REGENT COMPUTRONICS PVT. LTD.

Karim Uddin Barbhuiya Appellant

V/S

Anamul Haque Respondents

Referred Judgements :-

CHARAN LAL SAHU VS. NANDKISHORE BHATT [REFERRED TO]
NATIONAL INSURANCE CO. LTD. VS. PRANAY SETHI [REFERRED TO]
BIJAYANANDA PATNAIK VS. SATRUGHNA SABU [REFERRED TO]
K KAMARAJA NADAR MARIAPPAN M R MASANI VS. KUNJU THEIVAR:V R NEDUNCHEZHIYAN:THE ELEPTION TRIBUNAL RANCHI [REFERRED TO]
INAMATI MALLAPPA BASAPPA VS. DESAI BASAVARAJ AYYAPPA [REFERRED TO]
K VENKATESWARA RAO VS. BEKKAM NARASIMHA REDDI [REFERRED TO]
HUKUMDEV NARAIN YADAV VS. LALIT NARAIN MISHRA [REFERRED TO]
NUSLI NEVILLE WADIA VS. IVORY PROPERTIES [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. K.P. Pathak, learned senior counsel, assisted by Mr. I. Kalita, learned counsel for the applicant. None appears on call for the opposite party. Parties to this application :

(2.) The applicant herein, namely, Karim Uddin Borbhuiya, is the returned candidate, whose election has been challenged by the opposite party herein, namely, Anamul Haque.

(3.) Hence, for the sake of convenience, in this order, the term "petitioner" will denote the "election petitioner" and the word "respondent" will denote the returned candidate. In the connected election petition, there is only one respondent.

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KARIM UDDIN BARBHUIYA Vs. ANAMUL HAQUE

Referred Judgements :-

JUDGEMENT

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