REGENT COMPUTRONICS PVT. LTD.

Parkash Singh Jamwal Appellant

V/S

Shiv Dev Singh Respondents

Referred Judgements :-

N P PONNUSWAMI THE UNION OF INDIA AND STATE OF MADHYA BHARAT VS. RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST :RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST [REFERRED TO]
ELECTION COMMISSION OF INDIA VS. STATE OF HARYANA [REFERRED TO]
JAGADISH PATIL VS. STATE OF KARNATAKA [REFERRED TO]
SEWA SAHAKARI SANSTHA MAHAGARH VS. RAMCHANDRA NARAYAN KOKIL [REFERRED TO]

JUDGEMENT

(1.) ORAL prayer of Shri B. S. Manhas learned counsel for the appellants for filing the appeal is allowed, since the appellants are aggrieved by the impugned order.

(2.) ADMIT

(3.) NOTICE . Accepted by Shri A. Kapoor, Addl. Advocate General for the official respondents and Shri B. S. Salathia for respondent -1.

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PARKASH SINGH JAMWAL Vs. SHIV DEV SINGH

Referred Judgements :-

JUDGEMENT

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