REGENT COMPUTRONICS PVT. LTD.

Tukaram Kshemchandra Redkar Appellant

V/S

Sanjay Shankar Mandrekar Respondents

Referred Judgements :-

GURU GOBINDA BASU V. SANKARI PRASAD GHOSAL [REFERRED TO]
ABDUL SHAKUR VS. RIKHAB CHAND [REFERRED TO]
BIHARILAL DOBRAY VS. ROSHAN LAL DOBRAY [REFERRED TO]
SATRUCHARLACHANDRASEKHARRAJU VS. VYRICHERLA PRADEEP KUMAR DEV [REFERRED TO]
AKLU RAM MAHTO VS. RAJENDRA MAHTO [REFERRED TO]
JAI SINGH VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Lawande, learned Counsel appearing on behalf of the petitioner and Mr. Karpe, learned Counsel appearing on behalf of the respondent.

(2.) Rule. Rule made returnable forthwith. By consent heard forthwith.

(3.) By this petition, the petitioner has taken exception to the judgment and order dated 21/10/2013 passed by the learned District Judge I, South Goa, Margao (Trial Court) in Election Petition No. 1/2010/I.

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TUKARAM KSHEMCHANDRA REDKAR Vs. SANJAY SHANKAR MANDREKAR

Referred Judgements :-

JUDGEMENT

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