KARAN SHARMA Vs. RAGHUNATH AGARWAL

JUDGEMENT

(1.) The instant appeal has been filed by the appellant-defendant challenging the order dtd. 31/7/2021, whereby the application filed by the appellant under Order 14 Rule 5 read with Sec. 151 CPC for amending and striking out issues has been partly allowed.

(2.) Learned counsel for the appellant-Mr. Ashok Kumar Pareek submitted that respondent No.1-Raghunath Agarwal has filed an election petition against the present appellant in respect of municipal elections for Ward No.134, Municipal Corporation (Greater), Jaipur.

(3.) Learned counsel submitted that the respondent No.1, in the prayer of his election petition, has specifically asked only for setting aside the election dtd. 1/11/2020 and declaration of result dtd. 3/11/2020. Learned counsel submitted that the prayer clause also included relief of cancellation of election and further direction to conduct the election afresh.