REGENT COMPUTRONICS PVT. LTD.

Conrad K. Sangma Appellant

V/S

Dikkanchi D.Shirapartty Respondents

Referred Judgements :-

S L PAOKHOSEI VS NGAMTHENG AND ORS. [REFERRED TO]
T. PHUNGZATHANG VS.HANGKHANLIAN AND ORS. [REFERRED TO]
KULTAR SINGH VS. MAKHTIAR SINGH [REFERRED TO]
BABURAO PATEL VS. ZAKIR HUSSAIN [REFERRED TO]
ZIYAUDDIN BURHANUDDIN BUKHARI VS. BRIJMOHAN RAMDASS MEHRA [REFERRED TO]
AAD LAL VS. KANSHI RAM [REFERRED TO]
LALIT KISHORE CHATURVEDI VS. JAGDISHPRASADTHADA [REFERRED TO]
SUBHASH DESAI VS. SHARAD J RAO [REFERRED TO]
MANOHAR JOSHI VS. NITIN BHAURAO PATIL [REFERRED TO]
PONNALA LAKSHMAIAH VS. KOMMURI PRATAP REDDY [REFERRED TO]
ANURAG NARAIN SINGH VS. SHRI DR NARENDRA KUMAR SINGH GAUR [REFERRED TO]
KRISHNAMOORTHY VS. SIVAKUMAR [REFERRED TO]
AJAY ARJUN SINGH VS. SHARADENDU TIWARI [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. K.C. Mittal, learned counsel for the Election Petitioner and Mr. A. Kashyap, learned counsel for the respondent.

(2.) The learned counsel for the election petitioner made an Application under Section 80, 80 A, and 81 read with Section 100 (1) (b) and Section 123 (2) of Representation of People Act, 1951 for declaring the election of the respondent who is the Returned/Elected candidate namely, Shri Conrad K. Sangma from 2-Tura (ST) Parliamentary Constituency as void.

(3.) The brief fact of the Election Petitioner's case in a nutshell is that:

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CONRAD K. SANGMA Vs. DIKKANCHI D.SHIRAPARTTY

Referred Judgements :-

JUDGEMENT

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