHNA VS. GEORGE FERNANDEZ [REFERRED TO]
MANPHUL SINGH VS. SURINDER SINGH [REFERRED TO]
UDHAV SINGH VS. MADHAV RAO SCINDIA [REFERRED TO]
KONA PRABHAKARA RAO M SESHAGIRI RAO VS. M SESHAGIRI RAO:KONA PRABHAKARA RAO [REFERRED TO]
BHAGWATI PRASAD DIXIT GHOREWALA VS. RAJEEV GANDHI [REFERRED TO]
AZHAR HUSAIN VS. RAJIV GANDHI [REFERRED TO]
DHARTIPAKAR MADAN LAL AGARWAL VS. RAJIV GANDHI [REFERRED TO]
LAXMI NARAYAN NAYAK VS. RAMRATAN CHATURVEDI [REFERRED TO]
KRISHNAMOORTHY VS. SIVAKUMAR [REFERRED TO]
LOK PRAHARI,THROUGH ITS GENERAL SECRETARY S.N.SHUKLA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The instant Appeal filed by the appellant - Karim Uddin Barbhuiya (Original Respondent No. 1) is directed against the impugned judgment and order dtd. 26/4/2023 passed by the Gauhati High Court at Guwahati in I.A. (Civil) No. 1278 of 2021 in Election Petition No. 01 of 2021, whereby the High Court has dismissed the said IA filed by the present appellant under Order VII Rule 11 CPC seeking rejection of the Election Petition filed by the respondent No. 1 - Aminul Haque Laskar (Original Election Petitioner).

(2.) A brief conspectus of relevant facts may be stated as under:

(3.) The Appeal has been contested by the respondent no. 1 and the respondent no. 13 by filing their respective counter affidavits.

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KARIM UDDIN BARBHUIYA Vs. AMINUL HAQUE LASKAR

Referred Judgements :-

JUDGEMENT

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