Bombay High Court
Arun Nathu Datir vs Nashik Municipal Corporation Thr Its ... on 8 January, 2026
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
Common order 08.01.2026.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION/
CIVIL APPELLATE JURISDICTION
CORAM : RAVINDRA V. GHUGE &
ABHAY J. MANTRI, JJ.
Digitally signed by VINA VINA ARVIND ARVIND KHADPE KHADPE Date:
2026.01.14 DATE : 08th JANUARY, 2026 11:49:51 +0530 P.C. :-
1. At the time of rising, 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.
Rohit Ghuge - PA 1 of 2 ::: Uploaded on - 14/01/2026 ::: Downloaded on - 16/01/2026 22:06:10 ::: Common order 08.01.2026.odt
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.
7. Subject to the above, list these matters as under :-
Serial Nos. of matters To be listed on To be listed in the on the Board category 5 28.01.2026 Prioritised Cases 6 TO 7 28.01.2026 For Disposal 9 28.01.2026 For Direction 10 28.01.2026 Part-Heard 11 TO 20 10.02.2026 Fresh Admission 22 to 30 10.02.2026 Fresh Admission 31 to 67 11.02.2026 Fresh Admission 69 12.02.2026 For final Hearing 70 12.02.2026 Urgent Admission 71 to 93 13.02.2026 Urgent Order 95 to 96 13.02.2026 Urgent Order 97 to 120 16.02.2026 Due Admission -1 121 to 151 17.02.2026 Due Admission -1 201 & 202 29.01.2026 To be listed on Special Pension Board (ABHAY J. MANTRI, J.) (RAVINDRA V. GHUGE, J.) Rohit Ghuge - PA 2 of 2 ::: Uploaded on - 14/01/2026 ::: Downloaded on - 16/01/2026 22:06:10 :::