Bombay High Court
The State Of Maharashtra vs Suresh @ Pappu Budharmal Kalani And Ors. on 8 July, 2025
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
TRUPTI
SADANAND
BAMNE
Digitally signed by
TRUPTI SADANAND
BAMNE
Date: 2025.07.10
15:04:54 +0530
Trupti .. 1 .. common order 08.07.2025
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION/CRIMINAL APPELLATE
JURISDICTION/ORDINARY ORIGINAL CIVIL JURISDICTION
CORAM : RAVINDRA V. GHUGE &
GAUTAM A. ANKHAD, JJ.
DATE : 8th JULY, 2025.
P.C. :-
1. At the time of rising at 6:20 p.m., the matters mentioned in the chart in paragraph No.5 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 before the next date.
5. Subject to the above, list these matters as under:-
Serial Nos. of matters on the To be listed on To be listed in the Board category 5 to 19 24.07.2025 Fresh Admission 48 to 54 24.07.2025 Fresh Admission 56 24.07.2025 Fresh Admission 58 24.07.2025 Fresh Admission 63 24.07.2025 Fresh Admission 64 29.07.2025 Urgent Admission 66 29.07.2025 Urgent Admission ::: Uploaded on - 10/07/2025 ::: Downloaded on - 01/08/2025 23:58:23 ::: Trupti .. 2 .. common order 08.07.2025 67 to 72 29.07.2025 Urgent Order 73 to 76 29.07.2025 Due Order 77 to 103 29.08.2025 Due Admission 104 to 151 30.07.2025 Due Admission 152 to 200 02.09.2025 Due Admission 201 to 210 03.09.2025 Due Admission 211 to 224 31.07.2025 Due Admission 227 to 238 03.09.2025 Final Hearing (GAUTAM A. ANKHAD, J.) (RAVINDRA V. GHUGE, J.) ::: Uploaded on - 10/07/2025 ::: Downloaded on - 01/08/2025 23:58:23 :::