REGENT COMPUTRONICS PVT. LTD.

Smt. Asha Bai Appellant

V/S

Smt. Preeti Bai Respondents

Referred Judgements :-

RAM RATI VS. SAROJ DEVI [REFERRED TO]
SOHAN LAL VS. BABU GANDHI [REFERRED TO]
CHANDRAKANT UTTAM CHODANKAR VS. DAYANAND RAYU MANDRAKAR [REFERRED TO]
RADHESHYAM AGRAWAL VS. HARIOM TRADING CO [REFERRED TO]
SHIVDHARI LAKHESAR CHAMAR VS. JADUMAN BISHWANATH KUMHAR [REFERRED TO]

JUDGEMENT

(1.) The petitioner has invoked jurisdiction of this Court under Articles 226 and 227 of the Constitution of India assailing the order dated 26.6.2005 passed by the Sub -Divisional Officer -cum -Prescribed Authority in Gram Panchayat Election Petition No.3 -A/98/2004 -05 by which the Election Tribunal rejected the preliminary objections filed by the petitioner.

(2.) ....

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SMT. ASHA BAI Vs. SMT. PREETI BAI

Referred Judgements :-

JUDGEMENT

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