REGENT COMPUTRONICS PVT. LTD.

Mohhamad Aslam Appellant

V/S

Ram Feran Respondents

Referred Judgements :-

AZHAR HUSSAIN V. RAJIV GANDHI [REFERRED TO]
STATE OF BOMBAY VS. PURUSHOTTAM JOG NAIK [REFERRED TO]
BHIKAJI KESHAO JOSHI VS. BRIJLAL NANDLAL BIYANI [REFERRED TO]
MURARKA RADBEY SHYAM KAM KUMAR VS. ROOP SINGH RATHORE [REFERRED TO]
BARIUM CHEMICALS LIMITED VS. COMPANY LAW BOARD [REFERRED TO]
A K K NAMBIAR VS. UNION OF INDIA [REFERRED TO]
HARDWARI LAL VS. KANWAL SINGH [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
JYOTI BASU VS. DEBI GHOSAL [REFERRED TO]
MITHILESH KUMAR PANDEY VS. BAIDYANATH YADAV [REFERRED TO]
F A SAPA VAIVENGA SAIKAPTHIANGA ZALAWMA LALHUTHANGA VS. SINGORA:ZONUNTHARA:HRANGTHASANGA:T ROZAMA:ROMANA [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]
V NARAYANASWAMY VS. C P THIRUNAVUKKARASU [REFERRED TO]
G MALLIKARJINAPPA VS. SHAMANUR SHIVASHANKARAPPA [REFERRED TO]
HARI SHANKER JAIN VS. SONIA GANDHI [REFERRED TO]
SARDAR HARCHARAN SINGH BRAR VS. SUKH DARSHAN SINGH [REFERRED TO]
UMESH CHALLIYIL VS. K P RAJENDRAN [REFERRED TO]
P A MOHAMMED RIYAS VS. M K RAGHAVAN [REFERRED TO]
PONNALA LAKSHMAIAH VS. KOMMURI PRATAP REDDY [REFERRED TO]
G.M. SIDDESHWAR VS. PRASANNA KUMAR [REFERRED TO]
C.P. JOHN VS. BABU M. PALISSERY [REFERRED TO]
A.MANJU VS. PRAJWAL REVANNA [REFERRED TO]

JUDGEMENT

(1.) Heard Dr. L.P. Misra, assisted by Sri Rajeiu Kumar Tripathi, learned counsel for the respondent on the objections so raised against the maintainability of the election petition and Mohd. Altaf Mansoor, assisted by Sri Tanay Chaudhary, learned counsel for the election petitioner.

(2.) Since learned counsel for the respondent has submitted that his application for rejection/dismissal of the election petition may be considered as an application filed under Order VII Rule 11 CPC, therefore, that application which is bearing Civil Misc. Application/ I.A. No.2 of 2022 is being decided by means of the following order.

(3.) This is an election petition filed by Mohhamad Aslam alias Mohhamad Aslam Raeeni, the petitioner, through his counsel Mohd. Altaf Mansoor challenging the declaration of election dtd. 10/3/2022 issued by Returning Officer of 290-Shrawasti Constituency in the General Elections Uttar Pradesh- 2022 in favour of the respondent as duly elected Member of the State Legislative Assembly mainly on the ground of non-disclosure of criminal cases, non-disclosure of complete assets in the nomination paper, inconsistent educational qualification and inconsistent age in the nomination paper and other documents.

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MOHHAMAD ASLAM Vs. RAM FERAN

Referred Judgements :-

JUDGEMENT

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