HANS RAJ Vs. JORA SINGH AND ORS.

JUDGEMENT

(1.) IN this petition, various issues were framed. Some of the issues were treated as preliminary issues and the case was fixed for arguments on these preliminary issues. Part arguments on these preliminary issues were heard. The case is at the stage of remaining arguments on the preliminary issues.

(2.) LEARNED Counsel for the election petitioner has submitted before me that he has no instructions from the petitioner. He has submitted that he had duly informed the petitioner about the date fixed in this petition but no one has turned up to instruct him in this case. He has submitted that even on the previous date, petitioner had not instructed him inspite of the fact that he knew about the date of hearing fixed in this case.

(3.) IN the present case, as referred to above, even though Shri C.M. Munjal, Advocate is present on behalf of the election petitioner, yet he has pleaded no instructions from the petitioner. Neither the petitioner has personally come present nor any other counsel has come present on behalf of the petitioner to represent him in this petition. Considering the facts and circumstances of the case, in my opinion, the election petition is liable to be dismissed for non -prosecution.