MANISH VERMA Vs. BHAGAT SINGH KOSHIYARI

JUDGEMENT

(1.) In this election petition, Mr. S.C.Srivastava, Advocate, Learned Counsel for the petitioner had not appeared for and on behalf of the election petitioner on a number of dates. this Court has observed vide order dated 30-12-2010 that "the court finds from a perusal of the ordersheet that repeated adjournments have been sought by the Learned Counsel for the petitioner. It is quite clear that the petitioner is not interested in the progress of the election petition." The election petition was adjourned to 1st week of March 2011.

(2.) On 4-3-2011, the election petition was taken up for hearing but on this date too, none was present for the election petitioner. Learned Counsel for the respondent no. 1 -objector was present.

(3.) Heard the arguments of Mr. B. D. Upadhyay, Advocate, Learned Counsel for the respondent no. 1 - objector on the preliminary objection under Section 86 of the Representation of Peoples Act 1951 (for short the Act).