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Bombay High Court

Antrix Financial Engineers Pvt Ltd vs Directorate Of Industries on 24 April, 2026

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                    COMMON ORDER 24.4.ODT




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


                           CORAM : RAVINDRA V. GHUGE &
                                    HITEN S. VENEGAVKAR, JJ.

DATE : 24TH APRIL 2026 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 Page 1 of 2 ::: Uploaded on - 30/04/2026 ::: Downloaded on - 02/05/2026 06:36:00 ::: COMMON ORDER 24.4.ODT 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 To be listed To be listed in the category matters on the on Board 1 to 2 10/06/2026 At 3.00 p.m. 3 to 5 10/06/2026 For Compliance 6 to 7 10/06/2026 For Passing Order 9 to 11 11/06/2026 For Disposal 12 to 13 11/06/2026 For Directions 14 to 30 17/06/2026 Fresh Admission 31 to 45 18/06/2026 Fresh Admission 47 to 60 18/06/2026 Fresh Admission 61 18/06/2026 For Final Hearing 64 18/06/2026 For Admission 65 to 78 13/07/2026 Urgent Admission 79 to 96 14/07/2026 Urgent Order 97 to 122 15/07/2026 Due Admission Supplementary Board 913 to 917 15/07/2026 Due Admission (HITEN S. VENEGAVKAR, J.) (RAVINDRA V. GHUGE, J.) BHALCHANDRA GOPAL DUSANE Digitally signed by BHALCHANDRA GOPAL DUSANE Date: 2026.04.30 14:37:20 +0530 Page 2 of 2 Dusane ::: Uploaded on - 30/04/2026 ::: Downloaded on - 02/05/2026 06:36:00 :::