Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Bombay High Court

Shakeel Ahmad Khan And Ors. vs The Nuclear Power Corporation Of India , ... on 17 April, 2026

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                         Common Order Dated 17-04-2026.odt




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

                           CORAM :       RAVINDRA V. GHUGE &
                                         HITEN S. VENEGAVKAR, JJ.
                           DATE :        17th 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 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:-

Sonali 1 of 2 ::: Uploaded on - 18/04/2026 ::: Downloaded on - 25/04/2026 02:47:47 ::: Common Order Dated 17-04-2026.odt Serial Nos. of matters on the To be listed on To be listed in the Board category SUPPLEMENTARY BOARD 913 to 917 10/06/2026 Fresh Admission 918 10/06/2026 For Admission 919 to 921 10/06/2026 Urgent Order 922 to 938 10/06/2026 Due Admission MAIN BOARD 3 and 4 06/05/2026 For Compliance 5 06/05/2026 Direction 06 to 19 11/06/2026 Fresh Admission 21, 22, 24 to 43 11/06/2026 Fresh Admission 45 to 51 12/06/2026 Fresh Admission 52 to 53 15/06/2026 Urgent Admission 54 to 78 15/06/2026 Urgent Order 79 to 95 06/07/2026 Due Admission 97 to 102 06/07/2026 Due Admission (HITEN S. VENEGAVKAR, J.) (RAVINDRA V. GHUGE, J.) Digitally signed by SONALI Sonali 2 of 2 SONALI MILIND MILIND PATIL PATIL Date:

2026.04.18 17:25:07 +0530 ::: Uploaded on - 18/04/2026 ::: Downloaded on - 25/04/2026 02:47:47 :::