REGENT COMPUTRONICS PVT. LTD.

M.G. Poornachandrathejaswi Appellant

V/S

Shreyas M Patel Respondents

Referred Judgements :-

VASHIST NARAIN SHARMA VS. DEV CHANDRA AND ORS [REFERRED TO]
KALYAN KUMAR GOGOI VS. ASSHUTOSH AGNIHOTRI AND ANOTHER [REFERRED TO]
JYOTI BASU VS. DEBI GHOSAL [REFERRED TO]
TEK CHAND VS. DILE RAM [REFERRED TO]
PEOPLES UNION FOR CIVIL LIBERTIES VS. UNION OF INDIA [REFERRED TO]
ANIL VASUDEV SALGAONKAR VS. NARESH KUSHALI SHIGAONKAR [REFERRED TO]
RAM SUKH VS. DINESH AGGERWAL [REFERRED TO]
KALYAN KUMAR GOGOI VS. ASHUTOSH AGNIHOTRI [REFERRED TO]
MANGANI LAL MANDAL VS. BISHNU DEO BHANDARI [REFERRED TO]
PONNALA LAKSHMAIAH VS. KOMMURI PRATAP REDDY [REFERRED TO]
ASHRAF KOKKUR VS. K.V. ABDUL KHADER [REFERRED TO]
LAXMI DEVI VS. STATE OF BIHAR AND ORS. [REFERRED TO]
SRI MAIREMBAM PRITHVIRAJ @ PRITHVIRAJ SINGH VS. SHRI PUKHREM SHARATCHANDRA SINGH [REFERRED TO]
MADIRAJU VENKATA RAMANA RAJU VS. PEDDIREDDIGARI RAMACHANDRA REDDY [REFERRED TO]
ARJUN PANDITRAO KHOTKAR VS. KAILASH KUSHANRAO GORANTYAL [REFERRED TO]
KANIMOZHI KARUNANIDHI VS. A. SANTHANA KUMAR [REFERRED TO]
KARIKHO KRI VS. NUNEY TAYANG [REFERRED TO]

JUDGEMENT

(1.) I.A. No.2 of 2024 is filed by the original respondent in the Election Petition, seeking rejection of the election petition under the provisions of Order VII Rule 11 of the Civil Procedure Code, 1908.

(2.) The petitioner has filed an Election Petition seeking a declaration that the election of the Respondent to 18th Lok Sabha Parliamentary Elections from 16- Hassan parliamentary constituency, Karnataka State, be set aside.

(3.) The petitioner is a voter of Hassan Parliamentary Constituency. Wherein, his name is enrolled in Part No.137, Govt. Higher Primary School, Malali at Serial No.272 of 197, Holenarsipura Assembly Constituency. The respondent contested the election from Hassan constituency as an official candidate of the Indian National Congress, a registered political party. The elections were announced on 16/03/2024.

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M.G. POORNACHANDRATHEJASWI Vs. SHREYAS M PATEL

Referred Judgements :-

JUDGEMENT

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