LAWS(JHAR)-2017-5-6

BIRENDRA MANDAL Vs. IRFAN ANSARI

Decided On May 05, 2017
BIRENDRA MANDAL Appellant
V/S
Irfan Ansari Respondents

JUDGEMENT

(1.) I.A. No.2460 of 2017

(2.) Heard learned counsel for the sole respondent and the learned counsel for the election petitioner on this interlocutory application.

(3.) It is submitted by learned counsel for the sole respondent that in the entire election petition, the election petitioner has not stated the cause of action nor he has stated as to when cause of action arose to file the election petition. It is submitted that accordingly, the election petition is fit to be dismissed in view of Or. VII R. 11 of the CPC, which reads as follows:-