REGENT COMPUTRONICS PVT. LTD.

Hayeng Mangfi Appellant

V/S

Kompu Dolo Respondents

Referred Judgements :-

AZHAR HUSSAIN VS. RAJIV GANDHI [REFERRED TO]
DHARTIPAKAR MADAM LAL AGARWAL VS. RAJIV GANDHI [REFERRED TO]
LALIT KISHORE CHATURVEDI VS. JAGDISH PRASAD THADA [REFERRED TO]
SRI MAIREMBAM PRITHVIRAJ @ PRITHVIRAJ SINGHVS. SHRI PUKHREM SHARAT CHANDRA SINGH [REFERRED TO]
DURAI MUTHUSWAMI VS. N NACHIAPPAN [REFERRED TO]
GADAKH YASHWANTRAO KANKARRAO VS. E V ALIAS BALASAHEB VIKHE PATIL [REFERRED TO]
D RAMACHANDRAN VS. R V JANAKIRAMAN [REFERRED TO]
HARI SHANKER JAIN VS. SONIA GANDHI [REFERRED TO]
MARKIO TADO VS. TAKAM SORANG [REFERRED TO]
ASHRAF KOKKUR VS. K.V. ABDUL KHADER [REFERRED TO]
C.P. JOHN VS. BABU M. PALISSERY [REFERRED TO]
P V GURU RAJ REDDY VS. P NEERADHA REDDY [REFERRED TO]
MADIRAJU VENKATA RAMANA RAJU VS. PEDDIREDDIGARI RAMACHANDRA REDDY [REFERRED TO]
SATISH UKEY VS. DEVENDRA GANGADHARRAO FADNAVIS [REFERRED TO]
SRIHARI HANUMANDAS TOTALA VS. HEMANT VITHAL KAMAT [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. D. Das, learned Senior Counsel assisted by Mr. I. Das, learned counsel for the Elected Candidate. Also heard Mr. M. G. Singh, learned counsel for the respondent. The present application is filed under Order VII Rule 11 of the C.P.C. 1908, read with Sec. 83 of the Representation of Peoples Act, 1951, (hereinafter referred to as the RP Act, 1951), praying for rejection of the Election Petition No. 01(AP)/2024 for want of cause of action.

(2.) Brief facts till filing of the Election Petition:

(3.) Arguments on behalf of the Elected Candidate:

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HAYENG MANGFI Vs. KOMPU DOLO

Referred Judgements :-

JUDGEMENT

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