Bombay High Court
Rohit Bandu Nikalje And Anr vs The Regional Officer, Uidai, Mumbai ... on 19 December, 2025
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
Paucity.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
AND
CRIMINAL APPELLATE JURISDICTION
CORAM : REVATI MOHITE DERE &
SANDESH D. PATIL, JJ.
DATE : 19TH DECEMBER, 2025. P.C. :-
1. On account of paucity of time, rest of the matters on Daily Board stand adjourned on the dates fixed as per the CIS.
2. If in any of the above matters, ad-interim relief or interim relief is operative till today, the same will continue to operate till the respective next dates. If ad-interim relief is not granted for a limited period, the said orders will remain unaffected.
Sr. Nos. C.I.S. Date To be listed in the category (Appellate Side) 36 To 41 15.01.2026 Due Admission (Appellate Side) 42 To 44, 16.01.2026 Due Admission 46 To 57 (Appellate Side) 58 & 59 19.01.2026 Due Admission (SANDESH D. PATIL, J.) (REVATI MOHITE DERE, J.) VDMokal 1/1 ::: Uploaded on - 24/12/2025 ::: Downloaded on - 26/12/2025 21:54:04 :::