Bombay High Court
Liladhar Manikrao Duphare vs The State Of Maharashtra on 23 April, 2026
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
TRUPTI
SADANAND
BAMNE
Digitally signed by
TRUPTI SADANAND
BAMNE
Date: 2026.04.27 Common Order-23.04.2026.odt
11:32:52 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION/
CIVIL APPELLATE JURISDICTION/
CRIMINAL APPELLATE JURISDICTION
CORAM : RAVINDRA V. GHUGE &
HITEN S. VENEGAVKAR, JJ.
DATE : 23rd APRIL, 2026
P.C. :-
1. At the time of rising at 5:30 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 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.
Trupti 1 of 2 ::: Uploaded on - 27/04/2026 ::: Downloaded on - 02/05/2026 03:54:50 ::: Common Order-23.04.2026.odt
7. Subject to the above, list these matters as under:-
Serial Nos. of matters To be listed on To be listed in the category on the Board 2 09.06.2026 For Disposal 3 09.06.2026 Pard-Heard 4 09.06.2026 For Dismissal 05 to 35 16.06.2026 Fresh Admission 36 to 74 17.06.2026 Fresh Admission 75 18.06.2026 Urgent Order 76 to 78 13.07.2026 Due Admission-I 80 to 100 14.07.2026 Due Admission-I 101 to 107 15.07.2026 Due Admission-I 109 to 127 16.07.2026 Due Admission-I 128 to 130 17.07.2026 For Final Hearing (HITEN S. VENEGAVKAR, J.) (RAVINDRA V. GHUGE, J.) Trupti 2 of 2 ::: Uploaded on - 27/04/2026 ::: Downloaded on - 02/05/2026 03:54:50 :::