REGENT COMPUTRONICS PVT. LTD.

Rani Marskole Appellant

V/S

The State of Madhya Pradesh Respondents

Referred Judgements :-

BELIRAM BHALAIK VS. JAI BEHARILAL KHACHI [REFERRED TO]
CHANDA SINGH VS. CHOUDHARY SHIV RAM VERMA [REFERRED TO]
BHABHI VS. SHEO GOVIND [REFERRED TO]
RAM AUTAR SINGH BHADAURIA VS. CHAUDHARI RAM GOPAL SINGH [REFERRED TO]
SUKHAD RAJ SINGH VS. RAM HARSH MISRA [REFERRED TO]
R NARAYANAN VS. S SEMMALAI [REFERRED TO]
SATYANARAIN DUDHANI VS. UDAY KUMAR SINGH [REFERRED TO]
MAHENDER PRATAP VS. KRISHAN PAL [REFERRED TO]
SOHAN LAL VS. BABU GANDHI [REFERRED TO]
SAYEDA AKHTAR VS. ABDUL AHAD [REFERRED TO]
BHUWAN SINGH VS. ORIENTAL INSURANCE COMPANY [REFERRED TO]
RAMDAYAL PRABHAKAR VS. MAHENDRA BAUDH AND TWELVE [REFERRED TO]
SAMPAT DEVI VS. SUB DIVISIONAL OFFICER CUM PRESCRIBED AUTHORITY NIWADI TIKAMGARH [REFERRED TO]
GENDALAL VS. NARAYAN ACHARYA [REFERRED TO]
NIHARIKA SINGH VS. STATE OF M P [REFERRED TO]

JUDGEMENT

(1.) The petitioner contested the election of Sarpanch, Gram Panchayat, Kheritia Gram Panchayat Kheritaygaon, Tehsil Sausar, District Chhindwara.

(2.) The petitioner was elected as Sarpanch. The petitioner's election was called in question by the respondent No.4 by filing a petition under Section 122 of the M.P. Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 (hereinafter referred to as "the Adhiniyam" for short).

(3.) The petitioner entered appearance in the said proceedings of election petition and filed his reply. Admittedly, no issues were framed by the Election Tribunal. The election petitioner entered the witness box and deposed his statement. In due course, the petitioner also entered the witness box and deposed his statement.

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RANI MARSKOLE Vs. THE STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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