VIMLA SHARMA Vs. SARITA TAMRAKAR

JUDGEMENT

(1.) PETITIONER's election as a councilor of Ward No. 30, Municipal Corporation, Durg is under challenge in an election petition which is pending consideration before the court below.

(2.) IN the said election petition, the learned Tribunal by its impugned order dated 6/02/2012 has allowed the election petitioner's application under Order 13 Rule 10 in part and has summoned the used voter list for recording of polling for the said office of corporator.

(3.) IN the matter of Smt. Rekha Rana Vs. Jaipal Sharma and Ors, AIR 2009 SC 2946 the following has been held in para 9 and 10:-