REGENT COMPUTRONICS PVT. LTD.

MANEKA SANJAY GANDHI Appellant

V/S

Rambhual Nishad Respondents

Referred Judgements :-

PUBLIC INTEREST FOUNDATION AND OTHERS VS. UNION OF INDIA AND ANOTHER [REFERRED TO]
VIDYACHARAN SHUKLA VS. KHUBCHAND BAGHEL [REFERRED TO]
K VENKATESWARA RAO VS. BEKKAM NARASIMHA REDDI [REFERRED TO]
CHARAN LAL SAHU VS. NANDKISHORE BHATT [REFERRED TO]
HUKUMDEV NARAIN YADAV VS. LALIT NARAIN MISHRA [REFERRED TO]
MANGU RAM RAM PERSHAD GONDAMAL VS. MUNICIPAL CORPORATION OF DELHI:MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
HARI SHANKER TRIPATHI VS. SHIV HARSH [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
LACHHMAN DAS ARORA VS. GANESHI LAL [REFERRED TO]
THAMPANOOR RAVI VS. CHARUPARA RAVI [REFERRED TO]
UNION OF INDIA VS. ASSOCIATION FOR DEMOCRATIC REFORMS [REFERRED TO]
PEOPLES UNION FOR CIVIL LIBERTIES VS. UNION OF INDIA [REFERRED TO]
GOPAL SARDAR VS. KARUNA SARDAR [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
RESURGENCE INDIA VS. ELECTION COMMISSION OF INDIA [REFERRED TO]
KRISHNAMOORTHY VS. SIVAKUMAR [REFERRED TO]
BENGAL CHEMISTS VS. KALYAN CHOWDHURY [REFERRED TO]
SUMAN DEVI VS. MANISHA DEVI AND ORS [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Siddharth Luthra, learned Senior Advocate assisted by Mr. Prashant Singh Atal, Mr. Amit Jaiswal, Dr. Pooja Singh and Mr. Vijay Vikram Singh for the election-petitioner.

(2.) This Election Petition has been filed by the petitioner-Maneka Sanjay Gandhi challenging election of the returned candidate-Rambhual Nishad as Member of Parliament from Sultanpur 38-Lok Sabha constituency and that the same be declared as null and void and be set aside.

(3.) It is admitted case of the petitioner herein that the returned candidate was elected on 4/6/2024 and the result of was declared on 6/6/2024. This election petition has been filed on 27/7/2024.

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MANEKA SANJAY GANDHI Vs. RAMBHUAL NISHAD

Referred Judgements :-

JUDGEMENT

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