REGENT COMPUTRONICS PVT. LTD.

Prahlad Gunjal Appellant

V/S

Shanti Kumar Dhariwal Respondents

Referred Judgements :-

AZHAR HUSAIN VS. RAJIV GANDHI [REFERRED TO]
DHARTIPAKAR MADAN LAL AGARWAL VS. RAJIV GANDHI [REFERRED TO]
T M JACOB VS. C POULOSE [REFERRED TO]
T PHUNZATHANG VS. HANGKHANLIAN [REFERRED TO]
MICHAEL B FERNANDES VS. C K JAFFER SHARIEF [REFERRED TO]
ISHWARDAS ROHANI VS. ALOK MISHRA [REFERRED TO]
KANAK VARDHAN SINGHDEO VS. BIBEKANANDA MEHER [REFERRED TO]
PRASANNA KUMAR VS. G M SIDDESHWAR [REFERRED TO]
AJAY MAKEN VS. ADESH KUMAR GUPTA [REFERRED TO]
G.M. SIDDESHWAR VS. PRASANNA KUMAR [REFERRED TO]
A.MANJU VS. PRAJWAL REVANNA [REFERRED TO]

JUDGEMENT

(1.) The application No.46369/2019 has been filed by the respondent No.6 under Order 7 Rule 11 CPC read with Ss. 80, 81, 82, 83, 86 and 87 of the Representation of People Act, 1951 (hereinafter shall be referred to as 'the Act of 1951') and Rule 94- A of the Conduct of Election Rules, 1961 (hereinafter shall be referred to as 'the Rule of 1961').

(2.) Following are the objections which have been raised by the respondent No.6 in the application under consideration:-

(3.) Learned counsel for the respondent No.6 in support of his submissions has placed reliance on the judgment of the Supreme Court in the case of Azhar Hussain V. Rajiv Gandhi reported in AIR 1986 Supreme Court 1253 and Dhartipakar Madan Lal Agarwal vs. Shri Rajiv Gandhi reported in AIR 1987 SC 1577.

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PRAHLAD GUNJAL Vs. SHANTI KUMAR DHARIWAL

Referred Judgements :-

JUDGEMENT

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