SANTOSH Vs. KRISHNA

JUDGEMENT

(1.) THIS Civil Revision,under Article 227 of the Constitution of India, filed by the petitioner, is directed against impugned order dated February 01, 2007, Annexure P-1, whereby in an election petition filed against respondent Smt. Krishna, a Municipal Councillor, following interim order was passed by learned Municipal Election Tribunal, (Civil Judge, Senior Division), Rewari (hereinafter referred to as 'the Tribunal'), on an application dated January 28, 2006 :-