AJAY ARJUN SINGH Vs. SHARADENDU TIWARI

JUDGEMENT

(1.) Leave granted.

(2.) Aggrieved by the Order dated 17.11.2014 of the order of the High Court of Madhya Pradesh in I.A. No. 12911 of 2014 in Election Petition No. 1 of 2014, the unsuccessful applicant therein preferred the instant appeal.

(3.) The appellant herein is the returned candidate from 76 - Churhat Assembly constituency of the State of Madhya Pradesh in the General Elections held in the year 2013. He was a candidate sponsored by the Indian National Congress Party and won by margin of 19,356 votes. Challenging the legality of the election of the appellant, the first respondent herein, one of the other candidates at the said election, filed Election Petition No.1 of 2014.