Bombay High Court
Cmc Metals Private Limited vs Union Of India Thr The Secretary And Ors on 9 December, 2025
FARAD CONTINUATION SHEET NO. IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION (STAMP) NO. 34679 OF 2025 Office Notes, Office Memoranda of Coram, Court's or Judge's orders appearance, Court's orders or directions and Registrar's orders None Present.
CORAM : P. P. JADHAV REGISTRAR (JUDL-I) Date : 09/12/2025 The aforesaid writ petition was notified on 24th November 2025 for removal of office objections as provided under Rule 3 sub rule (ii) of the Chapter XVII of the Bombay High Court Appellate Side Rules, 1960 (for short 'Rules 1960').
The learned Advocate and the Petitioner/s have failed to remove office objections. Therefore, by virtue of Rule 3 sub rule (iii) of Chapter XVII of the Rules 1960, the aforesaid Writ Petition is listed on the board of Registrar (Judicial-I).
::: Uploaded on - 10/12/2025 ::: Downloaded on - 10/12/2025 20:43:42 :::Sub-rule (iii) of Rule 3 of Chapter XVII provides that if office objections are not removed, after notifying the same under Rule 3 sub rule (ii), the Registrar shall refuse registration of the matters.
However, it would not be proper to straightway refuse the registration. It would be just and proper to give one more opportunity to the Petitioner/s and their Advocate to remove office objections.
In turn, two weeks time is granted to the Petitioners and the learned Advocate to remove office objections. On failure, appropriate order as contemplated under Rule 3 sub rule (iii) of Chapter XVII of the Bombay High Court Appellate Side Rules, 1960 will be passed.
Sd/-
Registrar (Judicial-I) ::: Uploaded on - 10/12/2025 ::: Downloaded on - 10/12/2025 20:43:42 :::