RAGHUBANSH PRASAD SINGH Vs. DIGVIJAY PRATAP SINGH

JUDGEMENT

(1.) SINCE the petitions at Flags 1, 4 and 5 are to be disposed of and hearing has to be done in those petitions in view of the order dated 30-7-1992, this case ought to have been listed under the heading 'For orders'.

(2.) HEARD learned Counsel of both the sides on the petitions at Flags 4 and 5 and thereafter on the petitions at Flag-1 and rejoinder and reply at Flags 2 and 3.

(3.) SECTION 99 of the Representation of the People Act reads as follows :