REGENT COMPUTRONICS PVT. LTD.

Peddireddigari Ramachandra Appellant

V/S

Madiraju Venkata Ramana Raju Respondents

Referred Judgements :-

POTHULA RAMA RAO VS. PENDYALA VENKATA KRISHNA RAO [REFERRED TO]
MANUBHAI NANDLAL AMORSEY VS. POPATLAL MANILAL JOSHI [REFERRED TO]
AZHAR HUSAIN VS. RAJIV GANDHI [REFERRED TO]
V NARAYANASWAMY VS. C P THIRUNAVUKKARASU [REFERRED TO]
HARI SHANKER JAIN VS. SONIA GANDHI [REFERRED TO]
MAHADEORAO SIKAJI SHIVANKAR VS. RAMARATAN BAPU [REFERRED TO]
VIRENDER NATH GAUTAM VS. SATPAL SINGH [REFERRED TO]
RAM SUKH VS. DINESH AGGERWAL [REFERRED TO]
NANDIESHA REDDY VS. KAVITHA MAHESH [REFERRED TO]
PENDYALA VENKATA KRISHNA RAO VS. POTHULA RAMA RAO [REFERRED TO]
DADI VEERAHADRA RAO VS. RETURNING OFFICER [REFERRED TO]
RESURGENCE INDIA VS. ELECTION COMMISSION OF INDIA [REFERRED TO]
KISAN SHANKAR KATHORE VS. ARUN DATTATRAY SAWANT [REFERRED TO]
ASHRAF KOKKUR VS. K.V. ABDUL KHADER [REFERRED TO]
KRISHNAMOORTHY VS. SIVAKUMAR [REFERRED TO]

JUDGEMENT

(1.) E.A.No.329 of 2015 is filed by the petitioner/1st respondent under Order VI Rule 16 r/w Section 151 of C.P.C. with a prayer to strike out the averments in paragraph Nos.2, 9 to 11 in the Election Petition on the ground that they are frivolous, scandalous and vexatious and he also filed E.A.No.330 of 2015 under Order VII Rule 11 of C.P.C r/w Section 86 of Representation of the People Act, 1951 (for short R.P.Act) seeking dismissal of Election Petition in limini.

(2.) The parties are referred as they are arrayed in the two petitions.

(3.) The factual matrix of the case is thus:

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PEDDIREDDIGARI RAMACHANDRA Vs. MADIRAJU VENKATA RAMANA RAJU

Referred Judgements :-

JUDGEMENT

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