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Bombay High Court

Rajendra Shankar Masane Working Store ... vs State Of Maha. Thr. Sec. Higher ... on 23 December, 2025

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

          Digitally
          signed by
          GAURI AMIT                                                          Common Order - 23-12-2025.odt
GAURI     GAEKWAD
AMIT      Date:
GAEKWAD   2025.12.24
          11:17:24
          +0530                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  ORDINARY ORIGINAL CIVIL JURISDICTION/
                                       CIVIL APPELLATE JURISDICTION

                                              CORAM :      RAVINDRA V. GHUGE &
                                                           ASHWIN D. BHOBE, JJ.
                                              DATE    :    23rd DECEMBER, 2025
                       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.

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.

Gauri Gaekwad 1 of 2 ::: Uploaded on - 24/12/2025 ::: Downloaded on - 24/12/2025 20:51:58 ::: Common Order - 23-12-2025.odt

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

Serial Nos. of matters on To be listed on To be listed in the the Board category 11 to 30 30/01/2026 Fresh Admission 32 to 53 09/02/2026 Fresh Admission Final Hearing at 54 to 57 10/02/2026 Admission Stage 58 to 83 11/02/2026 Urgent Admission 84 to 107 12/02/2026 Urgent Order 108 & 109 13/02/2026 Final Hearing (ASHWIN D. BHOBE, J.) (RAVINDRA V. GHUGE, J.) Gauri Gaekwad 2 of 2 ::: Uploaded on - 24/12/2025 ::: Downloaded on - 24/12/2025 20:51:58 :::