RAM MEHAR Vs METHAB SINGH .
Bench: K.G. BALAKRISHNAN,P. SATHASIVAM, , ,
Case number: C.A. No.-005241-005241 / 2008
Diary number: 17671 / 2006
Advocates: SUBHASH SHARMA Vs
SUSHIL BALWADA
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5241 OF 2008 (@SPECIAL LEAVE PETITION (CIVIL)NO.11960 OF 2006)
RAM MEHAR Appellant(s)
VERSUS
METHAB SINGH & ORS. Respondent(s)
O R D E R
Leave granted.
Heard both sides.
2. The appellant herein has challenged the recounting ordered by the
Addl.Civil Judge, Senior Division in an Election Petition filed by the
respondent no.1 herein. The High Court had declined to interfere with the
order passed by the Addl.Civil Judge, Senior Division. We are told that after
the recounting of the votes, the Election Petition itself was finally disposed
of by the Addl.Civil Judge, Senior Division, Bhiwani, Haryana on 22.8.2008.
In view of the order passed by the Addl.Civil Judge,Senior Division, disposing
of the Election Petition, this matter has become infructuous. Accordingly,
the appeal is disposed of as having become infructuous. No costs.
3. But we make it clear that the appellant would be at liberty to challenge
the order passed by the Addl.Civil Judge,
2
Senior Division, on the basis of the grounds alleged in the present appeal
also for which we express no opinion.
...............CJI. (K.G. BALAKRISHNAN)
.................J. (P. SATHASIVAM)
NEW DELHI; 25TH AUGUST, 2008.