Bombay High Court
Fortpoint Automotive Private Limited ... vs The Investigation Officer,Bmc And Ors. on 21 July, 2025
Paucity.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CORAM : M. M. SATHAYE, J.
DATED : 21st JULY 2025 P.C.:
1. Following matters mentioned in the chart could not be taken up for hearing due to paucity of time. The same shall be adjourned as per dates/category mentioned in the chart.
2. Interim/ad-interim orders, if any existing as on today, shall continue to operate till next date.
3. If any interim/ad-interim orders are granted until further orders, the same shall remain unaffected.
Serial Nos. of matters To be listed on To be listed in the category on the Board 26 to 31 12/08/2025 Admission 32 to 40 12/08/2025 For Orders (Due matters) 41 to 51 & 53 to 55 13/08/2025 For Orders (Due matters) 57 to 62 14/08/2025 For Orders (Due matters) 79 to 84 28/07/2025 ABA (Due Admission 2) (M. M. SATHAYE, J.) akn 1/1