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Bombay High Court

Bhagwati Developers vs City Industrial And Development ... on 19 January, 2026

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

GAURI
AMIT
GAEKWAD
Digitally signed by
GAURI AMIT                                                                           Common Order-19.01.2026.odt
GAEKWAD
Date: 2026.01.20
19:29:43 +0530




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

                                                 CORAM :      RAVINDRA V. GHUGE &
                                                              ABHAY J. MANTRI, JJ.
                                                 DATE :        19th JANUARY, 2026
                       P.C. :-

1. At the time of rising at 5.45 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 15 th day. If copies are supplied, office to issue notice to the unserved Respondents, returnable after four weeks.

Gauri Geakwad 1 of 3 ::: Uploaded on - 20/01/2026 ::: Downloaded on - 20/01/2026 20:52:50 ::: Common Order-19.01.2026.odt

7. Subject to the above, list these matters as under:-

Serial Nos. of matters To be listed on To be listed in the category on the Board 14 16/02/2026 For Direction 15 16/02/2026 For Further Hearing 16 16/02/2026 For Dismissal 17 to 21 16/02/2026 For Fresh Admission 24 to 28 17/02/2026 For Fresh Admission 31 to 34 18/02/2026 For Fresh Admission 36 20/02/2026 For Fresh Admission 38 to 45 23/02/2026 For Fresh Admission 47 to 60 24/02/2026 For Fresh Admission 62 to 64 25/02/2026 For Fresh Admission 65 05/03/2026 For Final Disposal at Admission Stage 66 05/03/2026 For Admission 67 to 77 06/03/2026 For Urgent Admission 79 to 84 06/03/2026 For Urgent Admission 86 to 89 07/03/2026 For Urgent Order 90 to 109 09/03/2026 For Due Admission - I 112 to 123 10/03/2026 For Due Admission - I 124 to 139 11/03/2026 For Due Admission - I 141 to 166 12/03/2026 For Due Admission - I 168 to 172 13/03/2026 For Due Admission - I Gauri Geakwad 2 of 3 ::: Uploaded on - 20/01/2026 ::: Downloaded on - 20/01/2026 20:52:50 ::: Common Order-19.01.2026.odt 174 to 176 13/03/2026 For Due Admission - I 177 13/03/2026 For Final Hearing (ABHAY J. MANTRI, J.) (RAVINDRA V. GHUGE, J.) Gauri Geakwad 3 of 3 ::: Uploaded on - 20/01/2026 ::: Downloaded on - 20/01/2026 20:52:50 :::