LAWS(BOM)-2026-4-64

SADANAND SARVANKAR Vs. MAHESH BALIRAM SAWANT

Decided On April 07, 2026
Sadanand Sarvankar Appellant
V/S
Mahesh Baliram Sawant Respondents

JUDGEMENT

(1.) The present Interim Application has been filed under the provisions of Sec. 86 of the Representation of the People Act, 1951 ("R.P. Act") read with Order VII Rule 11 of the Code of Civil Procedure, 1908 ("CPC"), seeking dismissal of the captioned Election Petition.

(2.) Before adverting to the rival contentions, it is useful for context to set out the following facts, which are not in dispute, viz.,

(3.) Mr. Karande, in support of each of the above grounds for seeking dismissal of the Election Petition under the provisions of Sec. 86 of the R.P. Act, made the following submissions: