RINCHIN KHANDU KHRIMEY Vs. NIMA TSERING KHRIME

JUDGEMENT

(1.) BOTH the above Misc. Cases arise out of Election Petition No. 2 of 1995 and, therefore, both the cases are taken up together for disposal by this common judgment.

(2.) IN Misc. Case No. 25 of 1996, by an application under Order VI Rule 16 and Order VII Rule 11 of the Code of Civil Procedure, the applicant prays, inter alia, for striking out paragraphs 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21 and 22 to 24 of the Election Petition on the ground that those paragraphs are incomplete, vague and devoid of material particulars.

(3.) IN Misc. Case No. 24 of 1996, by an application under Sections 80 and 86 of the Representation of the People Act, 1951 (for short, 'the Act') read with Order VII Rule 11 of the Code of Civil Procedure and Rules 1 and 2 of Chapter VIII -A of the Special Provisions relating to procedure in Election Petition of the Gauhati High Court, the applicant prays for dismissal of the Election Petition on the ground that the petition is not maintainable being not in form.