REGENT COMPUTRONICS PVT. LTD.

V. Nagaraj Appellant

V/S

Dinesh Gundu Rao Respondents

Referred Judgements :-

BRUCE V. ODHAMS PRESS LIMITED [REFERRED TO]
SAMANT N BALKRISHNA VS. GEORGE FERNANDEZ [REFERRED TO]
AZHAR HUSAIN VS. RAJIV GANDHI [REFERRED TO]
MOHAN RAWALE VS. DAMODAR TATYABA ALIAS DADASAHEB [REFERRED TO]
SUBHASH DESAI VS. SHARAD J RAO [REFERRED TO]
V S ACHUTHANANDAN VS. P J FRANCIS [REFERRED TO]
VIRENDER NATH GAUTAM VS. SATPAL SINGH [REFERRED TO]
ANIL VASUDEV SALGAONKAR VS. NARESH KUSHALI SHIGAONKAR [REFERRED TO]
RAM SUKH VS. DINESH AGGERWAL [REFERRED TO]
PONNALA LAKSHMAIAH VS. KOMMURI PRATAP REDDY [REFERRED TO]

JUDGEMENT

(1.) Petitioner V.Nagaraj has filed this election petition seeking a declaration that election result announced by the Returning Officer on 08.05.2013 declaring respondent-Sri Dinesh Gundu Rao as duly elected to the Gandhinagar Assembly Constituency to the State Legislative Assembly is null and void.

(2.) In this petition, respondent has filed IA No.6/2013 under Order VI Rule 16 read with Section 151 CPC praying to strike off certain pleadings in the election petition as unnecessary, frivolous and vexatious. IA No.7/2013 under Order VII Rule 11(a) read with Section 151 CPC is filed praying for rejection of the election petition on the ground that it does not disclose any cause of action.

(3.) Question that falls for consideration is:

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V. NAGARAJ Vs. DINESH GUNDU RAO

Referred Judgements :-

JUDGEMENT

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