(1.) This election petition has been filed by the petitioner, who contested election from Constituency No.31 Raghogarh, District Guna, in the elections which were conducted in the month of Nov. 2013 so as to constitute the Madhya Pradesh Legislative Assembly. The petitioner was a candidate from Bhartiya Janata Party, whereas respondent no.1 was a candidate from Indian National Congress, respondent no.2 from Samaawadi Party, respondent no.3 from Bahujan Samaaj Party, respondent no.6 from Lok Janshakti Party and other respondents contested the election as independent candidates. It is apparent from record that respondent no.5 was proceeded ex parte.
(2.) On 04.10.2013, the Election Commission had issued notification for the elections which took place in Nov. 2013 and the petitioner had filed his nomination as Annexure EP/1.
(3.) As per the Gazette notification dated 04.10.2013, the last date for nomination was 08.11.2013, the date of scrutiny of nomination was 09.11.2013, last date of withdrawal of candidature was 11.11.2013 and date of poll was 25.11.2013 and counting had taken place on 08.12.2013.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN