Bombay High Court
Sachin Devdan Christan vs Gambhir Saidu Pinjari And Ors on 24 March, 2026
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
32 . FIRST APPEAL (ST) NO. 3382/2026
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.......
CORAM: P. B. GHUGE
REGISTRAR (JUDL)
DATE : 24/03/2026
1. The present First Appeals/ Cross Objections are listed
for the third time for removal of objections. These matters filed in
the year 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.
8
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 Objections shall stand automatically refused without any further reference to the Court of Registrar (Judicial).
REGISTRAR (JUDL.)