Section 13 in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
13. Withdrawal of election petition.
(1)No election petition shall be withdrawn without the leave of the specified officer.(2)If thee are more petitioners than one, no application to withdraw a petition shall be made except with the consent of all the petitioners.(3)When an application for withdrawal is made, a notice thereof fixing a date for the hearing of the application shall be given to all other parties to the petition.(4)No application for withdrawal shall be entertained alter the evidence of the petitioner is over.(5)If the application is granted, the petitioner shall be ordered to pay the costs of the respondents thereto as incurred or such portion thereof as the specified officer may deem lit.
