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Delhi HC: ECI Cannot Resolve Internal Disputes of Unrecognised Parties; Civil Court Must Decide - (09 Dec 2025)

ELECTION

The Court held that “The ECI will not recognize any rival faction of a registered unrecognized party in case of internal disputes, as it is not for the ECI to resolve these disputes. Such inter se disputes in a registered and unrecognized party, would have to be resolved in a civil suit,”.

Tags : DISPUTE   CIVIL COURT   RESOLVE  

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