BUPINDER SINGH BHULLAR Vs. DIRECTORATE OF GURDWARA ELECTIONS

JUDGEMENT

(1.) Appellant impugns order dtd. 25/9/2021, whereby appellant has been restrained, till disposal of the election petition, from voting for electing, co-option of executive members of the Delhi Sikh Gurdwara Management Committee.

(2.) Respondent No.3 had filed the subject election petition impugning the declaration of results of the election for Ward No.46, Preet Vihar of the Delhi Sikh Gurudwara Management Committee.

(3.) The contention of the election petitioner inter alia is that valid votes polled in favour of the election petitioner were incorrectly declared invalid. Further, it is contended that there was an incorrect counting even of the valid votes.