Supreme Court - Daily Orders
Mahesh N Rokhade vs H.K. Patil on 6 January, 2026
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2025
[Diary No.61440/2025]
MAHESH N ROKHADE APPELLANT
VERSUS
H.K. PATIL RESPONDENT
O R D E R
1. Delay condoned.
2. We have heard learned counsel for the appellant at a considerable length.
3. Having regard to the categorical findings returned by the High Court to the effect that; (i) the election petitioner fails to raise even a single substantial ground in support of the petition; (ii) the averments made by the appellant were unsubstantiated and baseless;
(iii) the five guarantees released by the respondent/political party were Welfare Schemes and formulated on the fundamental constitutional principles of social justice; and (iv) the question whether poll promises and freebies, offered in the manifesto amount to corrupt-practice, are not directly attracted in the instant case, we see no reason to entertain this appeal. Signature Not Verified The same is, accordingly, dismissed. Digitally signed by ARJUN BISHT Date: 2026.01.07 16:28:22 IST Reason:
4. However, in view of the reasons assigned in paragraph 3 of our order dated 17.05.2024, passed in C.A. 1 No.6263/2024 (Shashanka J. Sreedhara vs. B.Z. Zameer Ahmed Khan), the question of law is kept open.
.................CJI.
(SURYA KANT) ...................J. (JOYMALYA BAGCHI) New Delhi;
January 06, 2026
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ITEM NO.8 COURT NO.1 SECTION XII-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL……………... Diary No(s).61440/2025 [Arising out of impugned final judgment and order dated 25-03-2025 in EP No. 100001/2023 passed by the High Court of Karnataka Circuit Bench at Dharwad] MAHESH N ROKHADE Petitioner(s) VERSUS H.K. PATIL Respondent(s) (IA No. 333078/2025 - CONDONATION OF DELAY IN FILING, IA No.333079/2025 - CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS, IA No. 333077/2025 - EXEMPTION FROM FILING O.T.) Date : 06-01-2026 This matter was called on for hearing today. CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE JOYMALYA BAGCHI For Petitioner(s) :Mr. Vishwaditya Sharma, Adv.
Mr. Shiv Ram Sharma, AOR For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R
1. Delay condoned.
2. The appeal is dismissed in terms of the signed order.
3. All pending applications, if any, also stand disposed of.
(ARJUN BISHT) (PREETHI T.C.) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
(signed order is placed on the file) 3