REGENT COMPUTRONICS PVT. LTD.

N Rajagopalan Appellant

V/S

R Danushkodi Adithan Respondents

Referred Judgements :-

BRIJENDRALAL GUPTA V/S JWALAPRASAD [REFERRED]
PASHUPATI NATH SINGH V/S HARIHAR PRASAD SINGH [REFERRED]
KHAJE KHANAVAR KHADARKHAN HUSSAIN KHAN V/S SIDDAVANAHALLI NIJALINGAPPA [REFERRED]
VISHWANATHA REDDY V. KONAPPA RUDRAPPA NADGOUDA AND ANR. [REFERRED]
DHARAM SINGH RATHI V/S HARI SINGH [REFERRED]
KAVIRAJ BHUPENDER NATH GUPT V/S UNION OF INDIA [REFERRED]
BRUNDABAN MAJHI V/S JAGATESWAR MIRDHA [REFERRED]
BIRAD MAL SINGHVI V. ANAND PUROHIT [REFERRED]
UNION OF INDIA V/S ASSOCIATION FOR DEMOCRATIC REFORMS [REFERRED]
SHALIGRAM SHRIVASTAVA V/S NARESH SINGH PATEL [REFERRED]
PEOPLE'S UNION FOR CIVIL LIBERTIES (DELHI) V/S UNION OF INDIA [REFERRED]

JUDGEMENT

(1.) This order shall govern both the election petitions in Election Petition Nos. 1 and 2 of 2004. In the order both the 15th respondent in Election Petition No. 1/2004 and the 16th respondent in Election Petition No. 2/2004 will be referred to as Returni Officer.

(2.) The petitioners have filed these petitions challenging the election of the returned candidate namely the 1st respondent herein, from No. 36, Tirunelveli Parliamentary Constituency, State of Tamil Nadu, in the Election held on 10.5.2004 to the House people.

(3.) The case of the petitioner in Election Petition No. 1/2004 can be stated thus:

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N RAJAGOPALAN Vs. R DANUSHKODI ADITHAN

Referred Judgements :-

JUDGEMENT

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