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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  

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; 4th January, 2016.

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