In The Matter Of Mohd. Akhtar ... vs Smt. Puja Pal
2014 Latest Caselaw 4896 ALL

Citation : 2014 Latest Caselaw 4896 ALL
Judgement Date : 25 August, 2014

Allahabad High Court

In The Matter Of Mohd. Akhtar ... vs Smt. Puja Pal on 25 August, 2014

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- ELECTION PETITION No. - 3 of 2012
 

 
Petitioner :- In The Matter Of Mohd. Akhtar Chooriwala
 
Respondent :- Smt. Puja Pal
 
Counsel for Petitioner :- Bakhteyar Yusuf
 
Counsel for Respondent :- Prakash Chandra Shakya
 

 
Hon'ble Pankaj Mithal,J.

The election petition is proceeding ex parte. The application of the respondents to dismiss the election petition as not maintainable, purported to be filed under Order 7 Rule 11, has been rejected.

The said order was not in the knowledge of the counsel for the respondents and he submits that the matter may be adjourned to enable him to take further steps in this regard.

On his request, list this matter on 4.9.2014.

Order Date :- 25.8.2014

SKS

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