REGENT COMPUTRONICS PVT. LTD.

T T V Dhinakaran Appellant

V/S

M L Ravi Respondents

Referred Judgements :-

MAHADEORAO SUKAJI SHIVANKAR VS. RAMARATAN BAPU AND OTHERS [REFERRED TO]
VIRENDER NATH GAUTAM VS.SATPAL SINGH AND OTHERS [REFERRED TO]
RAVINDER SINGH VS. JANMEJA SINGH [REFERRED TO]
SARDAR HARCHARAN SINGH BRAR VS. SUKH DARSHAN SINGH [REFERRED TO]
HARKIRAT SINGH VS. AMRINDER SINGH [REFERRED TO]
ANIL VASUDEV SALGAONKAR VS. NARESH KUSHALI SHIGAONKAR [REFERRED TO]
C.P. JOHN VS. BABU M. PALISSERY [REFERRED TO]
AJAY ARJUN SINGH VS. SHARADENDU TIWARI & OTHERS [REFERRED TO]

JUDGEMENT

(1.) The applicant Mr.T.T.V.Dhinakaran is the 5th respondent in the Election Petition No.1 of 2018 which has been filed to declare his election to the Dr.Radhakrishanan Nagar Assembly Constituency null and void.

(2.) In response to the notice received in the Election Petition, the applicant/T.T.V.Dhinakaran herein has preferred the application under consideration to reject the Election Petition with exemplary costs.

(3.) Before adverting to the merits of the petition, for easy reference and understanding it is necessary to mention the background of this litigation.

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T T V DHINAKARAN Vs. M L RAVI

Referred Judgements :-

JUDGEMENT

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