REGENT COMPUTRONICS PVT. LTD.

JAI PARKASH Appellant

V/S

RANDEEP SINGH Respondents

Referred Judgements :-

SAHODRABAI RAI VS. RAM SINGH AHARWAR [REFERRED]
SATYA NARAIN VS. DHUJA RAM [REFERRED]
M KAMALAM VS. V A SYED MOHAMMED [REFERRED]
M KARUNANIDHI R RANGASAMI A CHINNADURAI R PERIASAMY A CHINDRASEKHARAN VS. H V HANDE AND OTHRS:C R RAJAPPA:V PERUMAL NAINAR:T P K JAYARAJ:P S MANIAN [REFERRED]
A MADAN MOHAN VS. KALAVAKUNTA CHANDRASEKHARA [REFERRED]
U S SASIDHARAN VS. K KARUNAKARAN [REFERRED]
MANOHAR JOSHI VS. NITIN BHAURAO PATIL [REFERRED]
SHIPRA JHAMMAKLAL VS. SHANTI LAL KHOIWAL:LAXMINARAYANPANDE [REFERRED]
HARCHARAN SINGH JOSH VS. HARI KISHAN [REFERRED]
RAMESHWAR DAYAL ARALE VS. MUNNA SINGH BHADORIA [REFERRED]
ABRAHAM KURIAKOSE VS. P T THOMAS [REFERRED]
SHRIKRUSHNA SADASHIV DHAMANKAR VS. NASIK MERCHANTS CO OPERATIVE BANK LIMITED [REFERRED]
BIMAL KAUR VS. SUJAN SINGH [REFERRED]

JUDGEMENT

(1.) This order will dispose of preliminary issue framed on the basis of objections raised by Respondent No. 1 whose election to the Haryana Vidhan Sabha from 45-Narwana constituency has been challenged on the ground of improper rejection of nomination papers of S/Sh. Ram Sarup and Sube Singh and wrongful acceptance of nomination papers of returned candidate and of Om Parkash son of Devi Lal by the Returning Officer.

(2.) Challenge to the election is also on the ground of committing corrupt practice by respondent No. 1. Declaration has also been sought that respondent No. 2, Des Raj be held guilty for committing corrupt practice.

(3.) The following issues were directed to be treated as preliminary issues.

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JAI PARKASH Vs. RANDEEP SINGH

Referred Judgements :-

JUDGEMENT

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