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Supreme Court: Replication to WS Can be Filed by Election Petitioner if New Facts Not Introduced - (10 May 2024)

ELECTION

Supreme Court has observed that a replication in an election petition can be filed by an election petitioner against a written statement, only on the ground that the replication does not contain new facts going against the original facts in the election petition.

Tags : SUPREME COURT   ELECTION PETITION   REPLICATION   WRITTEN STATEMENT  

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