REGENT COMPUTRONICS PVT. LTD.

VED PRAKASH Appellant

V/S

Sunil Kumar Jha And Ors. Respondents

Referred Judgements :-

STATE OF HIMACHAL PRADESH VS. HIMACHAL TECHNO ENGINEERS [REFERRED TO]
K VENKATESWARA RAO VS. BEKKAM NARASIMHA REDDI [REFERRED TO]
HUKUMDEV NARAIN YADAV VS. LALIT NARAIN MISHRA [REFERRED TO]
JYOTI BASU VS. DEBI GHOSAL [REFERRED TO]
HARI SHANKER JAIN VS. SONIA GANDHI [REFERRED TO]
SHAIK SAIDULU SAIDA VS. CHUKKA YESU RATNAM [REFERRED TO]
COMMISSIONER OF CUSTOMS AND CENTRAL EXCIES VS. HONGO INDIA P LTD [REFERRED TO]
PRITHIPAL SINGH VS. SATPAL SINGH [REFERRED TO]
RAVINDRA CHANDORIA VS. RAMASHANKAR [REFERRED TO]
RAMNANDAN RAI VS. DISTRICT JUDGE SITAMARHI [REFERRED TO]
ANIL KUMAR JHA VS. STATE OF BIHAR [REFERRED TO]
POPAT BAHIRU GOVARDHANE VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India impugns the judgment and order dated 20th May, 2013 of the District Judge, Shahdara of rejection (on an application under Order VII Rule 11 of the CPC) of a petition filed by the petitioner impugning the election held on 15th April, 2012 of the respondent no.1 as a Municipal Commissioner from Ward No. 242, New Seemapuri, Delhi, on the ground of the election petition filed by the petitioner being barred by time and the provisions of Sec. 5 of the Limitation Act, 1963 invoked by the petitioner being not applicable to such petitions.

(2.) Notice of the petition was issued and counter affidavit has been filed by the respondent no.1. None of the other respondents have appeared despite service.

(3.) The counsels have been heard.

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VED PRAKASH Vs. SUNIL KUMAR JHA AND ORS.

Referred Judgements :-

JUDGEMENT

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