Bombay High Court
Shantabai Babural Paradhi (Died) Thr. ... vs The State Of Maharashtra Through The ... on 17 February, 2026
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
17. FIRST APPEAL (ST) NO. 38799/2025
WITH
CAST/38801/2025
IN
FAST/38799/2025
18. FAMILY COURT APPEAL (ST) NO. 38843/2025
WITH
CAST/38847/2025
IN
FCAST/38843/2025
WITH
CAST/38849/2025
IN
FCAST/38843/2025
19. FIRST APPEAL (ST) NO. 38906/2025
WITH
CAST /38907/2025
IN
FAST/38906/2025
20. CROSS APPEAL (ST) NO. 38959/2025
IN
FIRST APPEAL NO.1921/2024
WITH
CAST/38960/2025
IN
CROSS APPEAL (ST) NO. 38959/2025
2
21. FIRST APPEAL (ST) NO.38969/2025
WITH
CAST/38970/2025
IN
FAST/38969/2025
22 .FIRST APPEAL (ST) NO.38971/2025
CAST/38972/2025
IN
FAST/38971/2025
23. FIRST APPEAL (ST) NO. 38977/2025
WITH
CAST/38978/2025
IN
FAST/38977/2025
24. FIRST APPEAL (ST) NO.38980/2025
WITH
CAST/38981/2025
IN
FAST/38980/2025
WITH
FIRST APPEAL (ST) NO.38982/2025
WITH
CAST/38983/2025
IN
FAST/38982/2025
25. FIRST APPEAL (ST) NO.38987/2025
WITH
CAST/38988/2025
IN
FAST/38987/2025
26. FIRST APPEAL (ST) NO.38989/2025
3
WITH
CAST/38990/2025
IN
FAST/38989/2025
27. FIRST APPEAL (ST) NO.38991/2025
WITH
CAST/38992/2025
IN
FAST/38991/2025
WITH
CAST/38996/2025
IN
FAST/38995/2025
WITH
CAST/38994/2025
IN
FAST/38993/2025
WITH
FIRST APPEAL (ST) NO.38993/2025
WITH
FIRST APPEAL (ST) NO.38995/2025
28. FIRST APPEAL (ST) NO.38999/2025
WITH
CAST/39000/2025
IN
FAST/38999/2025
29. FIRST APPEAL (ST) NO.39001/2025
WITH
CAST/39002/2025
IN
FAST/39001/2025
30. FIRST APPEAL (ST) NO.39003/2025
4
WITH
CAST/39004/2025
IN
FAST/39003/2025
31. FIRST APPEAL (ST) NO.39005/2025
WITH
CAST/39008/2025
IN
FAST/39007/2025
WITH
FAST/39007/2025
WITH
CAST/39006/2025
IN
FAST/39005/2025
32. FIRST APPEAL (ST) NO.39009/2025
WITH
CAST/39010/2025
IN
FAST/39009/2025
33. FIRST APPEAL (ST) NO.39012/2025
WITH
CAST/39014/2025
IN
FAST/39012/2025
34. FIRST APPEAL (ST) NO.39015/2025
WITH
CAST/39021/2025
IN
FAST/39020/2025
WITH
FIRST APPEAL (ST) NO.39018/2025
5
WITH
CAST/39016/2025
IN
FAST/39015/2025
WITH
CAST/39019/2025
IN
FAST/39018/2025
WITH
FIRST APPEAL (ST) NO.39020/2025
35. FIRST APPEAL (ST) NO.39023/2025
WITH
CAST/39024/2025
IN
FAST/39023/2025
37. FIRST APPEAL (ST) NO.159/2026
38. FIRST APPEAL (ST) NO.166/2026
WITH
CAST/168/2026
IN
FAST/166/2026
39. FIRST APPEAL (ST) NO. 245/2026
WITH
CAST/246/2026
IN
FAST/245/2026
40. FAMILY COURT APPEAL (ST) NO. 305/2026
WITH
CAST/310/2026
41. FAMILY COURT APPEAL (ST) NO.473/2026
6
44. CROSS OBJECTION (ST) NO. 610/2026
IN
FIRST APPEAL NO.1137/2005
WITH
CAST/611/2026
IN
CROSS OBJECTION (ST) NO. 610/2026
45. FIRST APPEAL (ST) NO.707/2026
46. FIRST APPEAL (ST) NO.782/2026
WITH
CAST/783/2026
IN
FAST/782/2026
47. FIRST APPEAL (ST) NO.797/2026
48. FIRST APPEAL (ST) NO.868/2026
WITH
CAST/869/2026
IN
FAST/868/2026
49. FIRST APPEAL (ST) NO.870/2026
WITH
CAST/872/2026
IN
FAST/870/2026
WITH
CAST/871/2026
IN
FAST/870/2026
.......
7
CORAM: P. B. GHUGE
REGISTRAR (JUDL)
DATE : 17/02/2026
1. The present First Appeals/ Cross Objection/ Family
Court Appeals/Cross Appeal are listed for the third time for
removal of objections. These matters filed in the year 2025 and
2026.
2. Initially, one week time was granted for removing office
objections. However, on failure to remove the same, further time of
one week was extended. Today also none present for removal of
office objections. It appears that appellants are not interested to
proceed with these matters and thus, the registration is required to
be refused. Instead of passing coercive order, one more opportunity
on principle of natural justice is allowed by imposing condition.
Hence, following order.
ORDER
Two weeks time is granted to remove the office objections. It is also made clear that on failure on the part of appellants to remove the office objections within stipulated period of two weeks as stated herein, the registration of the said First Appeals/ Cross Objection/ Family Court Appeals/Cross Appeal shall stand automatically refused without any further reference to the Court of Registrar (Judicial).
REGISTRAR (JUDL.)