AJAIB SINGH Vs. ARJUN SINGH

JUDGEMENT

(1.) THE appellant had filed the election petition in the court of Election Tribunal, Mansa (hereinafter referred to as "the Tribunal"). The learned Tribunal dismissed the said election petition and hence his appeal is filed by the appellant.

(2.) I have heard the learned counsel for the appellant.

(3.) THE record of the case was requisitioned and I have perused the same. In the record, there is a mention of dated 1.9.98 by the learned Tribunal when it heard learned counsel for the appellant and thereafter the election petition was dismissed and the detailed order is a typed order in Punjabi language.