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Bombay High Court

Parle Agro Pvt Ltd. vs Grocery Markets And Shops Board (For ... on 24 November, 2025

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                           .. 1 ..                      common order




                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     ORDINARY ORIGINAL CIVIL JURISDICTION/
                                          CIVIL APPELLATE JURISDICTION


                                                       CORAM :       RAVINDRA V. GHUGE &
                                                                     ASHWIN D. BHOBE, JJ.
                                                       DATE :        24th NOVEMBER, 2025.
SHARADA                      P.C. :-
RANGNATH
WAHULE
Digitally signed by
SHARADA RANGNATH
WAHULE
Date: 2025.11.26

1. At the time of rising at 6.05 p.m., the matters 11:12:26 +0530 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.



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                                      .. 2 ..                         common order


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.

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

Serial Nos. of matters on To be listed To be listed in the the Board on category 43 to 63 08/12/2025 For Fresh Admission 64 to 84 09/12/2025 For Fresh Admission 85 to 105 10/12/2025 For Fresh Admission 106 to 121 11/12/2025 For Fresh Admission 125 11/12/2025 For Fresh Admission 127 to 130 12/12/2025 For Fresh Admission 132 to 138 12/12/2025 For Fresh Admission 140 to 147 12/12/2025 For Fresh Admission 149 to 165 15/12/2025 For Fresh Admission 168 to 171 15/12/2025 For Fresh Admission 173 to 174 16/12/2025 For Fresh Admission SUB ::: Uploaded on - 26/11/2025 ::: Downloaded on - 26/11/2025 20:40:56 ::: .. 3 .. common order 180 16/12/2025 For Final Hearing at Admission Stage 183 to 186 16/12/2025 For Urgent Admission 187 to 196 02/02/2026 Due Admission 197 to 200 02/02/2026 Due Admission 202 to 216 02/02/2026 Due Admission 218 to 224 03/02/2026 Due Admission 226 03/02/2026 Due Admission 228 to 229 04/02/2026 Due Admission 231 to 250 04/02/2026 Due Admission (ASHWIN D. BHOBE, J.) (RAVINDRA V. GHUGE, J.) SUB ::: Uploaded on - 26/11/2025 ::: Downloaded on - 26/11/2025 20:40:56 :::