REGENT COMPUTRONICS PVT. LTD.

RAJENDRA BHARTI Appellant

V/S

NAROTTAM MISHRA Respondents

Referred Judgements :-

DINANATH SHARMA V. TARUN PRASAD CHATTERJEE [REFERRED TO]
NARENDRA BHIKAHI DARADE V. KALYANRAO JAYWANTRAO PATIL [REFERRED TO]
MURARKA RADBEY SHYAM KAM KUMAR VS. ROOP SINGH RATHORE [REFERRED TO]
SUBBARAO VS. MEMBER ELECTION TRIBUNAL HYDERABAD [REFERRED TO]
JAGAT KISHORE PRASAD NARAIN SINGH VS. RAJENDRA KUMAR PODDAR [REFERRED TO]
SHARIF UD DIN VS. ABDUL GANI LONE [REFERRED TO]
RAJENDRA SINGH J P GOYAL BISHAMBHAR NATH PANDE VS. USHA RANI:RAJ NARAIN:RAJ NARAIN [REFERRED TO]
T M JACOB VS. C POULOSE [REFERRED TO]
R P MOIDUTTY VS. P T KUNJU MOHAMMAD [REFERRED TO]
VIJAY LAXMI SADHO VS. JAGDISH [REFERRED TO]
CHANDRAKANT UTTAM CHODANKAR VS. DAYANAND RAYU MANDRAKAR [REFERRED TO]
UMESH CHALLIYIL VS. K P RAJENDRAN [REFERRED TO]
G V SREERAMA REDDY VS. RETURNING OFFICER [REFERRED TO]
RAM SUKH VS. DINESH AGGERWAL [REFERRED TO]
MUKHRIAR SINGH VS. CHIEF ELECTION OFFICER [REFERRED TO]
G MALLIKARJUNAPPA VS. SHAMANUR SHIVASHANKARAPPA [REFERRED TO]
BOOTA SINGH VS. SHER SINGH [REFERRED TO]

JUDGEMENT

(1.) Challenge has been made to the election of respondent to Vidhan Sabha Constituency No.22 Datia on alleged ground of corrupt practices by submitting the election petition under Sections 81, 100 & 100 (1) of the Representation of People Act, 1951 (in short 'the Act'), wherein preliminary objections are raised by moving 1. A.No. 1327/10, praying thereby for dismissal of election petition. This order disposes of the said interlocutory application.

(2.) Shri Anand Bharadwaj and Shri Ankur Mody, learned counsel for the parties made their respective submissions, which have been considered in the light of the material on record and the law governing the situation.

(3.) Dismissal of the election petition has been sought mainly on the following grounds :-

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RAJENDRA BHARTI Vs. NAROTTAM MISHRA

Referred Judgements :-

JUDGEMENT

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