Bombay High Court
Ms Ime Advisory Pvt Ltd vs State Of Maharashtra on 23 February, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
10. WRIT PETITION (ST) NO. 34936/2022
11. WRIT PETITION (ST) NO. 2291/2025
12. WRIT PETITION (ST) NO.2403/2025
13. WRIT PETITION (ST) NO.2409/2025
14. WRIT PETITION (ST) NO.2423/2025
15. WRIT PETITION (ST) NO.2426/2025
16. WRIT PETITION (ST) NO.4959/2025
17. WRIT PETITION (ST) NO.5081/2025
18. WRIT PETITION (ST) NO.5250/2025
20. WRIT PETITION (ST) NO.6524/2025
21. CONTEMPT PETITION (ST) NO. 21127/2024
IN
WP/10334/2016
22. CONTEMPT PETITION (ST) NO. 21162/2024
IN
WP/8909/2022
23. CONTEMPT PETITION (ST) NO. 21269/2024
IN
WP/2439/2023
24. CONTEMPT PETITION (ST) NO. 21474/2024
25. CONTEMPT PETITION (ST) NO.21523/2024
IN
WP/14580/2021
......
CORAM: P. B. GHUGE
REGISTRAR (JUDL.)
DATE: 23/02/2026
1. The present Writ Petitions/Contempt Petitions are
listed for the third time for removal of objections. These matters are
filed in the year 2022, 2024 and 2025. Initially, one week time was
granted for removing office objections. However, on failure to
remove the same, further time of one week was extended.
2. Today also none present for removal of office
objections. It appears that petitioners are not interested to proceed
with these matters and thus, the registration is required to be
refused. Instead of passing coercive order, one more opportunity on
principle of natural justice is allowed by imposing condition. Hence,
following order.
ORDER
Two weeks time is granted to remove the office objections. It is also made clear that on failure on the part of petitioners to remove the office objections within stipulated period of two weeks as stated herein, the registration of the said Writ Petitions/ Contempt Petitions shall stand automatically refused without any further reference to the Court of Registrar (Judicial).
REGISTRAR (JUDL.)