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Bombay High Court

Chandrabhan Ramnath Nirankari vs The State Of Maharashtra Th. Gov. ... on 16 December, 2025

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                                .. 1 ..                       common order




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

                                                       CORAM :        RAVINDRA V. GHUGE &
                                                                      ASHWIN D. BHOBE, JJ.
                                                       DATE :         16th DECEMBER, 2025.
                             P.C. :-
SHARADA
RANGNATH

WAHULE 1. At the time of rising at 6.15 pm., the matters Digitally signed by SHARADA RANGNATH WAHULE Date: 2025.12.19 16:02:28 +0530 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 SUB ::: Uploaded on - 20/12/2025 ::: Downloaded on - 26/12/2025 21:25:23 ::: .. 2 .. common order 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 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 Nos. of matters on To be listed To be listed in the the Board on category 923 to 925 29/01/2026 Urgent Admission 930 to 933 29/01/2026 Due Admission 01 19/01/2026 At 3.00 pm 04 to 10 23/12/2025 Prioritized Cases 11 to 12 05/02/2026 For Disposal 13 05/02/2026 For Dismissal 14 to 40 06/02/2026 For Fresh Admission 41 to 60 09/02/2026 For Fresh Admission 62 to 97 10/02/2026 For Fresh Admission 100 to 104 11/02/2026 For Fresh Admission 106 to 112 12/02/2026 For Fresh Admission 114 to 118 13/02/2026 For Fresh Admission 119 to 120 13/02/2026 For Final hearing at Admission Stage SUB ::: Uploaded on - 20/12/2025 ::: Downloaded on - 26/12/2025 21:25:23 ::: .. 3 .. common order 121 to 127 13/02/2026 For Urgent Admission 128 13/02/2026 For Final Hearing (ASHWIN D. BHOBE, J.) (RAVINDRA V. GHUGE, J.) SUB ::: Uploaded on - 20/12/2025 ::: Downloaded on - 26/12/2025 21:25:23 :::