REGENT COMPUTRONICS PVT. LTD.

Navjot Singh Petitioner Appellant

V/S

Harsimrat Kaur Badal Respondents

Referred Judgements :-

NACHIYAPPA MUDALI V. AYYASAMI AYYAR. [REFERRED TO]
HARINDER SINGH VS. S KAMAIL SINGH [REFERRED TO]
HUKUMDEV NARAIN YADAV VS. LALIT NARAIN MISHRA [REFERRED TO]
SIMHADRI SATYA NARAYANA RAO VS. M BUDDA PRASAD [REFERRED TO]
MANOHAR JOSHI VS. NITIN BHAURAO PATIL [REFERRED TO]
LACHHMAN DAS ARORA VS. GANESHI LAL [REFERRED TO]
MOHAMMAD ALI VS. AZAD MOHD [REFERRED TO]
BABU LACHMESHWAR PRASAD SHUKUL VS. BABU GIRDHARI LAL CHAUDHURI [REFERRED TO]
SUKHBEER SINGH VS. AMARINDER SINGH [REFERRED TO]

JUDGEMENT

(1.) C .M. No.4E of 2015 Allowed as prayed for.

(2.) C .M. No.13E of 2014 In Election Petition No.5 of 2014 titled Navjot Singh v. Smt. Harsimrat Kaur Badal, an application has been moved by the respondent under Section 86(1) of the Representation of the People Act, 1951 (hereinafter referred to as the Act) with a prayer to dismiss the main election petition.

(3.) FOR the purpose of reference, Section 86(1) of the Act is reproduced here below : -

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NAVJOT SINGH PETITIONER Vs. HARSIMRAT KAUR BADAL

Referred Judgements :-

JUDGEMENT

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