(1.) This order shall dispose of the recrimination petition filed under section 97 of the Representation of People Act, 1951 ( hereinafter referred to as " the Act " in short ) by Neena Veram, respondent in election petition no. 11/2009, whereby she sought declaration that in the event of her election is set aside with respect to her election from M P. State Assembly Constituency, Dhar in the general election held in the year 2008,, then also, Balmukund Singh Gautam be not declared as elected candidate as was additional prayer made by him in his election petition. For the sake of reference hereinafter, recrimination petitioner is being referred to by name of Neena Verma while the election petitioner is referred to by name of Balmukund Gautam.
(2.) Soon after the receipt of summons in election petition, Neena Verma filed the recrimination petition as aforesaid wherein, she by way of counter relief, prayed that in the event, her election was set aside, declaration as sought for by Balmukund Singh Gautam be not granted declaring him as elected candidate in her place for the aforesaid Assembly Constituency.
(3.) Vide judgment dated 19.10.2012, the Election Petition filed by Shri Balmukund Gautam was decided in his favour whereby, election of Smt. Neena Verma from Dhar Assembly Constituency of State of MP in respect of the election held in 2008 has been set aside.
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