REGENT COMPUTRONICS PVT. LTD.

KALIKA PRASAD Appellant

V/S

District Judge and Ors. Respondents

Referred Judgements :-

VADIVELU V/S. SUNDARAM AND ORS. [REFERRED TO]
RAM SEWAK YADAV VS. HUSSAIN KAMIL KIDWAI [REFERRED TO]
JAGJIT SINGH VS. GIANI KARTAR SINGN [REFERRED TO]
HARI SHANKAR PRASAD VS. SHAHID ALI KHAN [REFERRED TO]
JIBONTARA GHATOWAR VS. SARBANANDA SONOWAL [REFERRED TO]
M CHINNASAMY VS. K C PALANISAMY [REFERRED TO]
RAMA SHANKER BARNWAL VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Sharad Sharma counsel for the Petitioner and Sri R.P. Nautiyal and Standing Counsel for the Respondents.

(2.) By the present writ petition, the Petitioner has prayed for a writ of certiorari quashing the order dated 19 -2 -2005 passed by the District Judge, Rudraprayag.

(3.) Briefly stated Respondent No. 2 filed election petition against the Petitioner Kalka Prasad and one Sri Dhan Singh Respondent No. 3, praying for setting aside the election of the Petitioner as well as counting for 70 votes which have not been counted.

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KALIKA PRASAD Vs. DISTRICT JUDGE AND ORS.

Referred Judgements :-

JUDGEMENT

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