REGENT COMPUTRONICS PVT. LTD.

KANAKESWAR NARZARY Appellant

V/S

DEPUTY COMMISSIONER KOKRAJHAR Respondents

Referred Judgements :-

SITARAM GUPTA VS. BIJOYESH MUKHERJEE [REFERRED TO]
R.P.MOIDUTTY VS. P.T.KUNJU MD. AND ANR. [REFERRED TO]
BHIKAJI KESHAO JOSHI AND ANR. VS. BRIJLAL BIYANI AND ORS. [REFERRED TO]
HARISH CH. BAJPAI-VS-TRILOKI SINGH AND ORS. [REFERRED TO]
SAMANT N BALKRISHNA VS. GEORGE FERNANDEZ [REFERRED TO]
MUNI LAL VS. ORIENTAL FIRE AND GENERAL INSURANCE COMPANY LIMITED [REFERRED TO]
BASHIR MUSA PATEL VS. SATYAWAN GANPAT JAWKAR [REFERRED TO]
H D REVANNA VS. G PUTTASWAMY GOWDA [REFERRED TO]
V NARAYANASWAMY VS. C P THIRUNAVUKKARASU [REFERRED TO]
VIJAY LAXMI SADHO VS. JAGDISH [REFERRED TO]
VISHWAMBHAR VS. LAXMINARAYANA DEAD [REFERRED TO]
HARI SHANKER JAIN VS. SONIA GANDHI [REFERRED TO]

JUDGEMENT

(1.) This misc. case has arisen out of Election Petition No. 4/1999, which has been instituted by the present petitioner, namely, Sri Kanakeswar Narzary under Sections 80 and 80A of the Representation of the Peoples Act, 1951, challenging the election of the respondent No. 9, Shri Sansuma Kungur Bwisrnuthiary, who got elected to the Lok Sabha in the last Parliamentary election held in 1999.

(2.) In a nutshell, let me narrate the material facts and various stages, which have led to the institution of the present misc. case:-

(3.) I have heard Mr A.M. Mazumdar, learned senior counsel assisted by Mr M. Sarania, on behalf of the election petitioner, and Mr K.P. Pathak, learned senior counsel assisted by Mr S.S. Dey, learned counsel appearing on behalf of the respondent No. 6. None has appeared on behalf of the respondents.

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KANAKESWAR NARZARY Vs. DEPUTY COMMISSIONER KOKRAJHAR

Referred Judgements :-

JUDGEMENT

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