Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos.6-7 OF 2016
(Arising out of SLP(C)Nos.30442-43 of 2015)
SAMEERA PAIKARA
... APPELLANT(S)
VS.
AMIT AJIT JOGI( AMIT AISHWARYA JOGI) & ORS. ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Leave granted.
2. Heard the learned counsel.
3. Upon considering the facts of the case, we are of the
view that the following issue is required to be added :
“Whether respondent No.1 was entitled to
JUDGMENT
contest the Assembly election of the State,
being American Citizen by birth?”
4. So far as other issues, which have been raised by the
petitioner, are concerned, they have already been covered
by the issues already raised.
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5. The afore-stated issue shall be added to the issues
already raised.
6. With the above directions, the appeals are disposed
of as allowed with no order as to costs. Pending
application, if any, stands disposed of.
..............J.
[ANIL R. DAVE]
..............J.
[ADARSH KUMAR GOEL]
New Delhi;
th
4 January, 2016.
JUDGMENT
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