REGENT COMPUTRONICS PVT. LTD.

Chennavelli Narsimulu Appellant

V/S

Molgari Narayan Goud And Ors. Respondents

Referred Judgements :-

VENTURU CHINNAMMINEEDU V/S. THE ELECTION COMMISSIONER,RAMACHANDRAPUR [REFERRED TO]
VEERA LAKSHMIS CASE (SUPRA) AND BALAGA SAVITHRAMMA V/S. NALLA SATYANARAYANA [REFERRED TO]
JAVED VS. STATE OF HARYANA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SURINDER SINGH BANOLTA [REFERRED TO]
N TIRUPATAIAH VS. DISTRICT PANCHAYAT OFFICER NELLORE [REFERRED TO]
SARIHADDU RAMYA VS. GUDIVADA RULER MANDAL PARISHAD [REFERRED TO]
CHENNABOINA SAMBAIAH VS. DISTRICT COLLECTOR WARANGAL DISTRICT [REFERRED TO]
KORIPATHI SRIRANGA GOPALA RAO VS. DISTRICT COLLECTOR WEST GODAVARI DISTRICT [REFERRED TO]
SONTI SRINIVASA RAO NAGESHWARA RAO VS. BOINA LAKSHMI NARAYANA VENU GOPAL RAO [REFERRED TO]
NALLAPATI KOTAMMA VARADAIAH VS. LANKA BHAGYALAKSHMI PRAKASAM [REFERRED TO]
M JAGANNADHA RAO VS. GOVERNMENT OF A P [REFERRED TO]
SHAIKH VAZEERUDDIN VS. KAIKALUR GRAM PANCHAYAT [REFERRED TO]
MELLIMI LAKSHMIKANTAM VS. ELECTION TRIBUNAL CUM PRINCIPAL DISTRICT JUDGE [REFERRED TO]
ERLAPATI VEERA LAKSHMI VS. GUDA HARITHA RANI [REFERRED TO]

JUDGEMENT

(1.) These two Civil Revision Petitions are being disposed of by this common order as they arise out of the same cause of action.

(2.) CRP No. 5418 of 2015 was filed, challenging the order in Election OP No. 1 of 2013, dated 23.11.2015, whereunder the first respondent in the Election Petition was directed to produce his two children along with their Aadhar cards on 27.11.2015 with an observation that failing production of them, adverse inference would be drawn against him.

(3.) The said order was passed by the learned Principal District Judge, Mahaboobnagar, with the following observations.

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CHENNAVELLI NARSIMULU Vs. MOLGARI NARAYAN GOUD AND ORS.

Referred Judgements :-

JUDGEMENT

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