REGENT COMPUTRONICS PVT. LTD.

SHANTI Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

N P PONNUSWAMI THE UNION OF INDIA AND STATE OF MADHYA BHARAT VS. RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST :RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
ANUGRAH NARAIN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
JASPAL SINGH ARORA VS. STATE OF MADHYA PRADESH [REFERRED TO]
ELECTION COMMISSION OF INDIA VS. ASHOK KUMAR [REFERRED TO]
MANDA JAGANATH VS. K S RATHNAM [REFERRED TO]
KURAPATI MARIA DAS VS. AMBEDKAR SEVA SAMAJAN [REFERRED TO]

JUDGEMENT

(1.) HEARD Shri P.N.Dubey, learned counsel for the petitioner on the question of admission and interim relief.

(2.) THE petitioner has filed this petition being aggrieved by the order dated 15-6-2012 passed by respondent No. 4 rejecting the petitioner's nomination papers for contesting the election for the post of President of Municipal Council, Nainpur.

(3.) I have heard the learned counsel for the petitioner at length and perused the record.

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SHANTI Vs. STATE OF MP

Referred Judgements :-

JUDGEMENT

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