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Bombay High Court

Tara Chand Infra Logistic Solutions vs Mr. Dinesh Dabhade Chairamn Bombay Iron ... on 5 January, 2026

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

TRUPTI
SADANAND
BAMNE
                                                                                     Common Order-05.01.2026.odt
Digitally signed by
TRUPTI SADANAND
BAMNE
Date: 2026.01.06
18:56:52 +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 :        5th JANUARY, 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 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:-

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                                                              Common Order-05.01.2026.odt




  Serial Nos. of matters on the   To be listed on         To be listed in the
             Board                                            category
               32 to 34            19.01.2026              Due Admissions

               36 to 60            20.01.2026              Due Admissions

              61 to 100            21.01.2026              Due Admissions

             102 to 132            22.01.2026              Due Admissions

                  134              23.01.2026              Due Admissions

             136 & 137             23.01.2026             For Final Hearing




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




 Trupti                              2 of 2




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