NARAYAN JHANWAR Vs. SUNIL JHANWAR

JUDGEMENT

(1.) The present revision petitions have been preferred against the order dtd. 2/9/2023 passed by the Additional District Judge, Nokha in Election Petition No.17/2023, 16/2023, 15/2023, and 18/2023 respectively, whereby the applications under Order VII Rule 11 of the Code of Civil Procedure as preferred by the present petitioner (hereinafter referred to as 'defendant No.1') had been dismissed.

(2.) The facts and grounds as raised being identical in all these matters, the same are decided by this common order.

(3.) Brief facts are that four different election petitions were preferred by Sunil Jhanwar, Narayan Ram, Mahendra Kumar and Sriniwas Jhanwar (respondent No.1 in each petition) challenging the election of the present petitioner defendant No.1 Narayan Jhanwar as Chairman of Municipal Board, Nokha. In the said election petitions, four different applications under Order VII Rule 11, CPC were preferred by defendant No.1 Narayan Jhanwar, the elected candidate, which were rejected vide four separate orders dtd. 2/9/2023 against which the present revision petitions have been filed. The facts of Civil Revision Petition No.136/2023 (Narayan Jhanwar vs. Narayan Ram) are being taken as the lead case.