REGENT COMPUTRONICS PVT. LTD.

Vinjamuri Parthasarathi Appellant

V/S

P. Ramachandra Rao And Others Respondents

Referred Judgements :-

WOODWARD V. SARSONS [REFERRED TO]
RAMANJULU NAIDU V. PARTHASARATHI AIYENGAR [REFERRED TO]
RAGHUNATH SARMA V. JIBAN CHANDRA SARMA [REFERRED TO]
CHENRAVUDU V. PEDDA RANGAPPA [REFERRED TO]
SARDAR GURBAKSH SINGH V. GURDIAL SINGH [REFERRED TO]
IN RE : UDHARAM PAHLAJRAI [REFERRED TO]
RATANSEY DAMJI V. RATANSEY VIRJI [REFERRED TO]
SEENI MADAR V. ABDUR RAHIMAN [REFERRED TO]
HARI VISHNU KAMATH V. AHMAD ISHAQUE [REFERRED TO]
SATYABRATA GHOSE VS. MUGNEERAM BANGUR AND CO [REFERRED TO]
JAGAN NATH VS. JASWANT SINGH [REFERRED TO]
DINABANDHU SAHU VS. JADUMONI MANGARAJ [REFERRED TO]
JAMUNA PRASAD MUKHARIYA VS. LACHHI RAM [REFERRED TO]
MAHOMED BOYETULLA VS. EMPEROR [REFERRED TO]
NARENDRA NATH MITTER VS. RADHA CHARAN PAL [REFERRED TO]

JUDGEMENT

(1.) In this application a declaration is sought that the election of all the respondents as members of the Andhra Bar Council is null and void. The applicant was one of the candidates for the elections to the Andhra Bar Council that were held on 6/1/1955. Thirty-four members of the Bar contested the elections of whom the ten respondents were declared duly elected, the applicant securing only the 24th rank.

(2.) All the respondents filed counters denying the allegations in the letter of the applicant.

(3.) At the hearing of the application, a preliminary objection was raised that one application for setting aside the election of the respondents was maintainable and the application should, therefore, be dismissed 'in limine'. To appreciate this contention, it is necessary to set out the relevant provisions of the Andhra Bar Council Rules. Rule 21 provides :

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VINJAMURI PARTHASARATHI Vs. P. RAMACHANDRA RAO AND OTHERS

Referred Judgements :-

JUDGEMENT

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