- As soon as an election petition is dismissed by the High Court under sub-section (1) of section 86, or the same has been finally disposed of on merits as provided for under sections 98 and 99 or the High Court passes an order under sub-section (i) of section 116-B, the office shall draw up the final order within three days of the date of the decision and shall intimate the order or the decision of the High Court (i) to the Election Commission, and (ii) the Speaker or the Chairman as the case may be, of the House of Parliament or of the State Legislature concerned and thereafter, as soon as possible, it shall also forward to the Election Commission an authenticated copy of the Judgment and the formal order of the Court. The Office shall also report to the Election Commission when an election petition is allowed to be withdrawn under section III after orders are passed in that behalf by the High Court. Where an election petition abates and no attempt has been made for substituting another person for continuing the said petition as provided under section 116 and the Judge passes a final order treating the petition as abated, the office shall also report to the Election Commission.
