Bombay High Court
Jay Khambata vs Shradha Jay Khambata on 9 January, 2026
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL/CRIMINAL JURISDICTION
COMMON ORDER
CORAM: MADHAV J. JAMDAR, J. DATE: 09 JANUARY 2026 P.C.:
Due to paucity of time, the matters from Sr. Nos.17 to 212 of the Daily Main Board (except Sr. Nos.57,61,97,191,200 and 210) and Sr. Nos.933 to 939 of Supplementary Board and Sr. Nos.601 to 605 (except Sr. Nos.603 and 604) of Daily Chamber Main Causelist, are adjourned to the respective dates as given below:
Sr. Nos. Due Dates Sr. Nos. Due Dates
17-32 16/01/2026 161-204 30/01/2026
33-75 22/01/2026 205-212 16/01/2026
76-115 23/01/2026 933-939 14/01/2026
116-160 29/01/2026 601-605 14/01/2026
Ad-interim relief, if any, granted earlier, to continue till then. If any ad-interim or interim reliefs, operative until today, are in force and the matter, though scheduled to be listed today, has not been listed, such ad-interim or interim reliefs shall stand extended until the next date of listing.
[MADHAV J. JAMDAR, J.] ::: Uploaded on - 09/01/2026 ::: Downloaded on - 09/01/2026 22:18:58 :::