HARDEEP SINGH Vs. SUCHA SINGH AND OTHERS

JUDGEMENT

(1.) Hardeep Singh-petitioner (respondent No.1 before the Tribunal) has filed this civil revision petition against Sucha Singh etc.-respondents (petitioner before the Tribunal) under Article 227 of the Constitution of India for setting aside the impugned order dated 26.8.2014 (Annexure-P.1) passed by learned Election Tribunal (Sub-Divisional Magistrate, Zira), in Election Petition No.11 of 28.10.2013 titled as "Sucha Singh v. Hardeep Singh and others" vide which learned Election Tribunal, Zira has ordered for recounting of votes in respect of election of Sarpanch of the Gram Panchayat of Village Attu Wala Uttar, Block Mamdot, Tehsil Guruharsahai, District Ferozepur.

(2.) In this case notice of motion was issued to the respondents on 8.9.2014. Mr. Kulbhushan Raheja, Advocate appeared on behalf of respondent No.1 and accepted notice and the case was fixed for 9.9.2014 for arguments on stay matter.

(3.) Today, learned counsel for respondent No.1 argued that he is the only contesting respondent in this case and he has no objection if the service on other respondents is dispensed with and the arguments be heard on merit.