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Bombay High Court

Rajendra Shankar Masane Working Store ... vs State Of Maha. Thr. Sec. Higher ... on 26 November, 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 :        26th NOVEMBER, 2025.
                             P.C. :-

1. At the time of rising at 5.35 pm., the matters SHARADA RANGNATH WAHULE Digitally signed by mentioned in the chart in paragraph No.7 hereunder, could not be SHARADA RANGNATH WAHULE Date: 2025.11.28 11:42:19 +0530 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.



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                                      .. 2 ..                          common order


6. Matters in which though notices were issued, the 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 11 17/12/2025 For Disposal 13 to 18 17/12/2025 For Fresh Admission 20 to 36 17/12/2025 For Fresh Admission 39 to 60 18/12/2025 For Fresh Admission 61 to 87 19/12/2025 For Fresh Admission 89 to 110 22/12/2025 For Fresh Admission 111 to 114 23/12/2025 For Fresh Admission 116 23/12/2025 For Fresh Admission 117 23/12/2025 For Final Hearing at Admission Stage 118 23/12/2025 For Hearing 119 to 133 23/12/2025 For Urgent Admission SUB ::: Uploaded on - 28/11/2025 ::: Downloaded on - 28/11/2025 22:54:28 ::: .. 3 .. common order 134 to 154 23/12/2025 For Urgent Admission 157 to 160 11/02/2026 Due Admission 163 to 164 12/02/2026 Due Admission 166 to 196 13/02/2026 Due Admission 198 to 207 16/02/2026 Due Admission 209 to 238 17/02/2026 Due Admission 239 to 243 18/02/2026 For Final hearing (ASHWIN D. BHOBE, J.) (RAVINDRA V. GHUGE, J.) SUB ::: Uploaded on - 28/11/2025 ::: Downloaded on - 28/11/2025 22:54:28 :::