LAKHAN GHANGHORIYA Vs. ANCHAL SONKER

JUDGEMENT

(1.) THIS order shall govern disposal of I.A. No. 2/2014, which is an application under Order VI Rule 16 of the CPC , I.A. No. 3/2014, which is an application under Order VII Rule 11 of the CPC and I.A. No. 18/2014, which is an application under Order VI Rule 17 and Order XXIII Rule 1 read with Section 151 of the CPC.

(2.) I .A. No. 2/2014 has been filed under Order VI Rule 16 of the CPC by respondent No. 1. It is submitted in the application that the petitioner has called in question the election of respondent No. 1 from Assembly Constituency No. 97, Jabalpur (East) mainly on the following grounds : -

(3.) ON the basis of aforesaid contentions, it is submitted that the pleadings contained in Paragraphs 9, 10, 11, 12, 13, 14, 15 and 16 of the election petition be struck out.