@JUDGMENTTAG-ORDER
V.M. Jain, J.@mdashIn 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. As referred to above, the case is at the stage of remaining arguments on the preliminary issues framed in this case. u/s 87 of the Representation
of the People Act, 1951, an election petition is to be tried by this Court, as nearly as possible, in accordance with the procedure applicable under
the Code of Civil Procedure, 1908 to the trial of suits. In Dr. P. Nalla Thampy Thera v. B.L. Shanker and Ors. A.I.R.1984 S.C.135, it was held
by the Hon''ble Supreme Court that an election petition is liable to be dismissed for default in situations covered by Order IX, or Order XVII of
the Code and for its restoration an application under Rule 9, Order IX of the Code would be maintainable but such application for restoration can
be filed only by the election petitioner and not by any respondent. The Hon''ble Supreme Court had placed reliance on the law laid down by the
Apex court, in an earlier judgment in Rajendra Kumari Bajpai Vs. Ram Adhar Yadav and Others, . In the said authority, it was held by the
Hon''ble Supreme Court that ""dismissal of an election petition for default of appearance of the petitioner under the provisions of either Order IX or
Order XVII of the Code would, therefore, be valid and would not be open to the challenge on the ground that these provisions providing for
dismissal of the election petition for default do not apply.
4. 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.
In view of the above, the election petition is dismissed for non-prosecution. No costs.