Laddu Ram Kori vs Jajpal Singh Jajii
2022 Latest Caselaw 16391 MP

Citation : 2022 Latest Caselaw 16391 MP
Judgement Date : 9 December, 2022

Madhya Pradesh High Court

Laddu Ram Kori vs Jajpal Singh Jajii on 9 December, 2022

Author: Gurpal Singh Ahluwalia

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                          EP No. 8 of 2019
                                            (LADDU RAM KORI Vs JAJPAL SINGH JAJII AND OTHERS)

                          Dated : 09-12-2022
                                 S hri R.D. Jain - Senior Advocate with Shri Sangam Jain, Shri Ajay

                          Bhargava, and Shri Mayank Pathak - Advocate for the petitioner.
                                 Shri Vinod Bhardwaj - Senior Advocate with Shri S.S. Gautam, and Shri
                          Rohit Batham - Advocate for respondent No.1.

Shri V.K. Sahu - Advocate for respondent No.3. By order dated 05.12.2022, this Court had specifically clarified that no

proceeding shall take place in this case on 09.12.2022 and the case shall be taken up on 12.12.2022 for recording of evidence of Election Petitioner - Laddu Ram Kori.

Today W.P. No.4794/2020 has been finally heard and reserved for judgment.

Accordingly, list this case on 12.12.2022 for recording of evidence of Election Petitioner - Laddu Ram Kori.

(G.S. AHLUWALIA) JUDGE

bj/-

Signature Not Verified Signed by: BARKHA SHARMA Signing time: 09-Dec-22 5:28:58 PM