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Bombay High Court

Tara Chand Infra Logistic Solutions vs Mr. Dinesh Dabhade Chairamn Bombay Iron ... on 15 October, 2025

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                                        Common Order-15.10.2025.doc



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

                                           CORAM : RAVINDRA V. GHUGE &
                                                   ASHWIN D. BHOBE, JJ.

DATE : 15th OCTOBER, 2025. P.C. :

1. At the time of rising of the Court at 2.15 p.m., 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 matters mentioned in the Chart, there are office objections. As such, all the office objections shall be removed within a period of two weeks from today.
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 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 Gitalaxmi Page 1 of 2 ::: Uploaded on - 16/10/2025 ::: Downloaded on - 16/10/2025 21:39:46 ::: Common Order-15.10.2025.doc 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 15th 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 :-
Serial Numbers of To be listed on To be listed in the Matters on the Board Category

2 to 4 14th November, 2025 For Disposal 5 14th November, 2025 For Dismissal 6 to 46 25th November, 2025 Fresh Admission 48 to 56 27th November, 2025 Fresh Admission 57 27th November, 2025 Urgent Order 58 to 91 5th January, 2026 Due Admission 93 to 149 5th January, 2026 Due Admission 150 & 151 5th January, 2026 For Final Hearing (ASHWIN D. BHOBE, J.) (RAVINDRA V. GHUGE, J.) GITALAXMI KRISHNA KOTAWADEKAR Digitally signed by GITALAXMI KRISHNA KOTAWADEKAR Date: 2025.10.16 15:11:50 +0530 Gitalaxmi Page 2 of 2 ::: Uploaded on - 16/10/2025 ::: Downloaded on - 16/10/2025 21:39:46 :::