DAHYABHAI VALLABHBHAI PATEL Vs. LALUBHAI PATEL

JUDGEMENT

(1.) The petitioner, re-siding at Nani Daman and Ex Member of the Parliament, has filed the present election petition on 29th June, 2009 and thereby challenge the election of respondent No. 1, of Daman and Diu Parliamentary constitu-ency. Respondent Nos. 5 to 9 are the other candidates, who also contested the election, but lost.

(2.) By order dated 27th July, 2009, while accepting the petition, the Court has issued notices/process. On 7th September, 2009, respondent Nos. 5, 6 and 7 appeared in per-son and sought time to engage an Advocate.

(3.) On 5th October, 2009, respondent No. 1 the elected candidate appeared in the mat-ter, but the other respondent Nos. 3, 5 to 9 were absent.