REGENT COMPUTRONICS PVT. LTD.

S.S. Hasan Appellant

V/S

Sudesh Bansal Respondents

Referred Judgements :-

KURUMA VS. REGINAM,1955 1 ALLER 236 [REFERRED TO]
SMT. VANAJAKSHAMMA VS. P.GOPALA KRISHNA [REFERRED TO]
PUSHPADEVI M JATIA PUSHPADEVI JATIA VS. M L WADHAWAN ADDITIONAL SECRETARY GOVERNMENT OF INDIA:UNION OF INDIA [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION VS. K S GANDHI [REFERRED TO]
R V E VENKATACHALA GOUNDER VS. ARULMIGU VISWESARASWAMI AND V P TEMPLE [REFERRED TO]
KARICHERRY CHARADAN NAIR VS. EDAYILLAM KUNHAMBU NAIR [REFERRED TO]
GOPI CHAND ARYA VS. SM BEDAMO KUER [REFERRED TO]
TORAL MAHTO VS. CHANDESHWAR MAHTO [REFERRED TO]
UMMED KANWAR VS. PRABHU SINGH [REFERRED TO]

JUDGEMENT

(1.) This petition has been filed against the judgment dated 26-10- 2016 passed by the Senior Civil Judge Laxmangarh, District Alwar (Election Tribunal), whereunder the election petition (38/2015) filed by the respondent-election petitioner (hereinafter the EP') challenging the election of the petitioner-returned candidate (hereinafter 'the RC') was allowed. The election of the RC as Sarpanch of village Panchayat Tasai, Panchayat Samiti Kathumar, District Alwar was set aside.

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S.S. HASAN Vs. SUDESH BANSAL

Referred Judgements :-

JUDGEMENT

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