Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Jharkhand High Court

Kishor Lal vs Sri Parimal Nathwani & Ors on 8 May, 2014

Author: Narendra Nath Tiwari

Bench: Narendra Nath Tiwari

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      E.P. No.1 of 2008

         Kishor Lal                                  .... Petitioner
                                 Versus
         Sri Parimal Nathwani & Ors.                 ...Respondents

         Coram : The Hon'ble Mr. Justice Narendra Nath Tiwari

         For the Petitioner          : None
         For the Respondents         : None
                                -----

53/08.05.2014

Nobody appears on behalf of the parties nor any step has been taken by them.

This election petition is dismissed for non-prosecution. Consequent thereto, I.A. Nos. 2345 of 2014 & 2490 of 2014 stand disposed of.

Let a copy of this order be sent to the Election Commission for further needful and sending this order for publication in official gazette.

( Narendra Nath Tiwari, J.) s.b.