Section 86 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
86. Procedure for withdrawal of election petition.
(1)If there are more petitioners than one, no application to withdraw an election petition shall be made except with the consent of all the petitioners.(2)No application for withdrawal shall be granted if, in the opinion of the Commissioner, such application has been induced by any bargain or consideration which ought not to be allowed.(3)If the application is granted-(a)the petitioner shall be ordered to pay the costs of the respondents therefor incurred or such portion thereof as the Commissioner may think fit.(b)the Commissioner shall direct that the notice of withdrawal shall be published in such manner as he may specify and thereupon the notice shall be published accordingly,(c)a person who might himself have been a petitioner may within fourteen days of such publication, apply to be substituted as petitioner in place of the party withdrawing and upon compliance with the condition of Rule 88 as to security, shall be entitled to be so substituted and to continue the proceedings upon such terms as the Commissioner may think fit.
