RAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith with the consent of the parties.

(3.) One of the contesting members in the election to the sugar factory has filed this petition aggrieved by the decision dtd. 12/6/2023 taken by the Returning Officer overruling objection in respect of acceptance of nomination papers of respondent No.5.