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Bombay High Court

Iifl Home Finance Ltd vs The State Of Maharashtra Throu. Govt ... on 6 March, 2026

Author: Manish Pitale

Bench: Manish Pitale

                                                                                                      10-WP-14285-2025.doc



                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                   CIVIL APPELLATE JURISDICTION
                                                WRIT PETITION NO. 14285 OF 2025
                                                            WITH
                                                WRIT PETITION NO. 17218 OF 2025
                                                            WITH
                                                WRIT PETITION NO. 1133 OF 2026
                                                            WITH
                                                WRIT PETITION NO. 1134 OF 2026

                       IIFL Home Finance Ltd.                             ..                Petitioner
                       V/s.
          Digitally
          signed by
                       The State Of Maharashtra Thro. Assi. ..                            Respondents
          VARSHA
VARSHA
DEEPAK
GAIKWAD
          DEEPAK
          GAIKWAD
          Date:
                       Govt. Pleader
          2026.03.07
          10:25:23
          +0530
                                                             -------------------
                       Mr. Mangesh Deshmukh, for the Petitioner.
                       Mr. A.A. Alaspurkar, AGP, for the Respondent No. 1 in WP/14285/2025
                       Mr. O.A. Chandurkar, Addl. G.P. with G.R. Raghuwanshi, AGP, for the
                       Respondent No. 1 in WP/17218/2025.
                       Ms. Tanu Bhatia, AGP, for the Respondent No. 1 in WP/1133/2026.
                       Mr. M.M. Pabale, AGP, for the Respondent No. in WP/1134/2026.
                                                             --------------------
                                                             CORAM :           MANISH PITALE &
                                                                               SHREERAM V. SHIRSAT, JJ.
                                                               DATE       :    6th MARCH 2026.
                       PC:


1. It appears that there is a mix-up of papers in these four Petitions. The Petitioner is the same in these four Petitions.

2. Learned counsel for the Petitioners seeks short adjournment to sort out the mix-up.

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3. Hence, list these four Petitions under the same category on 16 th March 2026.





(SHREERAM V. SHIRSAT, J.)                         (MANISH PITALE, J.)




 varsha                                                                         2 of 2



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