Section 81 in Haryana Municipal Corporation Election Rules, 1994
81. Withdrawal of petition.
(1)An election petition may be withdrawn if an application for withdrawal is made before the Tribunal.(2)If there are more petitioners than one no application to withdraw a petition shall be made except with the written consent of all the petitioners.(3)No application for withdrawal shall be granted if in the opinion of the Tribunal, such application has been induced by any bargain or consideration which ought not be allowed.(4)When an application for withdrawal is made to the Tribunal :-(a)a notice thereof fixing a date for the hearing of the application shall be given to all other parties to the petition and shall be published by being posted at the office of the Tribunal, and the Corporation.(b)any person who might himself have been a petitioner may, within a period of fourteen days from the date of such application apply to be substituted as petitioner in place of the party withdrawing. Upon compliance with the conditions as to the security under rule 79 shall be entitled to be so substituted and to continue the proceedings upon such terms as the Tribunal may think fit;(c)the petitioner shall be ordered to pay the costs of the respondent theretofore incurred or such portion thereof as the Tribunal may think fit.(5)When an election petition is allowed by the Tribunal to be withdrawn the file of the proceedings shall be forwarded to the Government for inFormation.
