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Bombay High Court

Tara Chand Infra Logistic Solutions vs Mr. Dinesh Dabhade Chairamn Bombay Iron ... on 12 March, 2026

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                                                              Common Order.odt




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

                                                 CORAM :      RAVINDRA V. GHUGE &
                                                              ABHAY J. MANTRI, JJ.
                                                 DATE :        12th MARCH, 2026.
                       P.C. :-
VISHAL
SUBHASH

PAREKAR 1. At the time of rising at 5.15 pm, the matters mentioned in Digitally signed by VISHAL SUBHASH PAREKAR the chart in paragraph No. 7 hereunder, could not be taken up for hearing Date: 2026.03.16 10:39:31 +0530 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:-

                       Vishal Parekar                          1 of 2




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                                                                       Common Order.odt




  Serial Nos. of matters on the   To be listed on         To be listed in the
             Board                                            category
                  212 to 239        26/03/2026              Due Admission

                  241 to 243        26/03/2026              Due Admission

                  245 to 252        26/03/2026              Due Admission

                     253            26/03/2026            For Final Hearing

                    5 to 7          09/04/2026             Fresh Admission

                   9 to 12          09/04/2026             Fresh Admission

                     14             10/04/2026            Urgent Admission

                   15 to 29         16/04/2026               Urgent Order

                   30 to 62         20/04/2026              Due Admission

                   64 to 74         20/04/2026              Due Admission

                   76 to 79         21/04/2026              Due Admission

                   81 to 96         21/04/2026              Due Admission

                  98 to 129         22/04/2026              Due Admission

                  131 to 133        22/04/2026              Due Admission

                  134 to 135        22/04/2026            For Final Hearing




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




 Vishal Parekar                      2 of 2




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