RAVINDER KAUR Vs. BIMLA RANI AND ANR

JUDGEMENT

(1.) Allowed as prayed for.

(2.) Ravinder Kaur (respondent No. 2 in the election petition) has filed the instant revision petition under Article 227 of the Constitution of India assailing order dated 31.5.2010, Annexure P/6, passed by the Election Tribunal, Ferozepur thereby restoring the election petition filed by Bimla Rani respondent No. 1 herein.

(3.) The election petition was dismissed in default on 21.7.2009 vide order Annexure P/1 after calling the case three times at 11.30 AM, 12.15 PM and 1.00 PM. Respondent No. 1 herein (election petitioner) moved application Annexure P/2 on 21.7.2009 itself at 1.50 PM alleging that she came to the court at 1.10 PM and learnt that the case had been dismissed-in-default. The said application has been allowed by the Election Tribunal by impugned order.