VIJAY PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been filed for quashing the order dated 22.1.2003 passed by the Munsif, Sherghati in Election Petition No. 26 of 2001 whereby he has allowed the application filed for addition of party. Md.Anwar Eqwal Versus State Of Bihar

(2.) IN the similar circumstances, this Court in CWJC No. 11292 of 2002 passed the following order: -