Hukam Chand Sharma Vs Deputy Commissioner-cum-Presiding Officer, Election Tribunal, Bathinda and Others

High Court Of Punjab And Haryana At Chandigarh 14 Sep 2012 FAO No. 1958 of 1999 (O and M) (2012) 09 P&H CK 0334

Bench: Single Bench

Judgement Snapshot

Case Number

FAO No. 1958 of 1999 (O and M)

Hon'ble Bench

Jasbir Singh, Acting C.J.

Advocates

S.K. Sandhir, for the Appellant;

Judgement Text

Translate:

Jasbir Singh, Acting Chief Justice

1. In this appeal the appellant has laid challenge to an election of Municipal Councillor, Ward No. 3, Municipal Council, Bathinda, result of which was declared on 12.2.1998. Counsel for the appellant states that with the passage of time, this appeal has become infructuous.

2. Disposed of accordingly.

Madhya Pradesh High Court