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Bombay High Court

Rohit Bandu Nikalje And Anr vs The Regional Officer, Uidai, Mumbai ... on 5 March, 2026

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                                                              Common Order.odt




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

                                                 CORAM :      RAVINDRA V. GHUGE &
                                                              ABHAY J. MANTRI, JJ.
                                                 DATE :        5th MARCH, 2026.
                       P.C. :-
VISHAL

SUBHASH 1. At the time of rising, the matters mentioned in the chart in PAREKAR Digitally signed by VISHAL SUBHASH PAREKAR paragraph No. 7 hereunder, could not be taken up for hearing due to Date: 2026.03.07 18:21:41 +0530 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.

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

                       Vishal Parekar                          1 of 2




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                                                                       Common Order.odt




  Serial Nos. of matters on the   To be listed on         To be listed in the
             Board                                            category
                    1 to 2          27/03/2026                At 3.00 p.m.

                    4 to 6          25/03/2026               For Direction

                   7 to 18          24/03/2026             Fresh Admission

                   20 to 27         25/03/2026             Fresh Admission

                   29 to 85         26/03/2026             Fresh Admission

                     87             27/03/2026             Fresh Admission

                  89 to 103         27/03/2026             Fresh Admission

                     104            01/04/2026              Final Disposal

                     105            07/04/2026            For Final Hearing

                     106            01/04/2026              For Admission

                  107 to 120        02/04/2026            Urgent Admission

                  121 to 123        02/04/2026               Urgent Order

                  124 to 167        08/04/2026              Due Admission

                  169 to 173        09/04/2026              Due Admission

                  175 to 178        10/04/2026              Due Admission

                  180 to 182        10/04/2026              Due Admission

                     183            07/04/2026            For Final Hearing




            (ABHAY J. MANTRI, J.)             (RAVINDRA V. GHUGE, J.)




 Vishal Parekar                      2 of 2




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