SUNIL Vs. ELECTION TRIBUNAL AND OTHERS

JUDGEMENT

(1.) Sunil, an elected member of the Municipal Corporation, Panchkula has filed the present revision petition under Article 227 of the Constitution of India challenging the order dated 12.09.2016.

(2.) Ravinder Kumar Rawal had filed an election petition under Sections 15, 16, 17, 18, 19, 20, 21 & 22 of the Haryana Municipal Corporation Act and for setting aside the election of respondent No.1-Sunilpetitioner herein.

(3.) Parties led their evidence and concluded. Thereafter, the petitioner filed an application for permission to produce additional evidence as the petitioner wanted to produce on record a copy of the alleged enquiry report dated 19.02.2014.