(1.) Challenge in this Election Petition is made to the General Election to the Gujarat Legislative Assembly held in December 2017 for the '82-Dwarka Constituency'. The respondent No.1 is the returned candidate in the said election from the 82-Dwarka Constitunecy. The challenge is principally on the ground that, the nomination of the respondent No.1 was illegally accepted by the Returning Officer. It is prayed by the petitioner that the said election of the respondent No.1 be declared as void under Section 100(1)(d)(i) of the Representation of the People Act, 1951. The petitioner has also prayed that, he be declared as the returned candidate in the said election, in place of the respondent No.1.
(2.) 2.1 The case of the petitioner is recorded in para:3.
(3.) The case of the petitioner.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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