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Bombay High Court

Kalyani Buche vs The Chancellor, Svkms Nmims University ... on 17 February, 2026

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                                                            Common Order-17.02.2026.odt



          Digitally signed
          by GAURI AMIT
GAURI
AMIT
        GAEKWAD
        Date:
                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
GAEKWAD 2026.02.18
        12:12:15
          +0530                             ORDINARY ORIGINAL CIVIL JURISDICTION/
                                                 CIVIL APPELLATE JURISDICTION

                                                        CORAM :      RAVINDRA V. GHUGE &
                                                                     ABHAY J. MANTRI, JJ.
                                                        DATE :        17th FEBRUARY, 2026.
                              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 15 th day. If copies are supplied, office to issue notice to the unserved Respondents, returnable after four weeks.

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

                              Gauri Gaekwad                           1 of 2




                             ::: Uploaded on - 18/02/2026                          ::: Downloaded on - 18/02/2026 20:44:59 :::
                                                              Common Order-17.02.2026.odt




  Serial Nos. of matters on the   To be listed on         To be listed in the
             Board                                            category
                  1 to 69          27.03.2026              Fresh Admission

                                                        For Final Disposal at
                    71             30.03.2026
                                                          Admission Stage

                                                        For Final Disposal at
                    72             30.03.2026
                                                          Admission Stage

                    73             30.03.2026               For Admission

                  74 to 77         30.03.2026          For Urgent Admission

                  78 to 88         30.03.2026                Urgent Order

                  89 to 94         01.04.2026            For Due Admission

                 96 to 134         01.04.2026            For Due Admission

                 136 to 149        02.04.2026            For Due Admission

                    151            24.02.2026                 At 3:00 p.m.

                 152 to 182        02.04.2026            For Due Admission

                 184 & 185         02.04.2026            For Due Admission




 (ABHAY J. MANTRI, J.)                        (RAVINDRA V. GHUGE, J.)




 Gauri Gaekwad                       2 of 2




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