REGENT COMPUTRONICS PVT. LTD.

PADHYA KAMINIBEN SANATKUMAR Appellant

V/S

MANISHKUMAR SURESHCHANDRA ACHARYA Respondents

Referred Judgements :-

RAJENDRA SINGH RANA V. SWAMI PRASAD MAURYA [REFERRED TO]
KIHOTO HOLLOHAN VS. ZACHILLHU [REFERRED TO]
RAVI S NAIK SANJAY BANDEKAR VS. UNION OF INDIA [REFERRED TO]
G VISWANATHAN AZHAGU THIRUNAVUKKARASU VS. HONBLE SPEAKER TAMIL NADU LEGISLATIVE ASSEMBLY MADRAS ANOTHER:HONBLE SPEAKER TAMIL NADU LEGISLATIVE ASSEMBLY MADRAS ANOTHER [REFERRED TO]
SADASHIV H PATIL VS. VITHAL D TEKE [REFERRED TO]
MAHACHANDRA PRASAD SINGH VS. CHAIRMAN BIHAR LEGIS COUNCIL [REFERRED TO]
DEVABHAI PARBATBHAI AVADIA VS. P D WAGHELA [REFERRED TO]

JUDGEMENT

(1.) IN this petition under Arts. 226 and 227 of the Constitution of India, the following prayers are made :

(2.) THUS, order dated 26-12-2008 is passed by the Designated Authority while exercising powers under Sec. 3 of the Gujarat Provision for Disqualification of members of Local Authorities for Defection Act, 1986 (for short, 'the Act')read with Rule 3 of Gujarat Provision for Disqualification of Members of Local authorities for Defection Rules, 1987 (for short, 'the Rules' ).

(3.) THE brief facts giving rise to the petition are as under :

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PADHYA KAMINIBEN SANATKUMAR Vs. MANISHKUMAR SURESHCHANDRA ACHARYA

Referred Judgements :-

JUDGEMENT

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