Jharkhand High Court
Pushpa Kumari vs The State Of Jharkhand & Ors on 9 January, 2024
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 3012 of 2023
Pushpa Kumari .... Petitioner(s).
Versus
The State of Jharkhand & Ors. ... Respondent(s).
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Rupesh Singh, Advocate For the Respondent : Mr. M.K. Roy, Advocate Mr. Sumeet Gadodia, Advocate .........
04/ 09.01.2024: Learned counsel appearing on behalf of the State- Election Commission by referring to the judgment passed by the Hon'ble Supreme Court in the case of K. Venkateswara Rao and Another vs. Bekkam Narasimha Reddi and Others, reported in AIR 1969 SC 872 and Kishor Lal vs. Sri Parimal Nathwani & Ors., reported in 2011 SCC OnLine Jhar 745 submits that limitation act is not application to any election petition.
At this stage, learned counsel for the petitioner prays for some time to address this issue.
Prayer is allowed.
List this case after two weeks.
(ANANDA SEN, J.) R.S.