Rajendra Singh vs Surendra Kashwani And Ors
2022 Latest Caselaw 425 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              S.B. Civil Miscellaneous Appeal No. 1659/2008

                                   Rajendra Singh S/o Amar Singh Rajput, R/o Near Khari Bawadi,
                                   Jhalawar Raj.
                                                                                                       ----Appellant
                                                                       Versus
                                   1.       Surendra Kashwani S/o Lal Chand Kashwani, R/o Motor
                                            Garage, Jhalawar Raj.
                                   2.       Jodhraj S/o Niranjan Kumar, R/o Jail Road, Jhalawar Raj.
                                   3.       Election Officer Municipal Corporation, Sub Divisional
                                            Magistrate, Jhalawar Raj.
                                   4.       State Of Rajasthan, Through Collector, Jhalawar Raj.
                                                                                                    ----Respondents

For Appellant(s) : Mr. Sanjay Kr. Sharma, through VC For Respondent(s) : None present

HON'BLE MR. JUSTICE ANOOP KUMAR DHAND Order

18/01/2022

The appellant submitted an election petition challenging the

election of the respondent No.1 on various grounds before the

Election Tribunal.

The Election Tribunal dismissed the election petition vide

judgment dated 29.11.2007.

Since the term of five years after election has already

expired, hence, this appeal has become infructous.

Dismissed as infructous.

All pending applications, if any, stand disposed of.

(ANOOP KUMAR DHAND),J

HEENA GANDHI /9

Powered by TCPDF (www.tcpdf.org)