REGENT COMPUTRONICS PVT. LTD.

T.R.BAALU Appellant

V/S

S.PURUSHOTHAMAN Respondents

Referred Judgements :-

KAIIWAL RAM VS. HIMACHAL PRADESH ADMINISTRATION [REFERRED TO]
SAMANT N BALKRISHNA VS. GEORGE FERNANDEZ [REFERRED TO]
JITENDRA BAHADUR SINGH VS. KIRSHNA BEHARI [REFERRED TO]
PRIYA BALA GHOSH VS. SURESH CHANDRA GHOSH [REFERRED TO]
AZHAR HUSAIN VS. RAJIV GANDHI [REFERRED TO]
V S ACHUTHANANDAN VS. P J FRANCIS [REFERRED TO]
HARI SHANKER JAIN VS. SONIA GANDHI [REFERRED TO]
UNION OF INDIA VS. ASSOCIATION FOR DEMOCRATIC REFORMS [REFERRED TO]

JUDGEMENT

(1.) ELECTION Petition No. 6 of 2004 has been filed by the first respondent herein seeking a declaration that the election of the returned candidate namely the first respondent therein (petitioner herein) for No. 3. Madras (South) Parliamentary Constituency in the election held on 10-5-2004 is void.

(2.) NOW, the instant original application has been filed by the first respondent in the election Petition No. 6/2004 seeking rejecting of the said election petition under Order vii, Rule 11 (a) of the Code of Civil Procedure.

(3.) THE case of the petitioner is as follows :

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T R BAALU Vs. PURUSHOTHAMAN

Referred Judgements :-

JUDGEMENT

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