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Bombay High Court

Kalyani Buche vs The Chancellor, Svkms Nmims University ... on 27 March, 2026

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

        Digitally
        signed by
        GAURI AMIT
GAURI   GAEKWAD                                                             Common Order - 27.03.2026.odt
AMIT    Date:
GAEKWAD 2026.03.30
        10:44:21
        +0530              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION/
                              CIVIL/CRIMINAL APPELLATE JURISDICTION

                                          CORAM :      RAVINDRA V. GHUGE &
                                                       ABHAY J. MANTRI, JJ.
                                          DATE :        27th MARCH, 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.

Gauri Gaekwad 1 of 2 ::: Uploaded on - 30/03/2026 ::: Downloaded on - 03/04/2026 21:51:59 ::: Common Order - 27.03.2026.odt

7. Subject to the above, list these matters as under:-

Serial Nos. of matters on the To be listed on To be listed in the Board category 3&4 20/04/2026 For Compliance 6 to 30 27/04/2026 For Fresh Admission 31 to 58 28/04/2026 For Fresh Admission 59 29/04/2026 For Admission 60 29/04/2026 For Urgent Admission 61 to 68 30/04/2026 For Urgent Order 69 to 85 04/05/2026 For Due Admission (ABHAY J. MANTRI, J.) (RAVINDRA V. GHUGE, J.) Gauri Gaekwad 2 of 2 ::: Uploaded on - 30/03/2026 ::: Downloaded on - 03/04/2026 21:51:59 :::