PHOOLMATI Vs. KALAWATI
LAWS(SC)-2003-1-137
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on January 13,2003

Phoolmati Appellant
VERSUS
KALAWATI Respondents

JUDGEMENT

- (1.) None appears on behalf of the respondents.
(2.) Leave granted.
(3.) This appeal has been preferred from the order passed by the learned Single Judge of the Allahabad High Court by which the writ petition filed by Respondent 1 impugning the setting aside of her election was allowed.;


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