Bombay High Court
Mrs Ulfa Haneef Khwaja vs Mr Amirkusro Gulamrasul Jamadar on 4 September, 2025
2-ASMCA-160-2024.DOC
apn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS CIVIL APPLICATION NO. 160 OF 2024
Ulfa Haneef Khwaja ... Applicant
v/s.
Amirkusro Gulamrasul Jamadar ... Respondent
______________________
Adv. Ankita Bamboli, a/w Adv. Priya Mehta for the Applicant.
Adv. Siddhesh S. Borkar for the Respondent.
________________________
CORAM : Kamal Khata, J.
Digitally signed by DATED : 4th September 2025.
ASHWINI
ASHWINI
H GAJAKOSH
GAJAKOSH Date:
2025.09.08
10:37:42 P.C.:-
+0530
1. The department's application for extension is allowed.
2. Accordingly, an extension of time for a period of one year to decide the proceedings (Petitions No.A-302/2025, Petition No.D-13/2025 and Cri. M.A. No.16/2025) is granted in terms of prayer clause "A".
(Kamal Khata, J.) Page 1 of 1 ::: Uploaded on - 08/09/2025 ::: Downloaded on - 12/09/2025 22:42:50 :::