REGENT COMPUTRONICS PVT. LTD.

M.P.KESHAVA MURTHY Appellant

V/S

A.NARAYANASWAMY Respondents

Referred Judgements :-

BHIM SEN V. GOPALI [REFERRED TO]
MURARKA RADBEY SHYAM KAM KUMAR VS. ROOP SINGH RATHORE [REFERRED TO]
SUBBARAO VS. MEMBER ELECTION TRIBUNAL HYDERABAD [REFERRED TO]
RAM SEWAK YADAV VS. HUSSAIN KAMIL KIDWAI [REFERRED TO]
JAGJIT SINGH VS. GIANI KARTAR SINGN [REFERRED TO]
JITENDRA BAHADUR SINGH VS. KIRSHNA BEHARI [REFERRED TO]
HARDWARI LAL VS. KANWAL SINGH [REFERRED TO]
BHABHI VS. SHEO GOVIND [REFERRED TO]
K M MANI JOSEPH THOMAS VS. P J ANTONY:P J ANTONY [REFERRED TO]
DAULAT RAM CHAUHAN VS. ANAND SHARMA [REFERRED TO]
AZHAR HUSAIN VS. RAJIV GANDHI [REFERRED TO]
F A SAPA VAIVENGA SAIKAPTHIANGA ZALAWMA LALHUTHANGA VS. SINGORA:ZONUNTHARA:HRANGTHASANGA:T ROZAMA:ROMANA [REFERRED TO]
CHARAN DASS VS. SURINDER KUMAR [REFERRED TO]
M R GOPALAKRISHNAN VS. THACHADY PRABHAKARAN [REFERRED TO]
GAJANAN KRISHNAJI BAPAT VS. DATTAJI RAGHOBAJI MEGHE [REFERRED TO]
DHARAMVIR AMAR SINGH M L SARWAN VS. AMAR SINGH:DHARAMVIR:AMAR SINGH [REFERRED TO]
SHIPRA JHAMMAKLAL VS. SHANTI LAL KHOIWAL:LAXMINARAYANPANDE [REFERRED TO]
ASHWANI KUMAR SHARMA VS. YADUVANSHSINGH [REFERRED TO]
L R SHIVARAMAGOWDA VS. T M CHANDRASHEKAR [REFERRED TO]
H D REVANNA VS. G PUTTASWAMY GOWDA [REFERRED TO]
D RAMACHANDRAN VS. R V JANAKIRAMAN [REFERRED TO]
R P MOIDUTTY VS. P T KUNJU MOHAMMAD [REFERRED TO]
MAHENDRA PAL VS. RAM DASS MALANGER [REFERRED TO]
V NARAYANASWAMY VS. C P THIRUNAVUKKARASU [REFERRED TO]

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS application under Section 87 of the Representation of the People Act, 1951 ('the Act' for short) read with Order 6, Rule 16; Order 7, Rule 11 (a) and Section 151 of the Code of Civil Procedure ('c. P. C. ' in short) is filed for respondent No. 1 ('r-1' for short) praying that for the reasons sworn to in his accompanying affidavit, the pleadings in paragraphs-6 to 21 of the Election Petition be struck out as being "unnecessary, scandalous, frivolous, vexatious and tending to prejudice and embarrass and consequently reject the petition as not disclosing the cause of action in the interest of justice and equity". It may be mentioned here that "paragraphs-6 to 21 of the Election Petition" stated in the application has to be, admittedly, read as paragraphs-6 to 11 of the Election Petition as there are only 11 paragraphs in the petition.

(3.) AS counter to this application, petitioner has filed his affidavit stating that the petition does disclose the cause of action, and that the application is liable to be rejected. Admitted Facts :

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M P KESHAVA MURTHY Vs. A NARAYANASWAMY

Referred Judgements :-

JUDGEMENT

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