LAWS(BOM)-2025-1-278

SANGRAM SAMPATRAO DESHMUKH Vs. ELECTION COMMISSIONER OF INDIA

Decided On January 02, 2025
Sangram Sampatrao Deshmukh Appellant
V/S
ELECTION COMMISSIONER OF INDIA Respondents

JUDGEMENT

(1.) Election Petition No.2 of 2021 is filed by Mr. Sangram Sampatrao Deshmukh on 18/1/2021 for the following reliefs :-

(2.) Application (L) No.1145 of 2022 is filed by Mr. Arun Ganpati Lad - Respondent No.4 for dismissal of Election Petition under Sec. 86 of the Representation of the People Act, 1950 (for short "the said Act") read with Order VII Rule 11 of the Civil Procedure Code, 1908, (for short "CPC"). Respondent No.4 is the returned candidate / elected candidate in the elections under challenge.

(3.) Application (L) No.22668 of 2021 is filed by Respondent Nos. 1, 2 and 3 i.e. Election Commission for the following reliefs :-