REGENT COMPUTRONICS PVT. LTD.

TARACHAND SAHU Appellant

V/S

Saroj Pandey Respondents

Referred Judgements :-

RAM SUKH V. DINESH AGGARWAL [REFERRED TO]
JAGAN NATH VS. JASWANT SINGH [REFERRED TO]
SAMANT N BALKRISHNA VS. GEORGE FERNANDEZ [REFERRED TO]
HARDWARI LAL VS. KANWAL SINGH [REFERRED TO]
AZHAR HUSAIN VS. RAJIV GANDHI [REFERRED TO]
R P MOIDUTTY VS. P T KUNJU MOHAMMAD [REFERRED TO]
SANTOSH YADAV VS. NARENDER SINGH [REFERRED TO]
VIRENDER NATH GAUTAM VS. SATPAL SINGH [REFERRED TO]
KATTINOKKULA MURALI KRISHNA VS. VEERAMALLA KOTESWARA RAO [REFERRED TO]

JUDGEMENT

(1.) This order shall dispose of LA. No. 1/2009, an application filed by respondent No. 1/returned candidate under Order 7, Rule 11 of the Code of Civil Procedure read with Section 86 of The Representation of the People Act, 1951 (hereinafter referred to as the Act, 1951).

(2.) The facts, briefly stated, are as under:

(3.) Following are the main grounds (extracted from the pleadings of various paras of election petition) on which the petitioner has prayed for the aforesaid relief(s):

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TARACHAND SAHU Vs. SAROJ PANDEY

Referred Judgements :-

JUDGEMENT

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