Amirkusro Gulamrasul Jamadar vs Ulfa Haneef Khwaja on 30 April, 2026

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Bombay High Court

Amirkusro Gulamrasul Jamadar vs Ulfa Haneef Khwaja on 30 April, 2026

Bench: N.R. Borkar

2026:BHC-AS:20784


                                                                                    918-cwp-2318-26.odt


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION
                               WRIT PETITION NO. 2318 OF 2026

             Amirkusro G. Jamadar                                          ...Petitioner
                   V/s.
             Ulfa Haneef Khwaja                                            ...Respondent.

                                          ..............
             Mr. Amirkusro Jamadar, Petitioner in person, is present.
                                          ..............

                                                 CORAM     :      N.R. BORKAR, J.

                                                 DATE      :      30.04.2026.

              P.C. :

1. By this petition, the petitioner seeks the following reliefs:

"(a) Set aside or modify the impugned order dated 30.09.2025, to the limited extent it mandates rigid twice- weekly listing;

(b) Permit the Hon'ble Family Court at Bandra to adopt flexible scheduling, including listing not more than twice a month, depending upon readiness and stage;

(c) Permit the Hon'ble Family Court to adopt a flexible back-to-back hearing model of 2-3 consecutive working days, subject to consent of parties and Court availability;

(d) Hold that rigid twice weekly listing results in mental harassment, financial loss, wastage of professional time, foreclosure of defence and miscarriage of justice;

(e) Pending hearing and final disposal of the present Writ Petition stay further proceedings in the following matters pending before the Hon'ble Family Court at Bandra, Mumbai

a) Petition No.D-13/2025 b) Petition No.A-302/2025 c) Criminal M.A. No.16/2025 / DV proceedings to prevent Dinesh S. Sherla 1/2 ::: Uploaded on - 30/04/2026 ::: Downloaded on - 01/05/2026 07:04:46 ::: 918-cwp-2318-26.odt procedural prejudice and irreparable injustice and to ensure the present Petition is not rendered infructuous.

(f) This Hon'ble Court be pleased to grant ad-interim relief in terms of prayer clause (e).

(g) Pass such other orders as this Hon'ble Court may deem fit in the interest of justice;"

2. By the order impugned dated 30th September 2025, the Family Court has already permitted the petitioner to appear through V.C.. No further indulgence can be shown. The Petition is dismissed.

[N.R.BORKAR, J.] Dinesh S. Sherla 2/2 ::: Uploaded on - 30/04/2026 ::: Downloaded on - 01/05/2026 07:04:46 :::

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