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Bombay High Court

Kalyani Buche vs The Chancellor, Svkms Nmims University ... on 25 November, 2025

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

        Digitally
        signed by
        GAURI AMIT
GAURI   GAEKWAD                                                              Common Order-25-11-2025.odt
AMIT    Date:
GAEKWAD 2025.11.27
        11:54:14
        +0530
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                ORDINARY ORIGINAL CIVIL JURISDICTION/
                                     CIVIL APPELLATE JURISDICTION

                                            CORAM :      RAVINDRA V. GHUGE &
                                                         ASHWIN D. BHOBE, JJ.
                                            DATE    :    25th NOVEMBER, 2025.
                     P.C. :-

1. At the time of rising at 5:55 p.m., 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.

Gauri Gaekwad 1 of 2 ::: Uploaded on - 27/11/2025 ::: Downloaded on - 27/11/2025 20:45:43 ::: Common Order-25-11-2025.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

8 to 30 16/12/2025 Fresh Admission 31 to 59 17/12/2025 Fresh Admission 61 to 66 18/12/2025 Fresh Admission 68 to 85 18/12/2025 Fresh Admission 87 19/12/2025 Fresh Admission 89 to 92 19/12/2025 Fresh Admission 94 to 125 22/12/2025 Fresh Admission 126 to 136 23/12/2025 Fresh Admission For Final Hearing at 137 23/12/2025 Admission Stage 138 to 146 23/12/2025 For Urgent Admission 148 to 151 23/12/2025 For Urgent Admission 152 to 157 23/12/2025 For Urgent Order 158 to 192 05/02/2026 For Due Admission (Except Sr. No.187) 194 & 195 06/02/2026 For Due Admission 197 to 222 06/02/2026 For Due Admission 224 to 232 09/02/2026 For Due Admission 234 to 260 10/02/2026 For Due Admission 261 10/02/2026 For Final Hearing (ASHWIN D. BHOBE, J.) (RAVINDRA V. GHUGE, J.) Gauri Gaekwad 2 of 2 ::: Uploaded on - 27/11/2025 ::: Downloaded on - 27/11/2025 20:45:43 :::