PEEYUSH SHARMA Vs. YASHODHARA RAJE SCINDHIA

JUDGEMENT

(1.) ON 15.6.2015, the counsel for the petitioner has pleaded no instruction on behalf of the petitioner. None appears for the petitioner today, which reflects the petitioner 's intend not to further prosecute the petition.

(2.) KEEPING in mind the provision of sections 109 and 110 of the Representation of People Act, 1951, non -prosecution of election petition or default of appearance by petitioner is examined.

(3.) WHETHER the default of appearance or non -prosecution can be treated as on par with withdrawal or abandonment ?