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Bombay High Court

Arun Nathu Datir vs Nashik Municipal Corporation Thr Its ... on 5 December, 2025

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                                                        Common Order-05.12.2025.odt




SUNNY
          Digitally signed
          by SUNNY
          ANKUSHRAO
                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ANKUSHRAO THOTE
THOTE     Date:
          2025.12.08
          11:42:05 +0530
                                         ORDINARY ORIGINAL CIVIL JURISDICTION/
                                              CIVIL APPELLATE JURISDICTION

                                                        CORAM :    RAVINDRA V. GHUGE &
                                                                   ASHWIN D. BHOBE, JJ.

DATE : 5th DECEMBER, 2025.

P.C. :-

1. At the time of rising, the matters mentioned in the chart in paragraph No. 7 hereunder, could not be taken up for hearing due to paucity of time.
2. In several of these matters, there are office objections.

As such, all office objections shall be removed within two weeks.

3. Subject to compliance of the above, ad-interim/ interim order, if any granted earlier, would continue.

4. The affidavit in reply/rejoinder, if any, shall also be filed at least one week before the next date.

5. Matters in which service of notice is awaited, put up after service.

6. Matters in which though notices were issued, the office could not process the notice due to non-supply of spare copies, the Petitioner shall supply spare copies for issuance of notice within 14 days, failing which, the matters in which copies are not supplied, would stand dismissed as against the unserved Respondents on the 15th day. If copies are supplied, office to issue notice to the unserved Respondents, returnable after four weeks.

Sunny Thote 1 of 2 ::: Uploaded on - 08/12/2025 ::: Downloaded on - 12/12/2025 22:22:04 ::: Common Order-05.12.2025.odt

7. Subject to the above, list these matters as under:-

Serial Nos. of matters on To be listed on To be listed in the the Board category 47 to 70 06.01.2026 Fresh Admissions 71 to 87 07.01.2026 Fresh Admissions 89 08.01.2026 Urgent Admission 93 to 95 08.01.2026 Urgent Orders 97 to 102 08.01.2026 Urgent Orders 104 to 106 09.01.2026 Urgent Orders 108 to 111 09.01.2026 Urgent Orders 113 to 120 13.01.2026 Urgent Orders 122 to 152 13.01.2026 Urgent Orders 153 to 181 19.01.2026 Due Admissions 184 to 197 20.01.2026 Due Admissions 199 to 211 21.01.2026 Due Admissions 213 to 235 22.01.2026 Due Admissions 235 23.01.2026 For Final Hearing (ASHWIN D. BHOBE, J.) (RAVINDRA V. GHUGE, J.) Sunny Thote 2 of 2 ::: Uploaded on - 08/12/2025 ::: Downloaded on - 12/12/2025 22:22:04 :::