Allahabad High Court
Ramcharan vs Anupriya Patel And Another on 7 January, 2020
Author: Sunita Agarwal
Bench: Sunita Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 41 Case :- ELECTION PETITION No. - 18 of 2019 Petitioner :- Ramcharan Respondent :- Anupriya Patel And Another Counsel for Petitioner :- In Person,Devendra Deo Gupta,Ram Charan Counsel for Respondent :- Manvendra Nath Singh,K.R. Singh Hon'ble Mrs. Sunita Agarwal,J.
Sri Devendra Deo Gupta learned Advocate appearing on behalf of the election petitioner and Sri Ramcharan the election petitioner in person, are present in the Court. Sri Manvendra Nath Singh and Sri K.R. Singh, learned Advocates appearing on behalf of returned candidate i.e. respondent no. 2 are also present.
Sri Devendra Deo Gupta learned Advocate states that having gone through the details given in the written statement filed on behalf of the returned candidate, the election petitioner and the counsel appearing on his behalf found that the challenge to the result of election on the ground of improper rejection of the nomination paper of the election petitioner, is unsustainable.
The election petitioner namely Ramcharan, therefore, does not propose to pursue the election petition.
In view of the Statements of Sri Devendra Deo Gupta learned Advocate as also Sri Ramcharan, the election petitioner present in person, the election petition is dismissed as not pressed.
Order Date :- 7.1.2020 Brijesh