REGENT COMPUTRONICS PVT. LTD.

Pankajkumar Bachubhai Velani Appellant

V/S

ELECTION COMMISSION OF INDIA Respondents

Referred Judgements :-

SUBBARAO VS. MEMBER ELECTION TRIBUNAL HYDERABAD [REFERRED TO]
SHARIF UD DIN VS. ABDUL GANI LONE [REFERRED TO]
JYOTI BASU VS. DEBI GHOSAL [REFERRED TO]
B SUNDARA RAMI REDDY VS. ELECTION COMMISSION OF INDIA [REFERRED TO]
T M JACOB VS. C POULOSE [REFERRED TO]
B S YADIYURAPPA VS. MAHALINGAPPA [REFERRED TO]
MICHAEL B FERNANDES VS. C K JAFFER SHARIEF [REFERRED TO]
SARDAR HARCHARAN SINGH BRAR VS. SUKH DARSHAN SINGH [REFERRED TO]
CHANDRAKANT UTTAM CHODANKAR VS. DAYANAND RAYU MANDRAKAR [REFERRED TO]
AJAY MAKEN VS. ADESH KUMAR GUPTA [REFERRED TO]
PATEL AHMED MOHAMMAD VS. BALWANT SINGH RAJPUT & ORS [REFERRED TO]
SAMANT N BALKRISHNA VS. GEORGE FERNANDEZ [REFERRED TO]
MURARKA RADBEY SHYAM KAM KUMAR VS. ROOP SINGH RATHORE [REFERRED TO]

JUDGEMENT

(1.) Draft amendment is allowed in terms of the draft. Same shall be carried out forthwith.

(2.) Captioned application by the applicant - original respondent no.5 (hereinafter referred to as "the applicant"), inter alia, is praying for rejection of the election petition in accordance with the provisions of the Order VII Rule 11 of the Code of Civil Procedure, 1908 (hereinafter referred to as "the Code") read with Sec. 87 of the Representation of the People Act, 1951 (hereinafter referred to as "the Act of 1951") as well as the Rules 276, 282, 283 and 285 of the Gujarat High Court Rules, 1993 (hereinafter referred to as "the Rules of 1993").

(3.) Tersely stated are the facts:

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PANKAJKUMAR BACHUBHAI VELANI Vs. ELECTION COMMISSION OF INDIA

Referred Judgements :-

JUDGEMENT

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