REGENT COMPUTRONICS PVT. LTD.

Sarvesh Kumar Gupta Appellant

V/S

Neeraj Bora Respondents

Referred Judgements :-

P. NALLA THAMPY THERA VS. B.L. SHANKER [REFERRED TO]
LAL BAHADUR VS. RITESH PANDEY [REFERRED TO]
DR. P. NALLA THAMPY THERA VS. B.L. SHANKER [REFERRED TO]
INAMATI MALLAPPA BASAPPA VS. DESAI BASAVARAJ AYYAPPA [REFERRED TO]
MURARKA RADBEY SHYAM KAM KUMAR VS. ROOP SINGH RATHORE [REFERRED TO]
SHEO SADAN SINGH VS. MOHAN LAL GAUTAM [REFERRED TO]
F A SAPA VAIVENGA SAIKAPTHIANGA ZALAWMA LALHUTHANGA VS. SINGORA:ZONUNTHARA:HRANGTHASANGA:T ROZAMA:ROMANA [REFERRED TO]
R P MOIDUTTY VS. P T KUNJU MOHAMMAD [REFERRED TO]
VIJAY LAXMI SADHO VS. JAGDISH [REFERRED TO]
SARDAR HARCHARAN SINGH BRAR VS. SUKH DARSHAN SINGH [REFERRED TO]
UDAY SHANKAR TRIYAR VS. RAM KALEWAR PRASAD SINGH [REFERRED TO]
K K RAMACHANDRAN MASTER VS. M V SREYAMAKUMAR [REFERRED TO]
P A MOHAMMED RIYAS VS. M K RAGHAVAN [REFERRED TO]
G.M. SIDDESHWAR VS. PRASANNA KUMAR [REFERRED TO]

JUDGEMENT

(1.) C.M. Application (IA) No. 01 of 2022; the objection against the letter dtd. 7/5/2022 issued by the Hon'ble Registrar dtd. 7/5/222 in compliance of order dtd. 27/4/2022 demanding the petitioner to deposit the amount of Rs.94500.00 regarding publication of notice of the Election Petition perferred by the petitioner.

(2.) Heard Ms. Shraddha Tripathi, learned counsel for the petitioner and Dr. Shailendra Sharma, learned counsel for the sole respondent/opposite party.

(3.) By means of the present election petition, the petitioner has prayed that the election of Assembly Constituency 172 Lucknow, North of returned candidate Dr. Neeraj Bora, the opposite party, which was declared on 10/3/2022 may be declared as void and set aside. Consequential order may also be passed in the interest of justice.

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SARVESH KUMAR GUPTA Vs. NEERAJ BORA

Referred Judgements :-

JUDGEMENT

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