RAHUL SINGH LODHI Vs. CHANDA DEVI

JUDGEMENT

(1.) Shri Arpan J. Pawar, Advocate for the petitioner.

(2.) HEARD on I.A. No. 34/2014, which is an application filed by the respondent under sections 86, 81(3) and 87(1) of the Representation of People Act, 1951 read with Order 7, Rule 11 of the Civil Procedure Code, 1908. This application has been filed by the respondent inter -alia pleading that: - - -

(3.) ON the basis of aforesaid contentions, it is submitted that the petitioner has failed to comply with the provision of section 81(3) of the Representation of People Act, 1951 (for short The Act, 1951), therefore, prayer is made to dismiss the instant election petition.